Jishad E.M vs The State Of Kerala
2024 Latest Caselaw 33018 Ker

Kerala High Court

Jishad E.M vs The State Of Kerala on 14 November, 2024

                                                       2024:KER:85322
                                    1
WP(C) No.19668 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. 19668 OF 2020

PETITIONER:

               JISHAD E.M., AGED 36 YEARS
               S/O.MUHAMMED, EDASSRIKUNNEL HOUSE, PATTIMATTAM
               P.O., ERNAKULAM DISTRICT, PIN-683 562.

               BY ADV A.V.JAMES


RESPONDENTS:

    1          THE STATE OF KERALA
               REPRESENTED BY SECRETARY TO GOVERNMENT,
               SECRETARY TO HOME AFFAIRS, SECRETARIAT,
               TRIVANDRUM, PIN-695 001.

    2          THE SUB INSPECTOR OF POLICE,
               KATTAPPANA POLICE STATION, IDUKKI DISTRICT,
               PIN-685 508.

    3          BASHEER,AGED 48 YEARS, S/O.ALIYAR, MANGATT
               HOUSE, KADAVOOR POST, MAVUMTHOTTY,
               KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT, PIN-
               686 671.

               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:85322
                                  2
WP(C) No.19668 of 2020

                           JUDGMENT

Dated this the 14th day of November, 2024

The writ petition is preferred alleging police

harassment at the instance of the 3rd respondent.

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, and the writ petition may be closed granting

liberty to the petitioner to approach this Court again, if there

is any further harassment.

3. In view of the above submission, this writ petition

is dismissed as infructuous, granting liberty to the petitioner

to approach this Court again, if there is any further grievance.

It is made clear that when the police authority proposes to

take any further steps in the matter, they shall comply with

the provisions of Section 63 of the Kerala Police Act and

Section 35(3) of the Bharathiya Nagarik Suraksha Sanhita

(BNSS), 2023.

sd/-

P.M.MANOJ JUDGE das 2024:KER:85322

APPENDIX OF WP(C) 19668/2020

PETITIONER EXHIBITS

EXHIBIT P1 PURCHASE INVOICE DATED 13.07.2020 ISSUED BY THE VINAYAKA PETRO PRODUCTS, THRISSUR TO THE PETITIONER.