Kerala High Court
Basheer M.Pichaaged 42 Years vs The District Police Chief (Rural) on 30 October, 2014
Author: A.M.Shaffique
Bench: A.M.Shaffique
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE THE AG.CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
THURSDAY,THE 20TH DAY OF NOVEMBER 2014/29TH KARTHIKA, 1936
WP(C).No. 30976 of 2014 (V)
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PETITIONER(S):
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1. BASHEER M.PICHAAGED 42 YEARS
S/O.MYTHEEN PICHA, BAINDS, LATEX ROAD
OOLAMPARA , PEROORKADA
THIRUVANANTHAPURAM(REPRESENTED BY HIS POWER ATTORNEY
HOLDER MANOJ KUMAR
S/O.RAJASHEKHARAN NAIR, RESIDING AT JAYA BNHAVAN
VELLORKUNNAM, MUVATTUPUZHA, ERNAKULAM DISRICT)
2. INDIRA BASHEER
W/O.BASHEER M.PICHA, BAINDS, LATEX ROAD
OOLAMPARA , PEROORKADA
THIRUVANANTHAPURAM(REPRESENTED BY HIS POWER ATTORNEY
HOLDER MANOJ KUMAR
S/O.RAJASHEKHARAN NAIR, RESIDING AT JAYA BNHAVAN
VELLORKUNNAM, MUVATTUPUZHA, ERNAKULAM DISRICT)
BYADVS.SRI.K.SHAJ
SRI.SAJJU.S
SRI.RENJIT GEORGE
SRI.RENJITH.R.NAIR
SMT.ANJU MOHAN
RESPONDENT(S):
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1. THE DISTRICT POLICE CHIEF (RURAL), THIRUVANANTHAPURAM-695 009
2. THE CIRCLE INSPECTOR OF POLICE
VELLARADA CIRCLE, VELLARADA, THIRUVANANTHAPURAM-695 009
3. THE SUB INSPECTOR OF POLICE
VELLARADA POLICE STATION, VELLARADA
THIRUVANANTHAPURAM-695 009
4. SUNDARESAN, AGED 60 YEARS
SANOJ FINANCE, ARUKANI WARD, KOOTTAPPU PANCHAYATH
AMBOORI VILLAGE, NEYYATTINKARATALUK
THIRUVANANTHAPURAM DISTRICT -695 003
WP(C).No. 30976 of 2014 - 2 -
5. JOSE PERUMANA, PDERUMANATRADERS, AGED 52 YEARS
ARUKANI WARD, KOOTTAPPU PANCHAYATH, AMBOORI VILLAGE
NEYYATTINKARATALUK, THIRUVANANTHAPURAM DISTRICT
6. SUNDARAN, AGED 35 YEARS
SUNDARAN TAILOR SHOP,ARUKANI WARD
KOOTTAPPU PANCHAYATH, AMBOORI VILLAGE
NEYYATTINKARATALUK, THIRUVANANTHAPURAM DISTRICT -695 003
7. BINU, AGED 30 YEARS
BINU ELECTRICAL SHOP,ROADARIKATHU VEEDU, ARUKANI WARD
KOOTTAPPU PANCHAYATH, AMBOORI VILLAGE
NEYYATTINKARATALUK, THIRUVANANTHAPURAM DISTRICT -695 003
8. C.N.RAJAN, AGED 48 YEARS, ROADARIKATHU VEEDU,
ARUKANI WARD, KOOTTAPPU PANCHAYATH
AMBOORI VILLAGE, NEYYATTINKARATALUK
THIRUVANANTHAPURAM DISTRICT -695 003
9. KRIWSHNANKUTTY,, AGED 50 YEARS
ROADARIKATHU VEEDU, ARUKANI WARD, KOOTTAPPU PANCHAYATH
AMBOORI VILLAGE, NEYYATTINKARATALUK
THIRUVANANTHAPURAM DISTRICT -695 003
10. NAZEER, AGED 35 YEARS
ROADARIKATHU VEEDU, ARUKANI WARD, KOOTTAPPU PANCHAYATH
AMBOORI VILLAGE, NEYYATTINKARATALUK
THIRUVANANTHAPURAM DISTRICT -695 003
11. AISHA UMMAL, AGED 55 YEARS
ROADARIKATHU VEEDU, ARUKANI WARD, KOOTTAPPU PANCHAYATH
AMBOORI VILLAGE, NEYYATTINKARATALUK
THIRUVANANTHAPURAM DISTRICT -695 003
12. MADHU PANICKER, AGED 55 YEARS
ROADARIKATHU VEEDU, ARUKANI WARD, KOOTTAPPU PANCHAYATH
AMBOORI VILLAGE, NEYYATTINKARATALUK
THIRUVANANTHAPURAM DISTRICT -695 003
R1-3 BY STATE ATTORNEY SRI. P.VIJAYARAGHAVAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20-11-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 30976 of 2014 (V)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 COPY OF THE POWER OF ATTORNEY EXECUTED BYH THE FIRST PETITIONER
EXHIBIT P2 COPY OF THE POWER OF ATTORNEY EXECUTED BY THE SECOND PETITIONER
EXHIBIT P3 COPY OF THE FIR IN CRIME NO. 1043/2014 OF VELLARADA POLICE STATION THE
FIRST RESPONDENT
EXHIBIT P4 COPY OF THE ENGLISH TRANSLATION OF EXHIBIT P3 FIR
EXHIBIT P5 COPY OF THE COMPLAINT DATED 30/10/2014 PREFERRED BY THE PETITIONERS
BEFORE THE FIRST RESPONDENT WITH COPY TO THE SECOND RESPONDENT
RESPONDENT(S)' EXHIBITS
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NIL
// TRUE COPY //
P.A. TO JUDGE
sou.
ASHOK BHUSHAN, Ag.CJ & A.M.SHAFFIQUE, J.
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W.P.(C). No. 30976 of 2014
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Dated this the 20th day of November, 2014
J U D G M E N T
A.M.Shaffique, J Petitioner has approached this court seeking police protection.
2. According to them, they are having an estate where rubber saplings were planted. The complaint of the petitioner is that the party respondents tried to trespass into the property to cut open a pathway through their plantation. On a complaint of the petitioner, a crime has already been registered as crime No.1043 of 2014 and investigation is in progress. The petitioner thereafter filed Ext.P5, further complaining that there is threat to the workers of the petitioner by party respondents and their men.
3. Learned State Attorney on instructions submitted that Ext.P5 complaint dated 30.10.2014 was given immediately after registration of the FIR. On enquiry, it was found that there is no further threat as alleged in Ext. P5 complaint. WPC. No.30976/14 2
4. Having regard to the above submissions we do not think there is any reason to grant any direction as sought for. However, we observe that if any offence is committed, it shall be open for the petitioner to approach the police, who shall look into the same and do the needful.
With this observation, the writ petition is closed.
Sd/-
ASHOK BHUSHAN, ACTING CHIEF JUSTICE Sd/-
A.M.SHAFFIQUE, JUDGE.
sou.