Sarath Lal vs The Circle Inspector Of Police
2024 Latest Caselaw 32721 Ker

Kerala High Court

Sarath Lal vs The Circle Inspector Of Police on 12 November, 2024

                                                        2024:KER:84260


               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. 21902 OF 2020

PETITIONER:

          SARATH LAL,
          AGED 21 YEARS,
          S/O. SANKARAN, VADAKKE MUYIPPOTH HOUSE,
          MUYIPPOTH AMSOM, DESOM, MUYIPPTH P O,
          MEPPAYYUR VIA KOYILANDY TALUK.

          BY ADVS.
          B.KRISHNA MANI
          SMT.DHANUJA M.S



RESPONDENTS:

    1     THE CIRCLE INSPECTOR OF POLICE,
          BALUSSERY POLICE STATION, BALUSSERY,
          KOZHIKODE DISTRICT - 673 612.

    2     THE SUB INSPECTOR OF POLICE,
          BALUSSERY PO LICE STATION, BALUSSERY,
          KOZHIKODE DISTRICT - 673 612.

          SRI.RIYAL DEVASSY,GOVERNMENT 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.21902 of 2020


                                                      2024:KER:84260
                                     -2-


                                JUDGMENT

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

The writ petition is preferred alleging police

harassment by respondents 1 and 2. It is the case of

the petitioner that he is allegedly involved in offences

under Sections 406, 506, 363, 354 of the Indian Penal

Code and under Sections 7,8, 11 (v) read with Section

12 of the Protection of Children from Sexual Offences

Act, 2012. It is further stated that, he already

obtained bail from this Court as per Ext.P1 order.

2. Per contra, the learned Government

Pleader submitted that, the conditions prescribed in

Ext.P1 has not been complied with by the petitioner.

When he was directed to comply with the conditions,

rather he has preferred this writ petition alleging

police harassment.

3. On going by the facts and circumstances

involved in this case, I don't find any reason to

2024:KER:84260

interfere with, on the ground of police harassment.

Accordingly, the writ petition is dismissed.

Sd/-

P.M.MANOJ JUDGE

ADS

2024:KER:84260

APPENDIX OF WP(C) 21902/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 26.09.2019 IN BA NO.6598/2019 BEFORE THE HON'BLE HIGH COURT OF KERALA, ERNAKULAM.