Shemina K.K vs The District Police Chief Kannur
2024 Latest Caselaw 32493 Ker

Kerala High Court

Shemina K.K vs The District Police Chief Kannur on 8 November, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                       2024:KER:83932


               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. 37277 OF 2024

PETITIONER:

          SHEMINA K.K
          AGED 29 YEARS, W/O ASHRAF,
          NAMBEESHAN VEETTIL (H), ANIYARAM,
          PERINGATHOOR, KANNUR, PIN - 670675

          BY ADVS.
          M.ANUROOP
          M.DEVESH
          MURSHID ALI M.
          JYOTHIS MARY




RESPONDENTS:

    1     THE DISTRICT POLICE CHIEF KANNUR
          KANNUR, KANNUR DISTRICT, PIN - 670001

    2     THE STATION HOUSE OFFICER
          CHOKKLI POLICE STATION, KANNUR DISTRICT,
          PIN - 670672

    3     YOUNUS
          S/O ABDULLAH, VILLLANTAVIDA HOUSE, PANOOR,
          KANNUR DISTRICT, PIN - 670692

          SRI. P.S. APPU,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. 37277 OF 2024
                                    2
                                                     2024:KER:83932


                             JUDGMENT

Dated this the 8th day of November, 2024

The petitioner is seeking police protection

from the threat extended by persons to whom her

husband's brother owes money.

2. Learned Counsel for the petitioner

submits that his client, her husband or parents have

nothing to do with the fraud alleged to have been

committed by her brother-in-law and unless police

intervenes and affords protection, the petitioner will

be put to harm.

3. Learned Government Pleader submits

that the petitioner's brother-in-law named Ayoob has

defrauded many persons and those persons are

visiting the house where the petitioner is residing

with her in-laws, demanding refund of the money. WP(C) NO. 37277 OF 2024

2024:KER:83932

In view of the above submissions, the writ

petition is disposed of, permitting the petitioner to

alert the police in the event of any threat to her

person, and directing the police to intervene and

take immediate action on receipt of such

information.

Sd/-

V.G.ARUN JUDGE ARK WP(C) NO. 37277 OF 2024

2024:KER:83932

APPENDIX OF WP(C) 37277/2024

PETITIONER EXHIBITS

EXHIBIT -P1 THE TRUE COPY OF THE COMPLAINT AND RECEIPT OF THE REGISTERED POSTAL DATED 17-10-2024