Ajaykhosh Lathin Lal vs Station House Officer
2024 Latest Caselaw 26579 Ker

Kerala High Court

Ajaykhosh Lathin Lal vs Station House Officer on 5 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                       2024:KER:67623

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                       WP(C) NO. 30548 OF 2024

PETITIONER:

          AJAYKHOSH LATHIN LAL, AGED 36 YEARS,
          C/O B.LENIN, SREEVALSAM,GODOWN ROAD, EDAPPALLY P.O,
          EDAPPALLY, ERNAKULAM,KERALA, PIN - 682024


          BY ADVS.
          DEEPU THANKAN
          UMMUL FIDA
          LAKSHMI SREEDHAR
          LEKSHMI P. NAIR
          VINEETHA BOSE
          CINDIA S.




RESPONDENTS:

    1     STATION HOUSE OFFICER,
          BINANIPURAM POLICE STATION,
          ERNAKULAM DISTRICT, PIN - 683110

    2     SUBASH S.S,
          S/O K.SIVARAMAN, SATHI BHAVAN, ALANGAD,
          WEST KODUNGALLOOR P.O,GOVT. HIGH SCHOOL WEST
          KODUNGALLOOR,ERNAKULAM,KERALA, PIN - 683110

          SRI. AJITH VISWANATHAN, GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                              2024:KER:67623
WP(C) NO. 30548 OF 2024

                                      2
                                 JUDGMENT

The petitioner alleges that he is being harassed by the

police at the instance of the 2 nd respondent. The petitioner also

submits that there is a dispute between him and the 2 nd respondent

with respect to a rental agreement of a vehicle belonging to the 2 nd

respondent.

2. Learned Government Pleader submitted on instructions

that the police had only made an enquiry into a complaint received

from the 2nd respondent and did not proceed further on realising

that. It also submits that the dispute is purely civil in nature. It is

submitted that the police has no intention to harass the petitioner.

The writ petition is therefore closed, recording the

submission of the learned Government Pleader that the police

has no intention of involving in the civil dispute or harassing

the petitioner.

Sd/-

V.G.ARUN JUDGE msp 2024:KER:67623 WP(C) NO. 30548 OF 2024

APPENDIX OF WP(C) 30548/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE AGREEMENT EXECUTED BETWEEN THE PETITIONER AND THE SECOND RESPONDENT DATED 15/06/2024

Exhibit P2 TRUE COPY OF THE REGISTRATION CERTIFICATE OF THE VEHICLE BEARING REGISTRATION NO. KL 41 U 1899 DATED 20/07/2023