Mansoor Ibrahim M.V vs Circle Inspector Of Police
2024 Latest Caselaw 27348 Ker

Kerala High Court

Mansoor Ibrahim M.V vs Circle Inspector Of Police on 11 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                            2024:KER:69512
WP(C) NO. 31181 OF 2024

                           -1-
         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

            THE HONOURABLE MR.JUSTICE V.G.ARUN

 WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA,

                           1946

                  WP(C) NO. 31181 OF 2024

PETITIONER/S:

         MANSOOR IBRAHIM M.V
         AGED 52 YEARS
         S/O. IBRAHIM, ZUHARAMANZIL, KANNADIPARAMBA,
         NARATH, KANNUR, PIN - 670601

         BY ADVS.
         C.K.SREEJITH
         CHIDAMBARANATHAN T.
         SETHULEKSHMI S.
         ATHIRA BABURAJ
         KOZHIPURATH PRASEETHA GOPALAKRISHNAN


RESPONDENT/S:

    1    CIRCLE INSPECTOR OF POLICE
         MAYYIL POLICE STATION, KANNUR DIST, PIN - 670602
    2    THE DISTRICT POLICE CHIEF
         KANNUR POLICE HEAD QUARTERS, KANNUR, PIN - 670001
    3    JISHIN M.P
         S/O. M.P. BALAKRISHNAN, ILLIKKOL HOUSE,
         NARATHAMSOMDESOM, P.O. NARATH, KANNUR, PIN -
         670601
    4    M.P. BALAKRISHNAN
         ILLIKKOL HOUSE, NARATHAMSOMDESOM, P.O. NARATH,
                                                    2024:KER:69512
WP(C) NO. 31181 OF 2024

                              -2-
            KANNUR, PIN - 670601
    5       REENA
            W/O. M.P. BALAKRISHNAN, ILLIKKOL HOUSE,
            NARATHAMSOMDESOM, P.O. NARATH, KANNUR, PIN -
            670601

            BY P.S.APPU, GP


     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   11.09.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                       2024:KER:69512
WP(C) NO. 31181 OF 2024

                                  -3-
                             JUDGMENT

This writ petition is filed alleging that the police is

harassing the petitioner.

2. The learned Government Pleader on instructions

submits that the petitioner was arrested earlier in execution of a

warrant issued against him in a long pending case. At present,

another warrant is pending against the petitioner in LPC 139/2023

in ST No.1170/2022 on the files of Judicial First Class Magistrate

Court - III, Kannur. As the petitioner is absconding, the police is

trying to trace him out.

From the submissions of the learned Government Pleader,

it is evident that the petitioner is a fugitive from justice. The writ

petition is hence closed, leaving it open for the police to execute the

warrant in accordance with law.

Sd/-

V.G.ARUN JUDGE uu 12.09.2024 2024:KER:69512 WP(C) NO. 31181 OF 2024

APPENDIX OF WP(C) 31181/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE ORDER IN BA. NO.

5431/2024 ON THE FILE OF THIS HON'BLE COURTDT. 9/7/2024

Exhibit P2 THE TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENTDT. 8/8/24