Shamsudhin vs The State Police Chief
2024 Latest Caselaw 26694 Ker

Kerala High Court

Shamsudhin vs The State Police Chief on 5 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                             2024:KER:67334
WP(C) NO. 31324 OF 2024

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         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. 31324 OF 2024

PETITIONER/S:

         SHAMSUDHIN
         AGED 67 YEARS
         S/O LATE K.I HAMEED, KAKKAD HOUSE, HOSPITAL ROAD,
         THIRUPUNITHARA, ERNAKULAM DISTRICT,, PIN - 682301

         BY ADV M.R.SARIN


RESPONDENT/S:

    1    THE STATE POLICE CHIEF
         STATE POLICE HEADQUARTERS, VELLAYAMBALAM,
         THIRUVANANTHAPURAM,, PIN - 695010

    2    THE STATION HOUSE OFFICER
         HILL PALACE POLICE STATION, ERNAKULAM,, PIN -
         682301

    3    ASOKAN
         AGED 64 YEARS
         S/O M.D PURUSHOTHAMAN, ALUMCHUVATTIL, MULAKULAM,
         KOTTAYAM,, PIN - 686610

    4    SAROJINI
         W/O ASOKAN, ALUMCHUVATTIL, MULAKULAM, KOTTAYAM,
                                                    2024:KER:67334
WP(C) NO. 31324 OF 2024

                                -2-


            PIN - 686610


            SRI. SUNILKUMAR KURIAKOSE, SR. 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:67334
WP(C) NO. 31324 OF 2024

                                    -3-



                              JUDGMENT

The pleadings in the writ petition does not make out a case

of imminent threat or physical harm to the petitioner, warranting an

order of police protection.

The writ petition is hence closed, leaving it open for the

petitioner to approach the police in the event of any threat or

physical harm at the hands of the party respondents. If any such

complaint is received, the police shall do the needful.

Sd/-

V.G.ARUN JUDGE

uu 05.09.2024 2024:KER:67334 WP(C) NO. 31324 OF 2024

APPENDIX OF WP(C) 31324/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 5.08.2024