Kerala High Court
Rajan Philip vs Station House Officer on 7 November, 2024
W.P.(C)No.22346 of 2020
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA, 1946
WP(C) NO. 22346 OF 2020
PETITIONER/S:
RAJAN PHILIP
AGED 61 YEARS
S/O. AVIRA PHILIP, KOCHUKUZHIYIL VEEDU,
MANJATHANAM, MALLAPPALLY WEST, 689 585.
BY ADV SRI.S.SUBHASH CHAND
RESPONDENT/S:
1 STATION HOUSE OFFICER
KEEZHAVAIPUR POLICE STATION, KEEZHVAIPUR,
PATHANAMTHITTA 689 585.
2 DISTRICT POLICE CHIEF,
PATHANAMTHITTA DSITRICT, PATHANAMTHITTA 689 001.
3 I
S/O. LATE AVIRA PHILIP, KANJIRATHUMMOOTTIL,
VENNIKULAM P.O. MALLAPPALLY 689 543.
4
S/O. LATE THOMAS, NOOZHUMMURIYIL VEEDU,
MANJATHANAM, ANICADU, PATHANAMTHITTA 689 585.
5
S/O. AVIRA PHILIP, KANJIRATHUMMOOTTIL,
VENNIKULAM, PURAMATTOM, MALLAPPALLY 689 543.
W.P.(C)No.22346 of 2020
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THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C)No.22346 of 2020
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P.M.MANOJ, J.
.........................................
W.P.(C)No.22346 of 2020
..................................................................
Dated this the 7th day of November, 2024
JUDGMENT
This writ petition is preferred seeking adequate police
protection to the life and property of the petitioner and his
tenant without any obstruction from respondents 3 to 5 or
interference by respondents 1 and 2.
2. It is stated that on 03.12.2019 at about 12:30 p.m.,
at the instance of respondents 3 to 5, some persons who have
criminal antecedents came to the house of the petitioner and
threatened to do away with him and the tenant. Under such
circumstance, the petitioner has preferred a complaint before
the 1st respondent. However, no action has been taken, then
the petitioner approached this Court by preferring this writ
petition.
3. When the matter was considered on 20.10.2020,
this Court was pleased to direct the 1 st respondent to
maintain law and order and to ensure that no harm is caused
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to the petitioner by the party respondents.
On the strength of such an order, it appears that no
further reporting of an untoward incident is reported. Under
such circumstances, the interim order dated 20.10.2020 is
made absolute and the writ petition is closed.
Sd/-
P.M.MANOJ, JUDGE
Dxy
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APPENDIX OF WP(C) 22346/2020
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE COMPLAINT SUBMITTED
BY THE PETITIONER BEFORE THE 1ST
RESPONDENT DT. 06.06.2020.
EXHIBIT P2 A TRUE COPY OF THE ORDER DATED
10.06.2020 IN I.A. NO. 01/2020 IN O.S.
NO. 190/2020 OF HONBLE MUNSIFF COURT,
THIRUVALLA.
EXHIBIT P3 A TRUE COPY OF THE COMPLAINT SUBMITTED
BY THE PETITIONER BEFORE THE 1ST
RESPONDENT DT. 18.06.2020.
EXHIBIT P4 A TRUE COPY OF THE COMPLAINT SUBMITTED
BY THE PETITIONER BEFORE THE
RESPONDENT DATED 25.09.2020.
EXHIBIT P5 A TRUE COPY OF THE COMPLAINT SUBMITTED
BY THE PETITIONER BEFORE THE 2ND
RESPONDENT DATED 29.09.2020.
EXHIBIT P6 TRUE COPY OF THE INTERIM ORDER PASSED
BY THIS HON'BLE COURT IN WPC NO
22346/2020 DATED 20.10.2020
EXHIBIT P7 TRUE COPY OF THE COMPLAINT TO SHO
KEEZHVAIPUR DATED 28.10.2020
EXHIBIT P8 TRUE PHOTOS SHOWING THE INJURIES OF
THE PETITIONER
EXHIBIT P9 TRUE COPY OF THE PETITIONER'S MEDICAL
REPORTS
EXHIBIT P10 TRUE COPY OF PETITIONER'S MEDICAL
BROTHER'S MEDICAL REPORTS
EXHIBIT P11 TRUE COPY OF THE COMPLAINT TO
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DIST.POLICE CHEIF PATHANAMTHITTA DATED
30.10.2020
EXHIBIT P12 TRUE COPY OF OWNERSHIP CERTIFICATE IN
THE NAME OF PETITIONER
EXHIBIT P13 TRUE COPY OF ELECTRICITY BILL IN THE
NAME OF PETITIONER
EXHIBIT P14 TRUE COPY OF RATION CARD
