Kerala High Court
N. Sivaprasad vs Superintendent Of Police on 19 December, 2006
Author: Koshy
Bench: J.B.Koshy, K.Padmanabhan Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 33425 of 2006(D)
1. N. SIVAPRASAD, S/O.NEELAKANTA SHASTRY,
... Petitioner
Vs
1. SUPERINTENDENT OF POLICE, KOLLAM.
... Respondent
2. STATION HOUSE OFFICER,
3. N. VAMADEVAN,
For Petitioner :SRI.SUNIL JACOB JOSE
For Respondent :SRI.A.N.RAJAN BABU
The Hon'ble MR. Justice J.B.KOSHY
The Hon'ble MR. Justice K.PADMANABHAN NAIR
Dated :19/12/2006
O R D E R
J.B.KOSHY & K.PADMANABHAN NAIR,JJ.
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W.P.(C)NO.33425 OF 2006
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Dated 19th December, 2006
JUDGMENT
Koshy,J .
This is a petition for police protection. On instructions, learned Government Pleader submitted that a crime was registered against the petitioner. It is also submitted that the petitioner approached the civil court and civil court ordered status quo. We are not expressing any opinion regarding the cases pending in the civil court or criminal court as they have to be adjudicated according to law on the basis of evidence. However, police is directed to see that law and order is maintained and lives of the parties are not endangered.
The writ petition is disposed of accordingly.
J.B.KOSHY JUDGE K.PADMANABHAN NAIR JUDGE tks