Rajam M vs State Police Chief
2024 Latest Caselaw 26706 Ker

Kerala High Court

Rajam M vs State Police Chief on 5 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                              2024:KER:67332
WP(C) NO. 31337 OF 2024

                           -1-


         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. 31337 OF 2024

PETITIONER/S:

         RAJAM M
         AGED 62 YEARS
         W/O LATE THANGAPPAN ACHARI, T.C. 7/101(4/121),
         PRAKASH BHAWAN, AMBORI P O, KATTAKADA, PIN -
         695505


         BY ADV R.ANANTHAPADMANABAN


RESPONDENT/S:

    1    STATE POLICE CHIEF
         KERALA STATE, POLICE HEADQUARTERS, VAZHUTHACAUD,
         THIRUVANANTHAPURAM, PIN - 695010

    2    STATION HOUSE OFFICER
         AMBOORI POLICE STATION, KATTAKADA,
         THIRUVANANTHAPURAM-, PIN - 695505

    3    SHAJI
         S/O GEORGE MATHAI, KALAYIL BHAWAN, AMBOORI P O,
         KATTAKADA, PIN - 695005
                                                    2024:KER:67332
WP(C) NO. 31337 OF 2024

                                -2-


            SMT. DEEPA NARAYANAN, 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:67332
WP(C) NO. 31337 OF 2024

                                     -3-



                               JUDGMENT

The pleadings in the writ petition and the arguments

advanced clearly indicate that, in connection with the dispute

highlighted in this writ petition, a civil suit and criminal complaints

are pending. Moreover, no imminent threat or commission of

offence warranting police protection is made out.

The writ petition is hence closed, reserving the petitioner's

right to approach the police in the event of threat to his life or

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

complaint is received, the police shall take immediate action.

Sd/-

V.G.ARUN JUDGE

uu 05.09.2024 2024:KER:67332 WP(C) NO. 31337 OF 2024

APPENDIX OF WP(C) 31337/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE ORDER DATED 22/10/2021 PASSED BY THE HUMAN RIGHTS COMMISSION

Exhibit P2 THE TRUE COPY OF THE ORDER DATED 20/01/2022 PASSED BY THE OMBUDSMAN, LSGD

Exhibit P3 THE TRUE COPY OF O.S NO. 406 OF 2022 FILED BY THE PETITIONER AND HER DAUGHTER

ExhibitP 4 THE TRUE COPY OF THE REPORT OF THE ADVOCATE COMMISSIONER DATED 24/11/2022

Exhibit P5 THE TRUE COPY OF THE COMPLAINT DATED 30/08/2024 FILED BY THE PETITIONER ALONG WITH THE RECEIPT EVIDENCING THE RECEIPT OF THE SAME BY THE VELLARADA POLICE