Sandeep Kumar vs The State Of Kerala
2024 Latest Caselaw 32754 Ker

Kerala High Court

Sandeep Kumar vs The State Of Kerala on 12 November, 2024

                                                  2024:KER:84553

          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. 27864 OF 2020

PETITIONER:
          SANDEEP KUMAR
          AGED 38 YEARS
          S/O. MOHANAN NAIR,
          RESIDING AT VARUMBILLIL REVATHI HOUSE,
          KAROOR, AMBALAPUZHA, ALAPPUZHA DISTRICT.


         BY ADVS.
         T.MADHU
         SMT.C.R.SARADAMANI
         SRI.SHAHID AZEEZ
         SMT.CHANDRALEKHA SANU




RESPONDENTS:
    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695 001

    2     THE STATE POLICE CHIEF,
          THIRUVANANTHAPURAM, KERALA POLICE HQ,
          CV RAMAN PILLAI ROAD, VELLAYAMBALAM,
          THIRUVANANTHAPURAM, KERALA-695 010.

    3     THE DISTRICT POLICE CHIEF,
          ERNAKULAM (RURAL), ALUVA,
          ERNAKULAM DISTRICT-683 101

    4     THE STATION HOUSE OFFICER,
          NORTH PARAVUR POLICE STATION, NORTH PARAVUR P.O,
          ERNAKULAM DISTRICT-683 513
 WP(C) No.27864 of 2020

                           2


                                                  2024:KER:84553




     5      DHANYA M.P,
            D/O. PRABHAKARAN, AGED 34 YEARS, RESIDING AT
            MAIKKAL HOUSE, KAITHARAM, NORTH PARAVUR,
            ERNAKULAM DISTRCT-683 513


            BY ADVS.
            SRI.A.RAJASIMHAN
            KUM.VYKHARI.K.U


            R1 AND 2 - SRIR.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:
 WP(C) No.27864 of 2020

                                 3


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                               P.M. MANOJ, J
                      -----------------------------------
                     W.P.(C) No.27864 of 2020
           --------------------------------------------------------
           Dated this the 12th day of November, 2024


                               JUDGMENT

The writ petition is preferred, alleging police harassment

by the 4th respondent and seeking for a direction that the 4th

respondent shall not compel the petitioner to appear before him.

2. When the matter came up for consideration on

16.12.2020, this Court has directed the 4th respondent to take

note of Section 63 of the Kerala Police Act, 2011 as well as the

provisions of Criminal Procedure Code, while issuing notice to

secure appearance and further directed the 4th respondent not

to interfere with the matrimonial dispute between the petitioner

and the 5th respondent. In the light of said direction, no further

orders are required in this writ petition.

Accordingly, the writ petition is disposed of.

Sd/-

P.M.MANOJ JUDGE sss

2024:KER:84553

APPENDIX OF WP(C) 27864/2020

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE DOCUMENT BEARING NO. 488/1/2017 DATED 20.02.2017 OF PARAVUR SRO.