Rajeswary P.S vs District Police Chief, Ernakulam
2024 Latest Caselaw 32434 Ker

Kerala High Court

Rajeswary P.S vs District Police Chief, Ernakulam on 8 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                       2024:KER:83539


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     FRIDAY, THE 8TH DAY OF NOVEMBER 2024/17TH KARTHIKA, 1946

                       WP(C) NO. 39410 OF 2024

PETITIONER:

          RAJESWARY P.S.
          AGED 58 YEARS, W/O PRASAD D,
          PALAPARAMBIL (H), PWD ROAD,
          PANANGAD, KUMBALAM ERNAKULAM,
          PIN - 682506

          BY ADVS.
          AMBADI MURALI
          NIDHIN K.N.
          GOPIKRISHNAN R.
          NEERAJ T.N.



RESPONDENTS:

    1     DISTRICT POLICE CHIEF, ERNAKULAM
          REVENUE TOWER, MARINE DRIVE
          ERNAKULAM, PIN - 682011

    2     STATION HOUSE OFFICER
          PANANGAD POLICE STATION,
          ERNAKULAM, PIN - 682506

    3     GIRIVASAN P. S.
          PALAPPARAMBIL HOUSE PANANGAD P. O.
          ERNAKULAM, PIN - 682506

          SRI. SUNILKUMAR KURIAKOSE, SR. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39410 OF 2024
                                     2
                                                             2024:KER:83539


                             JUDGMENT

Dated this the 8th day of November, 2024

Going by the averments in the writ petition, the

dispute between the petitioner and her brother, the 3 rd

respondent, is purely civil in nature.

2. Learned Counsel for the petitioner

submits that the petitioner is seeking police protection,

since there is imminent threat of physical harm from the

3rd respondent.

In view of the submission, the writ petition is

closed, reserving the petitioner's liberty to alert the

police in the event of any imminent threat of physical

harm from the 3rd respondent, and directing the police to

take preventive action on receipt of such information.

Sd/-

V.G.ARUN JUDGE ARK WP(C) NO. 39410 OF 2024

2024:KER:83539

APPENDIX OF WP(C) 39410/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE WILL DATED 21.01.2009

EXHIBIT P2 TRUE COPY OF THE FIRST INFORMATION REPORT DATED 06.05.2024

EXHIBIT P3 CERTIFIED COPY OF THE ORDER DATED 08.10.2024

EXHIBIT P4 TRUE COPY OF THE COMPLAINT FILED BEFORE THE SECOND RESPONDENT, DATED 23.10.2024

EXHIBIT P5 TRUE COPY OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 23.10.2024