Kerala High Court
Mariamma Francis vs The Commissioner Of Police
Bench: Ashok Bhushan, A.M.Shaffique
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
FRIDAY,THE 18TH DAY OF DECEMBER 2015/27TH AGRAHAYANA, 1937
WP(C).No. 38598 of 2015 (Y)
----------------------------
PETITIONER:
-------------------
MARIAMMA FRANCIS,
W/O.A.R.FRANCIS (LATE), TC 44/865,
GAIZIL VILLA, VALIATHURA, VALLAKADAVU P.O,
THIRUVANANTHAPURAM - 695 008.
BY ADVS.SRI.P.A.AHAMMED
SRI.THOUFEEK AHAMED
RESPONDENT(S):
-------------------------
1. THE COMMISSIONER OF POLICE,
THIRUVANANTHAPURAM.
2. THE SUB INSPECTOR OF POLICE,
VALIYATHURA, THIRUVANANTHAPURAM.
3. RAPHEL THAMPI, RAJI HOUSE,
TC 1703(2), KOCHUTHOPPU,
VALLAKKADAVU P.O,
THIRUVANANTHAPURAM - 695 008.
R1 & R2 BY STATE ATTORNEY SRI.P.VIJAYARAGHAVAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 18-12-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
mbr/
WP(C).No. 38598 of 2015 (Y)
---------------------------------------
APPENDIX
PETITIONER(S)' EXHIBITS:
-------------------------------------
EXHIBIT P1. TRUE COPY OF THE INVITATION LETTER OF PETITIONERS
DAUGHTER.
EXHIBIT P1. TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE
IST RESPONDENT DATED 16.12.15.
RESPONDENT(S)' EXHIBITS: NIL
---------------------------------------
//TRUE COPY//
P.S.TO JUDGE
mbr/
ASHOK BHUSHAN, C.J &
A.M. SHAFFIQUE, J.
----------------------------------------
W.P.(C) No.38598 of 2015
----------------------------------------
Dated this the 18th day of December 2015
J U D G M E N T
Shaffique, J.
This writ petition has been filed seeking for police protection for the life of the petitioner and her family members and for the marriage of petitioner's daughter, Eva Francis, to be held on 30.12.2015. The petitioner submits that she apprehends that the 3rd respondent may create obstruction to the marriage function to be conducted on account of some matrimonial dispute between the petitioner's son, Sam Francis and the 3rd respondent's daughter, Raji Raphel.
2. Learned State Attorney on instructions would submit that on the basis of the complaint given by the petitioner, the 3rd respondent was summoned and he had given a written undertaking that he will not cause any such obstruction as alleged by the petitioner.
We take on record the above submission and also observe that if there is any such obstruction, the 2nd respondent W.P.(C) No.38598 of 2015 -: 2 :- shall interfere in the matter and maintain law and order. With the above observation, this writ petition is closed.
Sd/-
ASHOK BHUSHAN CHIEF JUSTICE Sd/-
A.M. SHAFFIQUE JUDGE Jvt/18.12.2015.