Krishnadas C vs State Of Kerala
2024 Latest Caselaw 31448 Ker

Kerala High Court

Krishnadas C vs State Of Kerala on 2 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                       2024:KER:81584

               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. 34620 OF 2024

PETITIONER:

          KRISHNADAS C
          AGED 34 YEARS
          S/O UNNIKRISHNAN C.,
          CHOLAKKAD HOUSE, PARUDUR P.O.,
          MANGALAM, PARUDUR, PALAKKAD DIST.,
          PIN - 679305


          BY ADV N.S.REHNA


RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY,
          MINISTRY OF HOME AFFAIRS,
          SECRETARIAT,PALAYAM,
          THIRUVANANTHAPURAM,
          PIN - 695001

    2     STATE POLICE CHIEF & DGP OFFICE
          KERALA STATE POLICE HEADQUARTERS
          VAZHUTHAKKAD, THIRUVANANTHAPURAM,
          PIN - 695010

    3     THE STATION HOUSE OFFICER
          VAIKOM POLICE STATION,
          KOTTAYAM, VAIKOM,
          PIN - 686141

    4     THE STATION HOUSE OFFICER
          KORATTY POLICE STATION,
          KORATTY, THRISSUR DIST.,
          PIN - 680308
  WP(C)No. 34620 of 2024                                        2024:KER:81584

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     5       STATION HOUSE OFFICER
             CHANKARAMKULAM POLICE STATION,
             ALAMKODE. P. O., MALAPPURAM DIST.,
             PIN - 679585

     6       JINTO P V
             AGED 38 YEARS
             S/O VARGHESE,
             THEKKUMTHALA HOUSE,
             PALLATHATTIL, KATHIKUDAM,
             KALLUR VADAKKUMMURY,
             THRISSUR, PIN - 680308


             SRI. P.S. APPU, GOVERNMENT PLEADER.


     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. 34620 of 2024                                       2024:KER:81584

                                         3




                            JUDGMENT

Dated this the 02nd day of November, 2024

The petitioner alleges that the police is

harassing him at the instance of the 6th respondent.

2. The learned Counsel for the petitioner

submits that an agreement has been signed between

the petitioner and the 6th respondent regarding the

construction of 6th respondent's residential house and

was entrusted with the petitioner. Later some

monetary disputes arose between the parties and the

6th respondent has caused the police to interfere and

threaten the petitioner.

WP(C)No. 34620 of 2024 2024:KER:81584

3. Learned Government Pleader submits on

instructions that, based on the 6 th respondent's

complaint, both parties were summoned to the police

station and they agreed to settle the dispute amicably.

4. In view of the above submission, the writ

petition is disposed of, directing the police not to

unnecessarily harass the petitioner or his family

members in connection with the monetary dispute

between him and the 6th respondent. Needless to say,

the police can interfere if the dispute gives rise to a

law and order situation.

Ordered accordingly.

Sd/-

V.G.ARUN

JUDGE SSK/02/11 WP(C)No. 34620 of 2024 2024:KER:81584

APPENDIX OF WP(C) 34620/2024

PETITIONER EXHIBITS

EXHIBIT - P1 COMPLAINT DATED 27/09/2024 TO THE 2ND RESPONDENT

RESPONDENTS EXHIBITS NIL TRUE COPY P.A. TO JUDGE