Vinod Kumar vs State Of Kerala
2024 Latest Caselaw 32715 Ker

Kerala High Court

Vinod Kumar vs State Of Kerala on 12 November, 2024

                                                       2024:KER:84517
                                    1
WP(C) No.25097 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. 25097 OF 2020

PETITIONER:

               VINOD KUMAR, AGED 42 YEARS
               S/O. RAJAPPAN, VETTIMATTOM HOUSE, KOOROPPADA
               P.O., KOTTAYAM DISTRICT, PIN-686 502.

               BY ADV SATHEESH MOHANAN


RESPONDENTS:

    1          STATE OF KERALA
               REPRESENTED BY THE SECRETARY, HOME DEPARTMENT,
               GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
               PIN-695 001.

    2          THE DISTRICT POLICE CHIEF
               NEAR KOTTAYAM EAST POLICE STATION, DISTRICT
               POLICE OFFICE, KOTTAYAM-KUMILY RD,
               COLLECTORATE, KOTAYAM, KERALA, PIN-686 002.

    3          U.SREEJITH
               CIRCLE INSPECTOR, PAMPADY POLICE STATION,
               PAMPADY KOOROPPADA ROAD, PAMPADY, KOTTAYAM
               DISTRICT, KERALA, PIN-686 502.


               R1 AND 2 - SRI.RAJEEV GEORGE,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:84517
                                2
WP(C) No.25097 of 2020

                          JUDGMENT

Dated this the 12th day of November, 2024

The writ petition is preferred against the alleged

police harassment. The petitioner has preferred Ext.P2

complaint before the 2nd respondent for taking action against

the 3rd respondent.

2. When the matter is taken up for consideration

today, it is submitted by the learned Government Pleader

that the petitioner is involved in 15 criminal cases, in which

two criminal cases are charged under 302 IPC. On the basis

of the complaint preferred, the 2 nd respondent had conducted

an investigation and found no material evidence to show that

harassment had occurred to the petitioner. On the basis of

said submission made by the learned Government Pleader, I

don't find any point in entertaining this writ petition.

Accordingly, this writ petition is dismissed.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:84517

APPENDIX OF WP(C) 25097/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE OP TICKET ISSUED FROM THE GENERLA HOSPITAL KOTTAYAM DATED 11.10.2020.

EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 12.10.2020.

EXHIBIT P3 TRUE COPY OF THE RECEIPT/ACKNOWLEDGEMENT OF THE COMPLAINT DATED 12.10.2020.

EXHIBIT P4 TRUE COPY OF THE OP TICKET ISSUED FROM THE MEDICAL COLLEGE HOSPITAL, KOTTAYAM, DATED 13.10.2020.