Alwiin Sherry Abraham vs Superintendent Of Police, Thodupuzha
2024 Latest Caselaw 26950 Ker

Kerala High Court

Alwiin Sherry Abraham vs Superintendent Of Police, Thodupuzha on 6 September, 2024

                                                  2024:KER:68008
WP(C) 14515/2021
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          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

           THE HONOURABLE MR.JUSTICE BASANT BALAJI

  FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946

                    WP(C) NO. 14515 OF 2021


PETITIONER/S:

          ALWIN SHERRY ABRAHAM,
          AGED 31 YEARS
          S/O.C.I.ABRAHAM, PALANICKAL BUILDING,
          KANJIRAMATTOM JUNCTION, THODUPUZHA-685 584.



          BY ADVS.
          ZAKEER HUSSAIN
          K.A.SANJEETHA
          BALU TOM




RESPONDENT/S:

    1     SUPERINTENDENT OF POLICE, THODUPUZHA,
          IDUKKI-685 584.

    2     SUB INSPECTOR OF POLICE,
          THODUPUZHA POLICE STATION, IDUKKI-685 584.

    3     JOBIN FRANCIS,
          AGED 23 YEARS, S/O.FRANCIS, MAKKUNNEL HOUSE,
          PERUMTHOTTY P.O., IDUYKKI-685 609.
                                                2024:KER:68008
WP(C) 14515/2021
                              -2-




OTHER PRESENT:

          SR GP SRI. BIMAL K. NATH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                        2024:KER:68008
WP(C) 14515/2021
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                             JUDGMENT

(Dated this the 6th day of September 2024)

The petitioner has approached this Court seeking police

protection for the petitioner and his wife to open their office

M/s.Stratford Travel Experts at Palanickal Building,

Kanjiramattom Junction, Thodupuzha. The notice issued from

this Court has been accepted by the 3rd respondent.

2. The learned Government Pleader, on

instructions, submitted before this Court that as many as 400

persons have lodged complaints against the petitioner, alleging

that he has taken money from students assuring admissions in

overseas, and a crime has been registered against the petitioner

by the Thodupuzha Police Station as crime No. 781/2021 for the

offence punishable under Section 420 of IPC.

3. An interim order was passed by this Court on

10.08.2021 that if any law and order problem exists, the police 2024:KER:68008 WP(C) 14515/2021

shall do the needful. It was made clear that if the petitioner

does not have any license or permit from the authorities, he

cannot do any business.

In view of the order passed by this Court earlier, this

writ petition stands disposed of directing the police to see that

there is no law and order situation in that area.

Sd/-

BASANT BALAJI JUDGE

JS 2024:KER:68008 WP(C) 14515/2021

APPENDIX OF WP(C) 14515/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE FIR NO.781 OF 2021 DATED 03.06.2021 OF THODUPUZHA POLICE STATION.

Exhibit P2 TRUE COPY OF THE ORDER DATED 23.06.2021 IN BAIL APPLICATION NO.4756 OF 2021.

Exhibit P3 TRUE COPY OF THE COMPLAINT DATED 05.07.2021 FILED BY THE PETITIONER.

Exhibit P4 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT ISSUED BY THE OFFICE OF THE 1ST RESPONDENT.