Vahabudeen @ Vahab Manuval vs The City Police Commissioner
2024 Latest Caselaw 31441 Ker

Kerala High Court

Vahabudeen @ Vahab Manuval vs The City Police Commissioner on 2 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                       2024:KER:81507


               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. 29623 OF 2024



PETITIONER:



          VAHABUDEEN @ VAHAB MANUVAL
          AGED 56 YEARS, S/O YOUSUF KUNJU
          MANAMEL HOUSE KOCHU THANGAL NAGAR-330
          THEKKEVILA CHERRY, MUNDAKKAL VILLAGE,
          THEKKEVILA PO, KOLLAM (DIST),
          PIN - 691016

          BY ADV M.RAJESH



RESPONDENTS:



    1     THE CITY POLICE COMMISSIONER
          OFFICE OF THE CITY POLICE COMMISSIONER
          CHINNAKKADA PO, KOLLAM, PIN - 691001

    2     THE STATION HOUSE OFFICER
          CHATHANNOOR POLICE STATION CHATHANNOOR PO,
          KOLLAM (DIST), PIN - 691572

    3     ARUNKUMAR
          S/O VIJAYANKUTTY NAIR VIJAYAKRISHNA VILASOM VEEDU
          MEENADU VILLAGE, THAZHAM CHERRY,
          CHATHANNOOR PO, KOLLAM (DIST),
          PIN - 691572
 WP(C) NO. 29623 OF 2024
                                  2
                                                    2024:KER:81507


     4      NAJEEM
            AGED 51 YEARS, S/O RASHEED
            THOTTATHIL VEEDU, MEENADU VILLAGE,
            THAZHAM CHERRY, CHATHANNOOR PO,
            KOLLAM (DIST), PIN - 691572

            SRI. P.S. APPU, GP.


     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. 29623 OF 2024
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                              JUDGMENT

Dated this the 2nd day of November, 2024

The petitioner has approached this Court,

seeking a direction to the police to provide him with

adequate and effective protection from the threat

extended by respondents 3 and 4.

2. Learned Counsel for the petitioner

submits that there are some monetary transactions

between his client and the party respondents and now

the party respondents have threatened the petitioner

with dire consequences, if he does not relent to their

demands.

3. Learned Government Pleader submits on

instructions that, although there is a dispute between

the parties, as of now, no law and order issues have

been reported.

In view of the above submissions, the writ

petition is disposed of, permitting the petitioner to alert WP(C) NO. 29623 OF 2024

2024:KER:81507

the police in the event of there being any imminent

threat from respondents 3 and 4, and directing the

police to take appropriate action on receipt of such

information.

Sd/-

V.G.ARUN JUDGE ARK WP(C) NO. 29623 OF 2024

2024:KER:81507

APPENDIX OF WP(C) 29623/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE COMPLAINT PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 07.08.2024

EXHIBIT P2 THE TRUE COPY OF THE COMPLAINT FILED BEFORE THE 1ST RESPONDENT DATED 09.08.2024