Kerala High Court
Susamma T vs District Police Chief on 11 August, 2025
Author: N.Nagaresh
Bench: N.Nagaresh
2025:KER:60346
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
MONDAY, THE 11TH DAY OF AUGUST 2025 / 20TH SRAVANA, 1947
WP(C) NO. 26368 OF 2025
PETITIONER:
SUSAMMA T
AGED 58 YEARS
W/O PUTHEN VEETTIL JOHN (LATE),
BRIGHT LAND, NIRATHUPARA P.O.,
KOODAL PATHANAMTHITA,
PIN - 689693
BY ADV.
SRI.ATHUL M.V.
RESPONDENTS:
1 DISTRICT POLICE CHIEF
OFFICE OF THE SUPERINTENDENT OF POLICE,
PATHANAMTHITTA, PIN - 689645
2 THE STATION HOUSE OFFICER
KOODAL POLICE STATION,
PATHANAMTHITTA, PIN - 689693
3 THE STATION HOUSE OFFICER
CHERTHALA POLICE STATION,
ALAPPUZHA, PIN - 688524
4 SOORAJ SURENDRAN
(AGE AND FATHERS NAME NOT KNOWN)
RADHALAYAM, PADUKKOTTUKKAL
THATTAYIL PO, PATHANAMTHITTA,
PIN - 689502
2025:KER:60346
WP(C) No.26368 of 2025
2
5 SREEJU S NAIR
S/O SURENDRAN NAIR, SREEJU NILYAM,
THIRUVELLOR, ANDOORKONAM P.O
TRIVANDRUM, PIN - 695584
6 SONU SHAJI
POYALIL, MEMURIYIL
NARANGANAM P O,
PATHANAMTHITTA,KERALA, PIN - 689642
7 ANOOP A. BABY
ARAKKAKUDIYIL HOUSE
KUZHIKKAD, AMBALAMEDU P.O
ERNAKULAM, PIN - 682303
8 VINU WINSTON PAUL
WORKING AT AUDI SERVICE CENTER NH47
OPPOSITE LIFE SCIENCE PARK, THONNAKKAL,
THIRUVANANTHAPURAM, PIN - 695317
9 RAGI KUNJURAMAN
KALLUVILA VEEDU,
KOTTIYAM P.O., KOLLAM, PIN - 691571
10 ANEESH LAWRENCE
TC 69/550, NADUTHURA,
POONTHURA P. O, TRIVANDRUM,
PIN - 695026
11 SHAJIMOL REJAN
TC 47/1178,
PALLIVI LAKAM PURAY ÌDAM POONTHIIRA,
TRIVANDRUM,
PIN - 695022
12 SUJA BAIJU
SREEKARAM
SNEHA NAGAR 156
ULIYAKOVIL P.O KOLLAM, PIN - 691019
2025:KER:60346
WP(C) No.26368 of 2025
3
BY ADVS.
SMT.V.H.JASMINE
SRI.JOHIN JOHNSON
SRI.JIBI JOHNSON
SRI. DHEERAJ A.S.,GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11.08.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:60346
WP(C) No.26368 of 2025
4
JUDGMENT
Dated this the 11th day of August, 2025
The petitioner, a widow and heart patient, resides alone
in Kerala. Her younger son, after pursuing higher education in
the United Kingdom, established a Job Recruitment Company
named Xtravel LLP in the United Kingdom. While the
petitioner was listed as a Board Member of the Company, she
was removed on the same day. She had no role or
involvement in the functioning or management of the
Company.
2. Following business disputes involving the
Company, several individuals filed complaints and initiated
legal proceedings against the Company and the petitioner's
son. Despite the petitioner's clear disassociation with the
Company, she became a target of threats. The petitioner was
taken to Abu Dhabi by her elder son. While abroad, the
2025:KER:60346
petitioner filed multiple complaints with the 2 nd respondent and
higher police officials through the NRI Cell, describing the
harassment and requesting protection upon her return.
Despite repeated communications, no effective action was
taken by the authorities.
3. On her return to India, renewed threats were made
against her and her family, including circulation of her
photographs taken at the Police Station. It is submitted that
police officials themselves were complicit in transmitting these
images to the party respondents. The petitioner and her family
continue to face grave threats of physical harm and public
defamation from respondents 4 to 12. Her complaints have
been ignored by the police.
4. The respondents have repeatedly trespassed into
her residence and attempted to assault her and damage her
dignity. Despite being accused in criminal cases, the petitioner
2025:KER:60346
retains her fundamental rights under Article 21 of the
Constitution. The continued harassment and refusal by
authorities to ensure her safety amount to dereliction of official
duty.
5. Counsel entered appearance on behalf of
respondents 8 and 9 and resisted the writ petition.
Respondents 8 and 9 state that the petitioner has collected as
much as ₹5 Crores from about 50 persons making them
believe that the petitioner will take them to London for various
activities. Placing faith on the petitioner, respondents 8 and 9
and others paid money. The respondents have not in any
manner physically threatened or harassed the petitioner. Their
only worry is loss of money.
6. Government Pleader submitted that a number of
complaints have been received against the petitioner and
crimes have also been registered under Section 420 of the
2025:KER:60346
Code of Criminal Procedure.
7. Heard.
8. The petitioner is a 58 year old lady. The petitioner
submits that her younger son, after pursuing higher education
in United Kingdom, established a Job Recruitment Company.
Though the petitioner was earlier a Board Member, she was
removed very soon. The petitioner has no connection with any
deals between the petitioner's younger son and the
respondents. The petitioner would allege that the respondents
are threatening the life of the petitioner.
9. Respondents 8 and 9, on the other hand, would
submit that they have not only lost money, but they are facing
threat from the petitioner and her children.
10. Be that as it may, it is evident from the pleadings
that what is involved is a money dispute and perhaps a
criminal offence.
2025:KER:60346
11. In the circumstances of the case, parties cannot
take law into their hands. If the parties have any disputes
between themselves, they have to approach the competent
court of law.
In the facts of the case, the writ petition is disposed of
directing that if the petitioner faces any physical threat or
criminal activity from the part of any of the respondents 4 to
12, the petitioner may bring it to the notice of the Station
House Officer and if such a complaint is received, the Station
House Officer shall look into the matter and take appropriate
steps, in accordance with law.
Sd/-
N.NAGARESH
JUDGE
hmh
2025:KER:60346
APPENDIX OF WP(C) 26368/2025
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE RECORD STATING HER
DATE OF RESIGNATION
Exhibit P-2. PHOTOGRAPH OF FLEX BOARDS HOISTED
AGAINST THE PETITIONER
Exhibit P-3. A TRUE COPY OF THE EMAIL DATED
01.12.2024 SUBMITTED BY THE PETITIONER
Exhibit P-4. A TRUE COPY OF THE RECEIPT OF
ACKNOWLEDGEMENT ISSUED BY THE 2ND
RESPONDENT TO THE PETITIONER
Exhibit P-5. A TRUE COPY OF THE EMAIL DATED
08.02.2025 SENT BY THE PETITIONER
Exhibit P-6. A TRUE COPY OF THE EMAIL DATED
29.06.2025
Exhibit P-7. THE TRUE COPY OF THE ORDER DATED
Exhibit P-8. THE TRUE COPY OF THE ORDER DATED
