Leela Mohan vs The Circle Inspector Of Police
2024 Latest Caselaw 32694 Ker

Kerala High Court

Leela Mohan vs The Circle Inspector Of Police on 12 November, 2024

                                                        2024:KER:84286


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE P.M.MANOJ

    TUESDAY, THE 12TH DAY OF NOVEMBER 2024/21ST KARTHIKA, 1946

                       WP(C) NO. 11739 OF 2020

PETITIONER:

          LEELA MOHAN,
          AGED 60 YEARS,
          W/O MOHAN, D.NO. 15/510, PALATHARA HOUSE,
          CHANDIROOR P.O.ARROR, ALAPPUZHA DISTRICT,
          PIN - 688 537.

          BY ADVS.
          SUNIL NAIR PALAKKAT
          SRI.K.N.ABHILASH
          SRI.M.A.AHAMMAD SAHEER
          SRI.P.B.MUHAMMED AJEESH



RESPONDENTS:

    1     THE CIRCLE INSPECTOR OF POLICE,
          AROOR POLICE STATION, CHANDIROOR,
          ALAPPUZHA DISTRICT, PIN - 688 535.

    2     THE DEPUTY SUPERINTENDENT OF POLICE,
          CHERTHALA, 2ND FLOOR, MINI CIVIL STATION,
          CHERTHALA, ALAPPUZHA DISTRICT, PIN - 688 524.

    3     THE DISTRICT POLICE CHIEF,
          ALAPPUZHA, OFFICE OF THE DISTRICT POLICE CHIEF,
          CCSB ROAD, CIVIL STATION WARD,
          ALAPPUZHA DISTRICT, PIN - 688 012.

    4     VASU,
          AGED 55 YEARS,
          FATHERS NAME NOT KNOWN TO THE PETITIONER,
          PALATHARA HOUSE, CHANDIROOR P.O.,
          ALAPPUZHA - 688 537.
 W.P.(C).No.11739 of 2020

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                                      -2-

      5       JINISHA,
              AGED 38 YEARS,
              W/O RAKESH, THAITHARA HOUSE,
              NEAR AUXILIUM SCHOOL, PALLURUTHI,
              KOCHI, ERNAKULAM, PIN - 682 006.

              R1 TO 3 - SRI.RAJEEV GEORGE,GOVERNEMNT PLEADER


      THIS    WRIT    PETITION   (CIVIL)    HAVING   BEEN   FINALLY   HEARD   ON
12.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.11739 of 2020

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                                       -3-


                               JUDGMENT

(Dated this the 12th day of November, 2024)

The writ petition is preferred alleging some

vandalism by the 4th and 5th respondents. They preferred a

complaint against the petitioner before the police and she

was summoned by the police unnecessarily without looking

into the proper facts.

2. Today, when the matter is taken up for

consideration, the learned counsel for the petitioner

submitted that there is no grievance subsisting as on

today.

Accordingly, the writ petition is closed.

Sd/-

P.M.MANOJ JUDGE

ADS

2024:KER:84286

APPENDIX OF WP(C) 11739/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 09.06.2010 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT (ADDRESSED TO THE SI OF POLICE)

EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 03.06.2020 PREFERRED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.