Haris vs The Sub Inspector Of Police
2024 Latest Caselaw 32778 Ker

Kerala High Court

Haris vs The Sub Inspector Of Police on 12 November, 2024

           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. 17882 OF 2020

PETITIONER:
          HARIS
          AGED 34 YEARS
          S/O.R ASAK, KADAMKODU VEEDU, NALLORNADU, WAYANAD
          DISTRICT


          BY ADV SHAJIN S.HAMEED


RESPONDENTS:
    1     THE SUB INSPECTOR OF POLICE
          SREEKARYAM POLICE STATION, SREEKARYAM,
          THIRUVANANTHAPURAM DISTRICT PIN CODE 695 017

    2     THE STATION HOUSE OFFICER,
          BALARAMAPURAM POLICE STATION, THIRUVANANTHAPURAM
          DISTRICT, PIN CODE 695 501

    3     VISHNU V.S,
          S/O. VISWAMBARAN, PARAMBIL VEEDU, GANDHIPURAM,
          SREEKARYAM, THIRUVANANTHAPURAM DISTRICT , PIN CODE
          695 017


          R1 AND 2 - SRI.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.17882 of 2020

                                 2



                                                            2024:KER:85084


                               P.M. MANOJ, J
                      -----------------------------------
                     W.P.(C) No.17882 of 2020
           --------------------------------------------------------
           Dated this the 12th day of November, 2024


                               JUDGMENT

The writ petition is preferred, alleging police

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

petitioner that the dispute between the petitioner and the

3rd respondent is directed to be settled by the 2 nd

respondent.

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