Kerala High Court
Sajimol S vs State Of Kerala on 5 October, 2021
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.21106/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Tuesday, the 5th day of October 2021 / 13th Aswina, 1943
WP(C) NO. 21106 OF 2021(K)
PETITIONER:
SAJIMOL S., AGED 35 YEARS, D/O. VISWAMBHARAN.A., "SIVAMANGALAM",
SARKARA ROAD, ANNANVILAKAM, CHIRAYINKEEZHU (P.O),
THIRUVANANTHAPURAM-695 304.
RESPONDENTS:
1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY, HOME
DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2. STATION HOUSE OFFICER, CHIRAYINKEEZHU POLICE STATION, CHIRAYINKEEZHU
(P.O) THIRUVANANTHAPURAM-695 304.
3. STATION HOUSE OFFICER, VENJARAMOODU POLICE STATION, VENJARAMOODU
P.O., THIRUVANANTHAPURAM-695 607.
4. RAVI, AGED 75 YEARS, S/O. SREEDHARAN, "AMRITHABHAVAN", NEAR
GOVERNMENT HOSPITAL, CHIRAYINKEEZHU (P.O), THIRUVANANTHAPURAM-695
304.
5. JAYA, AGED 68 YEARS, W/O.RAVI, "AMRITHABHAVAN", NEAR GOVERNMENT
HOSPITAL, CHIRAYINKEEZHU (P.O), THIRUVANANTHAPURAM-695 304.
6. RANJITH, AGED 34 YEARS, S/O. RAVI, "AMRITHABHAVAN", NEAR GOVERNMENT
HOSPITAL, CHIRAYINKEEZHU (P.O), THIRUVANANTHAPURAM-695 304.
7. REJI KUMAR.R., AGED 30 YEARS, S/O. RAVI, "AMRITHABHAVAN", NEAR
GOVERNMENT HOSPITAL, CHIRAYINKEEZHU (P.O), THIRUVANANTHAPURAM-695
304.
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 2 and 3 not to harass the petitioner by
summoning her to the police station for adjudicating the dispute pending
before the Honourable Munsiff Court, Attingal, in Exhibit P1 suit, pending
disposal of this writ petition.
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.K.RAJESH KANNAN, R.MADHURAJ & SEETHA.P., Advocates for the petitioner,
the court passed the following:-
P.T.O.
WP(C) No.21106/2021 2/3
DEVAN RAMACHANDRAN, J.
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W.P.(C) No.21106 of 2021
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Dated this the 5th day of October, 2021
ORDER
Petitioner will take out notice before admission to respondents 4 to 7 by speed post returnable in seven days . The learned Government Pleader seeks time to obtain instructions from respondents 1 to 3.
List this matter for further consideration on 27.10.2021, until which time, if the petitioner is required to be summoned to Police Station, it shall be done only after issuing a notice under Section 41A of the Code of Criminal Procedure. H/o.
Sd/- DEVAN RAMACHANDRAN, JUDGE stu 05-10-2021 /True Copy/ Assistant Registrar WP(C) No.21106/2021 3/3 APPENDIX OF WP(C) 21106/2021 Exhibit P1 TRUE COPY OF THE PLAINT IN OS NO.410/2021 ON THE FILE OF THE HONOURABLE MUNSIFF COURT, ATTINGAL