Kerala High Court
Thomas Devassia vs Sub Inspector Of Police on 29 September, 2010
Bench: Thottathil B.Radhakrishnan, P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 24109 of 2010(K)
1. THOMAS DEVASSIA, S/O.DEVASSIA,
... Petitioner
Vs
1. SUB INSPECTOR OF POLICE,
... Respondent
2. CIRCLE INSPECTOR OF POLICE,
3. SUPERINTENDENT OF POLICE,
4. THOMMEN VARKEY,
5. THOMAS @ THOMMACHAN, AGED 48 YEARS,
6. M.V.GEORGE @ THANKACHAN,
7. JOSE @ KUTTICHAN, AGED 45 YEARS,
8. SALY, AGED ABOUT 40 YEARS,
9. JHANCY, W/O.GEORGE,
For Petitioner :SRI.N.K.MOHANLAL
For Respondent : No Appearance
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
The Hon'ble MR. Justice P.BHAVADASAN
Dated :29/09/2010
O R D E R
THOTTATHIL.B.RADHAKRISHNAN & P.BHAVADASAN, JJ.
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WP(C) No.24109 of 2010-K
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Dated 29th September 2010 Judgment Thottathil.B.Radhakrishnan, J.
The learned Government Pleader, upon instruction, submits that the request of the petitioner for protection to life has been looked into. He says that there are disputes of civil nature between the petitioner and the private respondents, in relation to a pathway. It is submitted on behalf of the official respondents that law and order will be maintained and any specific complaint as to threat to life will be appropriately taken care of. Recording this submission, the Writ Petition is ordered, directing that it shall be so done. It is further ordered that if any cognizable offence is made out, the police will take WPC 24109/10 2 appropriate action in accordance with law in relation to that.
THOTTATHIL.B.RADHAKRISHNAN,
JUDGE
P.BHAVADASAN, JUDGE
sta
WPC 24109/10 3