Manjusha vs The District Police Chief
2024 Latest Caselaw 32711 Ker

Kerala High Court

Manjusha vs The District Police Chief on 12 November, 2024

                                                        2024:KER:84586


               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. 22665 OF 2020

PETITIONER:

          MANJUSHA,
          AGED 42 YEARS,
          W/O. KOCHUMON, MUPPATHONPATHIL,
          THIRUVARPU P.O, KOTTAYAM - 686 020.

          BY ADV N.D.DIPINGHOSH


RESPONDENTS:

    1     THE DISTRICT POLICE CHIEF,
          KOTTAYAM DISTRICT, KOTTAYAM - 686 001.

    2     STATION HOUSE OFFICER,
          KUMARAKOM POLICE STATION,
          KUMARAKOM - 686 003.

    3     SUB INSPECTOR OF POLICE,
          KUMARAKOM POLICE STATION,
          KUMARAKOM - 686 003.

    4     SALIMON,
          AGED 63 YEARS, S/O. MADHAVAN,
          MUPPATHONPATHI, THIRUVARPU P.O,
          KOTTAYAM - 686 020.

    5     THANKAPPAN,
          AGED 61 YEARS, S/O. KUNJUTTY, PATHIL,
          THIRUVARPU P.O, KOTTAYAM - 686 020

          R1 TO 3 - SRI.RAJEEV GEORGE,GOVERNMENT PLEADER
 W.P.(C).No.22665 of 2020


                                                              2024:KER:84586
                                       2

      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.22665 of 2020


                                                          2024:KER:84586
                                     3

                             JUDGMENT

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

The writ petition is preferred alleging police harassment.

It is the case of the petitioner that, respondents 4 and 5 are trying

to encroach the property of the petitioner which was resisted by the

petitioner. Against that, respondents 4 and 5 preferred a complaint

before the Kumarakam Police Station. In that connection, petitioner

and her daughter was summoned to the police station.

2. When the matter was came up for consideration on

23.10.2020, this Court directed respondents 2 and 3 to take notice

of Section.63 of the Kerala Police Act, 2011 and also directed them

to follow the provisions of Code of Criminal Procedure. On the

basis of the said direction, it appears that no further direction is

necessary.

Accordingly, the interim order dated 23.10.2020 is made

absolute and the writ petition is closed.

Sd/-

P.M.MANOJ JUDGE

ADS

2024:KER:84586

APPENDIX OF WP(C) 22665/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE PHOTOCOPY OF THE LAND TAX RECEIPT DATED 06.07.2019.

EXHIBIT P2 TRUE PHOTOCOPY OF THE RECEIPT FOR THE COMPLAINT ISSUED BY THE OFFICE OF THE 1ST RESPONDENT DATED 12.10.2019.