K.J.Varghese @ Sunny vs State Of Kerala
2024 Latest Caselaw 32774 Ker

Kerala High Court

K.J.Varghese @ Sunny vs State Of Kerala on 12 November, 2024

                                                2024:KER:84540

          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. 6272 OF 2020

PETITIONER:
          K.J.VARGHESE @ SUNNY,
          AGED 63 YEARS
          S/O.LATE K.J.JOSEPH,
          KOOTTARAPPALLIL HOUSE,
          KALATHOOR P.O., KURAVILANGAD,
          KOTTAYAM-686663.

          BY ADV PEEYUS A.KOTTAM


RESPONDENTS:
    1     STATE OF KERALA
          REPRESENTED BY SECRETARY, HOME DEPARTMENT,
          SECRETARIAT, TRIVANDRUM-695001.

    2     THE DISTRICT POLICE CHIEF,
          KOTTAYAM, PIN-686001.

    3     SUB INSPECTOR OF POLICE,
          VANITHA CELL, KOTTAYAM, PIN-686002.

    4     RITAMMA JOSY @ RITA,
          AGED 56 YEARS
          W/O.JOSY, NOW RESIDING AT KADAVELIL HOUSE,
          ELENJI P.O., ERNAKULAM-686665.

          R1 TO 3 - 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.6272 of 2020

                                  2



                                                            2024:KER:84540


                               P.M. MANOJ, J
                      -----------------------------------
                       W.P.(C) No.6272 of 2020
           --------------------------------------------------------
           Dated this the 12th day of November, 2024


                               JUDGMENT

The writ petition is preferred, alleging police

harassment by the 3rd respondent. It is the case of the

petitioner that the 3rd respondent harassing the petitioner

by summoning him frequently to Station through his

Constable. Therefore, the petitioner has approached this

Court seeking for a direction to the 3 rd respondent not to

harass him and summon his other siblings to Station.

2. When the matter is taken up today, it is submitted by

the counsel for the petitioner that nothing survives in the prayer

sought in the writ petition.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

P.M.MANOJ JUDGE sss