Suby Nandakumar Achary vs State Of Kerala
2024 Latest Caselaw 33004 Ker

Kerala High Court

Suby Nandakumar Achary vs State Of Kerala on 14 November, 2024

                                          2024:KER:85655
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WP(C) No.17832 of 2020

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

          THE HONOURABLE MR. JUSTICE P.M.MANOJ

THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA,

                          1946

                WP(C) NO. 17832 OF 2020

PETITIONER/S:

         SUBY NANDAKUMAR ACHARY
         AGED 41 YEARS
         S/O.NANDA KUMAR, ROOM NO.23, WARD NO.7,
         PERINGHAMPARAMBU, THURAVUR PANCHAYATH,
         ANGAMALY, ERNAKULAM DISTRICT-683572.


         BY ADVS.
         GEORGE MATHEW
         SRI.BIJILY JOSEPH
         SRI.M.D.SASIKUMARAN
         SHRI.PRAVEEN S.
         SHRI.SUNIL KUMAR A.G
         SRI.DIPU JAMES
         SHRI.MATHEW K.T.
         SHRI.GEORGE K.V.


RESPONDENTS:

    1    STATE OF KERALA
         REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
         695001.

    2    THE DISTRICT POLICE CHIEF,
         ERNAKULAM RURAL, OFFICE OF THE DISTRICT POLICE
         CHIEF, ALUVA, ERNAKULAM-682030.

    3    THE STATION HOUSE OFFICER,
         ANGAMALY POLICE STATION, ANGAMALY, ERNAKULAM
         DISTRICT-683573.
                                                       2024:KER:85655
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WP(C) No.17832 of 2020

    4          THE SUB INSPECTOR OF POLICE,
               ANGAMALY POLICE STATION, ANGAMALY, ERNAKULAM
               DISTRICT-683573.

    5          MR.BIJU,
               AGE AND FATHERS NAME NOT KNOWN TO PETITIONER,
               SCARLET BLEU BEVERAGES, 7/303, KALLOOKKARAN
               BUILDING, KIDANGOOR POST, ALUVA TALUK,
               ANGAMALY, ERNAKULAM DISTRICT-683573.



OTHER PRESENT:

               R1 TO 4 - SRI.RIYAL DEVASSY,GOVERNMENT PLEADER


        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME   UP   FOR
ADMISSION       ON   14.11.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                           2024:KER:85655
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WP(C) No.17832 of 2020

                            JUDGMENT

Dated this the 14th day of November, 2024

The writ petition is preferred alleging police

harassment. The dispute involved in this case is purely civil

in nature and the petitioner alleges illegal interference of

respondents 3 and 4 in the matter.

2. When the matter is taken up for consideration

today, the learned counsel for the petitioner submitted that

the prayers sought for in this writ petition have become

infructuous.

Accordingly, this writ petition is dismissed as

infructuous.

Sd/-

P.M.MANOJ JUDGE das 2024:KER:85655

APPENDIX OF WP(C) 17832/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY COMPLAINT DATED 22.08.2020 SUBMITTED BY PETITIONER TO 2ND RESPONDENT THROUGH E.MAIL.

EXHIBIT P2 TRUE COPY OF DETAILS DATED 22.08.2020 SHOWING SUBMISSION OF EXT.P1 THROUGH E.MAIL.