Anuja Vijayan vs District Police Chief
2024 Latest Caselaw 26290 Ker

Kerala High Court

Anuja Vijayan vs District Police Chief on 3 September, 2024

                                                    2024:KER:66700
WP(C) NO. 22831 OF 2021

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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

              THE HONOURABLE MR.JUSTICE BASANT BALAJI

  TUESDAY, THE 3RD DAY OF SEPTEMBER 2024 / 12TH BHADRA, 1946

                          WP(C) NO. 22831 OF 2021

PETITIONER:

            ANUJA VIJAYAN,
            AGED 32 YEARS
            W/O. VISHNU,VIJAYAGIRI,
            CHATHANOOR, MEENADU VILLAGE,
            KOLLAM TALUK, KARAMKODE P.O.,
            KOLLAM DISTRICT 691 579.


            BY ADV M.R.SASITH


RESPONDENTS:

     1      DISTRICT POLICE CHIEF,
            OFFICE OF DISTRICT POLICE CHIEF,
            IRON BRIDGES, STATE HIGHWAY 40,
            ALAPPUZHA, PIN- 688 001.

     2      STATION HOUSE OFFICER,
            RAMANKARY POLICE STATION,
            RAMANKARY- 689 595.

     3      MONICHAN,
            AGED 48 YEARS
            S/O. KITTU,
            THEKKUTTISERIL MUTTAAR VILLAGE,
            MUTTAR P.O.
            ALAPPUZHA DISTRICT 689 574.

     4      RAMA,
            AGED 47 YEARS
                                                               2024:KER:66700
WP(C) NO. 22831 OF 2021

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             W/O. MONICHAN,
             THEKKUTTISSERIL MUTTAAR VILLAGE,
             MUTTAR P.O. ALAPPUZHA DISTRICT 689 574.

             BY ADV SRI. BIMAL K NATH, SR.GP- R1 & R2


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   03.09.2024,    THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                       2024:KER:66700
WP(C) NO. 22831 OF 2021

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                              JUDGMENT

This Writ Petition is filed seeking police protection for

the life of the petitioner from the illegal acts of respondents 3

and 4 and their men. Notice issued from this Court has been

served on respondents 3 and 4. They have not chosen to file

counter affidavit controverting the averments in the Writ

Petition.

2. An interim order was passed on 22.10.2021,

whereby the 2nd respondent was directed to give effective and

adequate police protection to the petitioner and her family

members from any threat or intimidation from respondents 3

and 4 or any person acting under them.

It is seen that Ext.P1, FIR No.982/2019, is registered

against respondents 3 and 4. Therefore, this Writ Petition is

disposed of making the interim order absolute.

Sd/-

BASANT BALAJI JUDGE SPV 2024:KER:66700 WP(C) NO. 22831 OF 2021

APPENDIX OF WP(C) 22831/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE FIR NO. 982/2021 OF RAMANKARY POLICE STATION.

EXHIBIT P2 THE TRUE COPY OF THE OS NO. 560/2021 FILED BEFORE THE ADDITIONAL MUNSIFF COURT-1, ALAPPUZHA.

EXHIBIT P3 THE TRUE COPY OF THE POLICE COMPLAINT FILED BY THE PETITIONER BEFORE THE RESPONDENT NO. 2 DATED 08/10/2021.

EXHIBIT P4 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITY.

RESPONDENT'S EXHIBITS:NIL

//TRUE COPY//

PA TO JUDGE