Rajesh Babu vs Station House Officer
2024 Latest Caselaw 31438 Ker

Kerala High Court

Rajesh Babu vs Station House Officer on 2 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                                  2024:KER:81577


                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

                       THE HONOURABLE MR.JUSTICE V.G.ARUN

         SATURDAY, THE 2ND DAY OF NOVEMBER 2024/11TH KARTHIKA, 1946

                             WP(C) NO. 22126 OF 2024


PETITIONER:

              RAJESH BABU
              AGED 42 YEARS, S/O.BABU RAJAN,
              ARUNODHAYAM, CHATHANNUR.P.O, KOLLAM,
              PIN - 691572

              BY ADVS.
              P.RAHUL
              ARUL MURALIDHARAN
              ABHINA L.



RESPONDENTS:

     1        STATION HOUSE OFFICER
              CHATHANNUR POLICE STATION, KOLLAM RURAL,
              KOLLAM, PIN - 691572

     2        ASSISTANT COMMISSIONER OF POLICE
              CHATHANNUR, KOLLAM CITY,
              KOLLAM, PIN - 691572

     3        BABU RAJENDRA PRASAD ALIAS VARKALA BABU
              ARUNODHAYAM, CHATHANNUR.P.O.,
              KOLLAM, PIN - 691572

              BY ADVS.
              AMITH KRISHNAN H
              GOWRI DEV(K/003380/2023)
              P.DEVIKRISHNA(k/002502/2023)
              B.G.HARINDRANATH (SR.)(K/378/1984)
              SRI. P.S. APPU, GP.
              SR. ADV. B.G. HARINDRANATH FOR R3.

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
02.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22126 OF 2024
                                       2
                                                              2024:KER:81577


                              JUDGMENT

Dated this the 2nd day of November, 2024

This writ petition is filed alleging that the 3 rd

respondent, father-in-law of the petitioner, is harassing

him unnecessarily. The petitioner is therefore seeking

police protection from the atrocities of the 3 rd

respondent.

2. Heard, learned Counsel for the

petitioner, learned Senior Counsel appearing for the 3 rd

respondent and the learned Government Pleader.

3. From the arguments and the averments

in the writ petition, it is evident that some disputes are

pending between the 3rd respondent, his daughter and

the petitioner. Admittedly, the parties are residing in the

house belonging to the 3rd respondent. In such

circumstances, it will be ill-advised for this Court to

direct the police to intervene, especially when the 3 rd

respondent is a person aged more than 75 years. It is WP(C) NO. 22126 OF 2024

2024:KER:81577

for the parties to resolve their disputes amicably, rather

than precipitating the matter.

The writ petition is hence closed.

Sd/-

V.G.ARUN JUDGE ARK WP(C) NO. 22126 OF 2024

2024:KER:81577

APPENDIX OF WP(C) 22126/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER'S WIFE BEFORE THE SHO, CHATHANOOR POLICE STATION DATED 04.03.2024

EXHIBIT P2 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER TO THE FIRST RESPONDENT DATED 03.06.2024

EXHIBIT P3 TTRUE COPY OF THE RECEIPT ISSUED BY THE CHATHANNOOR POLICE AGAINST THE RECEIPT OF A COMPLAINT FROM THE PETITIONER

RESPONDENT EXHIBITS

EXHIBIT R3(a) A TRUE COPY OF THE POSSESSION CERTIFICATE DATED 05/09/2024

EXHIBIT R3(b) A TRUE COPY OF THE TITLE DEED OF THE RESPONDENT

EXHIBIT R3(c) A TRUE COPY OF THE COMPLAINT DATED 03.09.2024