Kerala High Court
Sheeba vs The Commissioner Of Police on 7 October, 2015
Bench: Ashok Bhushan, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
WEDNESDAY, THE 7TH DAY OF OCTOBER 2015/15TH ASWINA, 1937
WP(C).No. 30399 of 2015 (Y)
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PETITIONER(S):
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1. SHEEBA, AGED 37 YEARS, W/O.BENNY,
CENTURY NAGAR-183, PALLITHOTTAM CHERI,
KOLLAM WEST VILLAGE, KOLLAM DISTRICT.
2. JONCY (MINOR), AGED 15 YEARS, D/O.BENNY,
CENTURY NAGAR-183, PALLITHOTTAM CHERI,
KOLLAM WEST VILLAGE, KOLLAM DISTRICT,
REPRESENTED BY THE MOTHER AND NATURAL GUARDIAN SHEBA,
AGED 37 YEARS, W/O.BENNY, CENTURY NAGAR-183,
PALLITHOTTAM CHERI,
KOLLAM WEST VILLAGE, KOLLAM DISTRICT.
BY ADV. SRI.N.SUNIL JOSEPH
RESPONDENT(S):
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1. THE COMMISSIONER OF POLICE, KOLLAM, KOLLAM DISTRICT-691001.
2. THE CIRCLE INSPECTOR OF POLICE, KOLLAM WEST POLICE STATION,
KOLLAM, KOLLAM DISTRICT-691006.
3. THE SUB INSPECTOR OF POLICE, PALLITHOTTAM POLICE STATION,
PALLITHOTTAM, KOLLAM DISTRICT-691006.
4. NOBIN, AGED 23 YEARS, S/O.ALOYSIOUS @ ALLON,
DON BOSCO CROSS NAGAR-167, PALLITHOTTAM,
THOPPU, KOLLAM WEST VILLAGE, KOLLAM DISTRICT-691006.
R1-3 BY STATE ATTORNEY SRI.P.VIJAYARAGHAVAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07-10-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
PJ
WP(C).No. 30399 of 2015 (Y)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1- TRUE COPY OF THE COMPLAINT DT.3/10/15 FILED BEFORE THE R1 ALONG
WITH ITS TRUE ENGLISH TRANSLATION
P2- TRUE COPY OF THE RECEIPT ISSUED BY THE R1 DT.3/10/15 ALONG WITH ITS
TRUE ENGLISH TRANSLATION
RESPONDENT(S)' EXHIBITS
---------------------------------------
NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
ASHOK BHUSHAN, C.J.
&
A.M. SHAFFIQUE, J.
================
W.P. (C) No. 30399 of 2015
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Dated this, the 7th day of October, 2015
J U D G M E N T
Shaffique, J.
Petitioners have approached this Court seeking police protection inter alia alleging that the 4th respondent and his associates are harassing the second petitioner, who is a minor girl, while she is going to school. A complaint was filed earlier and a crime has already been registered. However, the nuisance continues and petitioners have given complaint to the police seeking for adequate police protection. But, no action has been taken in the matter.
2. Learned Government Pleader on instructions would submit that on the basis of the complaint given by the father of the 2nd petitioner, Crime Nos.465/2015 and 466/2015 have already been registered against the 4th respondent and another person. The allegation is that the persons involved in the crimes are creating nuisance and showing obscene gestures to the minor W.P(C) No.30399/2015 -:2:- girl. Since the complaint is of a serious nature, police is keeping constant vigil on the activities of the 4th respondent and his associates.
3. Having regard to the aforesaid factual situation, we do not think that any notice is to be issued to the 4th respondent. We direct respondents 2 and 3 to ensure that no nuisance is caused to the 2nd petitioner and that a constant vigil has to be maintained by the police in regard to the activities of the 4th respondent and his associates.
With the above observations, the writ petition is closed.
Sd/-
ASHOK BHUSHAN, CHIEF JUSTICE Sd/-
A.M. SHAFFIQUE, JUDGE Rp 7/10/2015 //True Copy// PS to Judge