Kerala High Court
Delphine Rose vs State Of Kerala
Author: Manjula Chellur
Bench: Manjula Chellur, P.V.Asha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HON'BLE THE CHIEF JUSTICE DR. MANJULA CHELLUR
&
THE HONOURABLE SMT. JUSTICE P.V.ASHA
THURSDAY, THE 22ND DAY OF MAY 2014/1ST JYAISHTA, 1936
WP(C).No. 8801 of 2014 (A)
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PETITIONER:
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DELPHINE ROSE,
D/O. TREESA VARGHESE, PUTHUVAL PURAYIDOM,
PALLITHURA P.O., THUMBA, THIRUVANANTHAPURAM.
BY ADVS.SMT.K.KUSUMAM
SRI.BASANT BALAJI
SMT.S.S.MEERA
SMT.RENY ANTO
RESPONDENTS:
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1. STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
HOME DEPARTMENT, GOVERNMENT SECRETARIAL,
THIRUVANANTHAPURAM - 695 001.
2. THE DIRECTOR GENERAL OF POLICE,
POLICE HEADQUARTERS, THIRUVANANTHAPURAM - 695 001.
3. THE ASSISTANT COMMISSIONER OF POLICE,
SHANKUMUGHOM, THIRUVANANTHAPURAM - 695 001.
4. THE SUB INSPECTOR OF POLICE,
THUMPA POLICE STATION, THIRUVANANTHAPURAM - 695 001.
5. RICHARD SILVA,
S/O. BENJAMIN SILVA, T.C.NO. 33/658, T.V.HOUSE,
VETTUKADU, SANGHUMUGHAM, THIRUVANANTHAPURAM - 695 001.
* ADDITIONAL R6 IMPLEADED
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6. THE SUB INSPECTOR OF POLICE,
KAZHAKOOTAM, THIRUVANANTHAPURAM - 695 582.
* IMPLEADED AS PER ORDER DATED 31-03-2014 IN I.A.4842 OF 2014
R1 TO R4 & ADDL.R6 BY STATE ATTORNEY SRI.P.VIJAYARAGHAVAN
R5 BY ADV. SRI.G.SUDHEER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 22-05-2014, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Msd.
WP(C).No. 8801 of 2014 (A)
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APPENDIX
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PETITIONER(S)' EXHIBITS
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EXHIBIT P1 : TRUE COPY OF THE PETITION IN O.P.NO. 237/2014, ON THE FILE OF
THE FAMILY COURT, THIRUVANANTHAPURAM.
EXHIBIT P2 : TRUE COPY OF THE DISCHARGE SUMMARY OF THE PETITIONER
ISSUED BY THE MEDICAL COLLEGE HOSPITAL,
THIRUVANANTHAPURAM.
RESPONDENT(S)' EXHIBITS:
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NIL
//TRUE COPY//
P.A.TO JUDGE.
Msd.
MANJULA CHELLUR,C.J.
&
P.V.ASHA, J.
= = = = = = = = = = = = = = = =
W.P.(c) No.8801 of 2014
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Dated this the 22nd day of May, 2014
JUDGMENT
Manjula Chellur,CJ On 31.03.2014 an interim order came to be passed that proper and effective police protection be extended to petitioner and her family members, in the light of causing an injury to petitioner.
Now 5th respondent's counsel submits, he will undertake that no attack whatsoever would be caused to petitioner and her family members. However, having regard to the altercations between parties and in the light of strained relationship between them, we direct the police to keep a vigil on the activities of 5th respondent and attend to need of petitioner without delay, whenever she requires such assistance.
With these observations, this writ petition is closed.
MANJULA CHELLUR, CHIEF JUSTICE P.V.ASHA, JUDGE.
sj/23/05