Kerala High Court
Ramankutty Warrier vs Sub Inspector Of Police
Author: Devan Ramachandran
Bench: Thottathil B.Radhakrishnan, Devan Ramachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 30TH DAY OF NOVEMBER 2016/9TH AGRAHAYANA, 1938
WP(C).No. 33677 of 2016 (H)
----------------------------
PETITIONER(S):
-------------
RAMANKUTTY WARRIER
S/O.RAGHAVA WARRIER, MANEMANGALATHU WARRIEM,
EDATHANATTUKARA, MANNARKKAD TALUK,
PALAKKAD DISTRICT, PIN 678 601.
BY ADVS.SRI.K.MOHANAKANNAN
SMT.A.R.PRAVITHA
RESPONDENT(S):
--------------
SUB INSPECTOR OF POLICE
NATTUKAL, MANNARKKAD,
PALAKKAD DISTRICT, PIN - 678 582.
BY ADV.SRI.P.P.THAJUDEEN, SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
30-11-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 33677 of 2016 (H)
----------------------------
APPENDIX
PETITIONER(S)' EXHIBITS
-----------------------
EXHIBIT P1. COPY OF THE PLAINT OS 108/2008 ON THE FILE OF THE
MUNSIFF COURT, MANNARKKAD DATED 8.7.08.
EXHIBIT P2. COPY OF THE IA 775/2010 IN OS 108/2008 ON THE FILE OF
THE MUNSIFF COURT, MANNARKKAD.
EXHIBIT P3. COPY OF THE OBJECTION FILED IN IA 775/2010 IN OS
108/2008 ON THE FILE OF THE MUNSIFF COURT, MANNARKKAD.
EXHIBIT P4. COPY OF THE ORDER IN IA 775/2010 IN OS 108/2008 DATED
27.10.10.
RESPONDENT(S)' EXHIBITS
-----------------------
NIL
//TRUE COPY//
PA TO JUDGE.
jg-2/12
THOTTATHIL B.RADHAKRISHNAN &
DEVAN RAMACHANDRAN, JJ.
....................................................................
WP(C) No.33677 of 2016
....................................................................
Dated this the 30th day of November, 2016.
J U D G M E N T
Thottathil B.Radhakrishnan, J.
Heard.
This writ petition is filed by the plaintiff in O.S.No.108 of 2008 of Munsiff's Court, Mannarkkad. The plea projected is that the defendants in that suit have prevailed upon the Sub Inspector of Police, Nattukal, Mannarkkad, who is the sole respondent in this writ petition, and at the instigation of those persons, the respondent, Sub Inspector of Police, is harassing the petitioner. Relief is sought for, for charging the defendants in O.S.No.108 of 2008 with having abused the police using extraneous considerations. Unfortunately, those persons are not even arrayed in this writ petition, for us to take cognizance of any such complaint. That position notwithstanding, the learned Senior Government Pleader is justified in submitting that issues between the petitioner and defendants in WP(C)33677/16 -2- O.S.No.108 of 2008 are purely civil disputes and the respondent would not interfere in any such matter. We record the submission and order this writ petition directing that the respondent shall not take recourse to any action, except as authorised by law. If the petitioner is required in connection with any crime that is registered, he shall be called only on the basis of due process of summons etc. as prescribed by the laws. This writ petition is ordered accordingly.
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) (DEVAN RAMACHANDRAN, JUDGE) jg-30/11