Kerala High Court
Adv. Mathai Eapen vs State Of Kerala on 24 September, 2012
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
TUESDAY,THE 15TH DAY OF DECEMBER 2015/24TH AGRAHAYANA, 1937
WP(C).No. 23706 of 2012 (K)
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PETITIONER :
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ADV. MATHAI EAPEN
AGED 53 YEARS, S/O. ADV. V. EAPEN MATHAI
VILLAR VETTAH SWAROOPAM
AMBADY LANE. S.A. ROAD
ELAMKULAM, COCHIN - 20.
BY ADV. SRI.VETTATH EAPEN MATHAI
RESPONDENT(S) :
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1. STATE OF KERALA
REP. BY HOME DEPARTMENT
GOVERNMENT SECRETARIAT
THIRUVANANTHAPURAM - 695 001.
2. DIRECTOR GENERAL OF POLICE
POLICE HEADQUARTERS
THIRUVANANTHAPURAM - 695 001.
3. SUB INSPECTOR OF POLICE
KADUTHURUTHY POLICE STATION
KADUTHURUTHY,KOTTAYAM DISTRICT - 686 001.
4. O.C. ABRAHAM
KUMBIKKAL (ONASSERIL) HOUSE
NEEZHOOR NORTH, NEEZHOOR VILLAGE
VAIKOM TALUK, KOTTAYAM DISTRICT - 686 001.
R1 TO R3 BY SR. GOVT. PLEADER SRI. P.I. DAVIS
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 15-12-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mn
...2/-
WP(C).No. 23706 of 2012 (K)
APPENDIX
PETITIONER'S EXHIBITS :
EXT.P1 : TRUE PHOTOCOPY OF THE ACKNOWLEDGMENT CARD IN THE
EVIDENCE OF RECEIPT OF COMPLAINT OF THE PETITIONER.
EXT.P2 TRUE PHOTOCOPY OF THE APPLICATION DATED 24.9.2012 SENT BY
THE PETITIONER FOR GETTING ACOPY OF THE COMPLAINT.
EXT.P3 TRUE PHOTOCOPY OF RECEIPT DATED 24.9.2012 ISSUED THEREON
BY THE 3RD RESPONDENT.
EXT.P4 TRUE PHOTOCOPY OF THE REPRESENTATION SUBMITTED BY THE
PETITIONER BEFORE THE 3RD RESPONDENT DATED 1-10-2012.
EXT.P5 TRUE PHOTOCOPY OF THE REPRESENTATION DATED 5.10.2012
SUBMITTED BY THE PETITIONER BEFORE THE HON'BLE HOME
MINISTER.
RESPONDENT'S EXHIBITS : NIL
//TRUE COPY//
P.S. TO JUDGE
Mn
ASHOK BHUSHAN, C.J. & K. RAMAKRISHNAN, J.
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W.P.(C) No. 23706 OF 2012
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Dated this the 15th day of December, 2015
JUDGMENT
Ashok Bhushan, C.J.
This writ petition has been filed by the petitioner seeking police protection directing respondents 1 and 2 to order the Assistant Commissioner of Police, Ernakulam to depute armed police personnels from kadavanthra Police station for the protection of petitioner's life and property.
2. Learned Senior Government Pleader submits that as on date there is no law and order situation nor any incident has been reported after filing of the writ petition. Learned Government Pleader also submits that crime has already been registered.
In view of the aforesaid, we are of the view that no relief can be granted in this petition. The Writ Petition is closed.
Ashok Bhushan, Chief Justice.
K. Ramakrishnan, Judge.
ttb/15/12