Shabab vs. The District Police Chief
Held
The High Court noted that adequate protection was already in place. Consequently, the writ petition was closed, with a direction that the Station House Officer should continue to provide protection if any further obstruction occurs.
Facts
The petitioner sought police protection, which was already being provided based on an interim order dated 1.7.2020. The petitioner's counsel confirmed that adequate protection was being granted.
Key Issues
The primary legal issue was the petitioner's entitlement to police protection against obstruction, which was addressed by an interim order.
Sections Cited
None
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN THURSDAY, THE 15TH DAY OF DECEMBER 2022 / 24TH AGRAHAYANA, 1944 WP(C) NO.13055 OF 2020 PETITIONER :- SHABAB, AGED 35 YEARS S/O. ABDUL KAREEM, KOORIYATTU THANCHKOTTIL HOUSE, PATTIKKAD P.O., MALAPPURAM DISTRICT. BY ADV BABU S. NAIR RESPONDENTS :- 1 THE DISTRICT POLICE CHIEF, MALAPPURAM-676 505. 2 THE INSPECTOR OF POLICE, PANDIKKAD POLICE STATION, MALAPPURAM DISTRICT – 676 505. 3 KERALA HEADLOAD WORKERS WELFARE FUND BOARD, LOCAL COMMITTEE, MANJERI, MALAPPURAM DISTRICT – 676 121 REPRESENTED BY ITS CHAIRMAN. 4 RASHEED K.V., KOORIMANNIL HOUSE, ANAKKAYAM P.O., PULIYILANGADI, MALAPPURAM DISTRICT – 676 509. 5 MUHAMMED HANEEFA, AGED 35 YEARS, S/O. MUHAMMEDALI, OLIKKAL HOUSE, KIZHAKKUMPARAMBA, PANTHALLUR, MALAPPURAM DISTRICT – 676 521. 6 ABDUL RASHEED K., S/O. MUHAMMED K., KARIMBANAKUNDIL HOUSE, KADMBODE P.O., MALAPPURAM DISTRICT – 676 121. BY ADVS. SRI.T.K.SHAJAHAN, SR.GP SRI.THOMAS ABRAHAM THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 15.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO.13055 OF 2020 JUDGMENT Dated this the 15
th day of December,
The judgment continues below.
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