Baburaj.M.T vs Sub Inspector Of Police
2024 Latest Caselaw 32613 Ker

Kerala High Court

Baburaj.M.T vs Sub Inspector Of Police on 11 November, 2024

                                                           2024:KER:84805

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE P.M.MANOJ

 MONDAY, THE 11TH DAY OF NOVEMBER 2024 / 20TH KARTHIKA, 1946

                         WP(C) NO. 6492 OF 2020

PETITIONER:

             BABURAJ.M.T.
             AGED 25 YEARS
             S/O.LATE THANKAPPAN,
             UPPUTHARA HOUSE, KOTTAPPURAM,
             ALANGADU P.O.-683511.

             BY ADV LIFFY P. FRANCIS


RESPONDENTS:

     1       SUB INSPECTOR OF POLICE
             ALUVA WEST POLICE STATION,
             ALANGAD P.O., PIN-683511.

     2       THE STATION HOUSE OFFICER,
             ALUVA WEST POLICE STATION,
             ALANGAD P.O., PIN-683511.



             SRI.RIYAL DEVASSY,GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   11.11.2024,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.6492 of 2020

                                  2


                                                            2024:KER:84805




                               P.M. MANOJ, J
                      -----------------------------------
                       W.P.(C) No.6492 of 2020
           --------------------------------------------------------
           Dated this the 11th day of November, 2024


                               JUDGMENT

The allegation raised in this writ petition is that, due to

personal animosity towards the petitioner, the 1st respondent

used to scold and harass the petitioner in front of public while he

was standing in the midst of others in the junction, in front of the

temple and other public places which caused severe humility

and mental harassment to the petitioner. On the basis of such

complaint, the petitioner seeks to direct respondents 1 and 2 not

to harass the petitioner by calling upon him to appear in the

police station and not to implead him in any false case in the

interest of justice.

2. When the matter was considered on 18.03.2020, this

Court was pleased to grant an interim order as follows:

"If the petitioner is not involved in any crime, the

police shall not harass the petitioner by issuing

summons".

2024:KER:84805

Thereafter, no further steps have been taken by the petitioner to

get this case posted. Thereby, it appears that the grievance of

the petitioner is redressed. Under such circumstances, there is

no point in maintaining this writ petition.

Accordingly, the interim order dated 18.03.2020 is made

absolute and the writ petition is closed.

Sd/-

P.M.MANOJ JUDGE sss