Manoharan vs. The District Police Chief
Held
The Court directed the police not to interfere with the monetary dispute between the parties. However, the police were instructed to ensure the life of the petitioner is secured.
Facts
The petitioner, a proprietor of a gold and diamonds business, approached the High Court seeking directions against police interference in a private monetary dispute with the private respondents and for protection of his life.
Key Issues
Whether the police can interfere in a private monetary dispute between parties and if the petitioner is entitled to police protection for his life.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE SATHISH NINAN MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945 WP(C) NO. 26733 OF 2023 PETITIONER: MANOHARAN, AGED 61 YEARS S/O. GOPALAN, NEERAS, VARYATH ROAD, THONDANKULANGARA WARD, AVALOOKUNNU P.O., ALAPPUZHA , PROPRIETOR, MALU GOLD & DIAMONDS, OPPOSITE SM TEXTILES, MULLACKAL, ALAPPUZHA., PIN - 688006 BY ADV BIJU VIGNESWAR RESPONDENTS: 1 THE DISTRICT POLICE CHIEF, OFFICE OF THE DISTRICT POLICE CHIEF, ALAPPUZHA, PIN - 688001 2 THE STATION HOUSE OFFICER, ALAPPUZHA NORTH POLICE STATION, ALAPPUZHA, PIN - 688001 3 LOBBO PALLIPARAMBIL HOUSE, KATTOOR P.O., ALAPPUZHA, PIN - 688522 4 NIKKI LOBBO S/O. LOBBO, PALLIPARAMBIL HOUSE, KATTOOR P.O., ALAPPUZHA, PIN - 688522 5 MOLLY S. LOBO, W/O. LOBBO, PALLIPARAMBIL HOUSE, KATTOOR P.O., ALAPPUZHA, PIN - 688522 BY ADVS. SRI.IMAM GRIGORIOUS KARAT - GOVERNMENT PLEADER, SOJAN MICHEAL . ANTONY ROBERT DIAS(K/65/2015) V.S.BOBAN(K/957/2001) THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) 26733/2023 Sathish Ninan, J. ============================== W.P(C) No.2
The judgment continues below.
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