Kerala High Court
Present vs For Information Purpose Only on 22 March, 2021
Author: Anil K.Narendran
Bench: Anil K.Narendran
WP(C) 7286/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
Monday,the 22nd day of March 2021/1st Chaithra, 1943
WP(C) No.7286/2021(I)
PETITIONER
For information purpose only
ABOOBAKAR HAJI,AGED 70 YEARS,S/O. LATE KUNCHIMOIDHEEN,
RESIDING AT CHERAYAAMPURATH HOUSE ANANTHAVOORAMSOSM AND
DESOM, ANANTHAVOOR P.O. TIRUR TALUK, MALAPPURAM DISTRICT 676
301.
RESPONDENTS
1.DEPUTY SUPERINTENDENT OF POLICE,TIRUR, TIRUR P.O. MALAPPURAM
DISTRICT 676 101.
2.INSPECTOR OF POLICE KALPAKANCHERY,KALPAKANCHERY P.O.
MALAPPURAM DISTRICT 676 551.
3.SUB INSPECTOR OF POLICE KALPAKANCHERY,KALPAKANCHERY P.O.
MALAPPURAM DISTRICT 676 551.
4.JAFER C.P., AGED 45 YEARS,S/O. LATE AALI HAJI, RESIDING A T
CHERAYAAMPURATH HOUSE, ANANTHAVOOR AMSOM AND DESOM,
ANANTHAVOOR P.O. TIRUR TALUK, MALAPPURAM DISTRICT 676 301.
5.HARIS C.P., AGED 42 YEARS,S/O. LATE AALI HAJI, RESIDING A T
CHERAYAAMPURATH HOUSE, ANANTHAVOOR AMSOM AND DESOM,
AANTHAVOOR PO. TIRUR TALUK, MALAPPURAM DISTRICT 676 301.
Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit filed
along with the WP(C) the High Court be pleased to direct the respondents 1 to 3 to afford
interim police aid and protection to the life of petitioner and to his daughters, pending final
disposal of the Writ Petition .
WP(C) 7286/2021 2/2
This petition coming on for admission upon perusing the petition and the affidavit filed in
support of WP(C) and upon hearing the arguments of M/S S.K.PREMJITH MENON,BINU V
V, .MANEKSHA D. Advocates for the petitioner and of GOVERNMENT PLEADER for R1
For information purpose only
to R3(B/o), the court passed the following
ORDER
The learned Government Pleader takes notice on admission for respondents 1 to 3. Issue urgent notice on admission by speed post to respondents 4 and 5 returnable within two weeks.
The learned Government Pleader to get instructions and file statement of the 2nd respondent.
Having considered the pleadings and materials on record and also the submissions made by the learned counsel on both sides, there will be an interim order directing the 2nd respondent Station House Officer to take necessary steps to ensure that there is no threat to the life and property of the petitioner or his family members, from the side of respondents 4 and 5 or their supporters.
List on 07-04-2021.
22-03-2021 Sd/-
ANIL K.NARENDRAN,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR