Siby vs Deputy Superintendent Of Police
2024 Latest Caselaw 32702 Ker

Kerala High Court

Siby vs Deputy Superintendent Of Police on 12 November, 2024

                                                       2024:KER:84667
                                    1
WP(C) No.6270 of 2020

           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. 6270 OF 2020

PETITIONERS:

    1          SIBY, S/O. GEORGE, AGED 41 YEARS
               MANJUMMELKUDI HOUSE, MANJAKKUZHI,
               RAJAKUMARY PO, UDUMBANCHOLA TALUK, IDUKKI
               DISTRICT.

    2          GEORGE, S/O. VARGHESE, AGED 70 YEARS
               MANJUMMELKUDI HOUSE, MANJAKKUZHI
               RAJAKUMARY PO, UDUMBANCHOLA TALUK, IDUKKI
               DISTRICT

               BY ADV LATHEESH SEBASTIAN


RESPONDENTS:

    1          DEPUTY SUPERINTENDENT OF POLICE,
               MUNNAR, MUNNAR PO, IDUKKI DISTRICT - 685 612

    2          STATION HOUSE OFFICER,
               SANTHANPARA POLICE STATION, SANTHANPARA,
               IDUKKI DISTRICT - 685 619

    3          SOPHI, W/O. SIBY, UPPUMACKAL HOUSE
               DEVIKULAM KARA, DEVIKULAM PO
               KDH VILLAGE, IDUKKI DISTRICT - 685 613

               R1 AND 2 - SRI.RIYAL DEVASSY,GOVERNMENT PLEADER
        THIS    WRIT   PETITION    (CIVIL)   HAVING     COME    UP    FOR
ADMISSION       ON   12.11.2024,    THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
                                                           2024:KER:84667
                                    2
WP(C) No.6270 of 2020

                            JUDGMENT

Dated this the 12th day of November, 2024

This writ petition is preferred alleging police

harassment. It is the case of the petitioners that the dispute

involved in this case is not within the jurisdiction or domain of

the 2nd respondent.

2. When the matter is taken up for consideration, it

is submitted by the learned counsel for the petitioners that

the grievances voiced in this writ petition are no more in

existence.

Accordingly, this writ petition is dismissed as

infructuous.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:84667

APPENDIX OF WP(C) 6270/2020

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PETITION IN M.C.NO.76/2008 OF JFMC, DEVIKULAM

Exhibit P2 TRUE COPY OF THE ORDER OF THE JFMC, DEVIKULAM DATED 04.11.2008 IN M.C.NO.76/2008.

Exhibit P3 TRUE COPY OF THE ORDER OF THE JFMC, DEVIKULAM IN M.C.NO.76/2008 DATED 30.10.2017

Exhibit P4 TRUE COPY OF THE JUDGMENT OF THE SESSIONS COURT, THODUPUZHA IN CRL.APPEAL NO.16/2018 DATED 07.12.2018

Exhibit P5 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT IN CRL.MA NO.1/2019 IN CRL.R.P NO.30/2019 DATED 24.01.2020