Visakh S. Raj vs The Commissioner Of Police
2025 Latest Caselaw 8392 Ker

Kerala High Court

Visakh S. Raj vs The Commissioner Of Police on 1 September, 2025

W.P.(C)No. 32880 of 2025




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                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

               THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

      MONDAY, THE 1ST DAY OF SEPTEMBER 2025 / 10TH BHADRA, 1947

                           WP(C) NO. 32880 OF 2025

PETITIONER:

             VISAKH S. RAJ, AGED 27 YEARS
             S/O S. RAJ, DAKSHINAVEETTIL, ALAPPUZHA,
             WORKING IN M/S.CLIFF VALLEY PROPERTIES PVT.LTD.,
             DOOR NO.38/1716 (34/1772A), KARUKAPPADATH BUILDING,
             2ND FLOOR, EDAPPALLY-PALARIVATTOM ROAD,
             OPP: CHANGAMPUZHA PARK, NEAR METRO PILLAR NO.464
             ERNAKULAM, PIN - 682044


             BY ADVS.
             SHRI.P.PARAMESWARAN NAIR
             SMT.SREELATHA PARAMESWARAN NAIR


RESPONDENTS:

      1      THE COMMISSIONER OF POLICE
             KOCHI CITY, MARINE DRIVE, ERNAKULAM, PIN - 682031

      2      THE STATION HOUSE OFFICER
             ERNAKULAM SOUTH POLICE STATION, KOCHI, PIN - 682015

      3      AMAL T.A, S/O ANTONY, THAPPALODAITH (H),
             PALLIKAVU TEMPLE ROAD, VADUTHALA (PO),
             CHERANALLOOR, ERNAKULAM, PIN - 682023

      4      JEFFIN FRANCIS, S/O FRANCIS GEORGE,
             PARAKKEITTUHOUSE, KADAVOOR P.O.,
             POTHAIN KEEL, ERNAKULAM DISTRICT, PIN - 686671

             BY SRI.U.JAYAKRISHNAN, GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No. 32880 of 2025




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                               P.KRISHNA KUMAR, J
                  --------------------------------------
                         W.P.(C)No. 32880 of 2025
                  --------------------------------------
                 Dated this the 1st day of September, 2025

                                     JUDGMENT

In this petition, the petitioner apprehends that he is

being threatened by the accused in C.C. No. 899 of 2023, which is

pending before the Economic Offences Court, Ernakulam, and seeks

police protection in view of the apprehended danger.

Leaving open the petitioner's remedy to approach the

trial court for cancellation of the bail granted to the accused

persons, the second respondent is directed to look into the

matter and to take urgent steps in case the petitioner intimates

any life-threatening situation.

The writ petition is thereby disposed of.

Sd/-

P.KRISHNA KUMAR, JUDGE dlk/1/09/

2025:KER:66249

APPENDIX OF WP(C) 32880/2025

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED

18..08..2025 LODGED BY PETITIONER WITH 2ND RESPONDENT