Abdul Vaheed vs Superintendent Of Police
2021 Latest Caselaw 4488 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                       WP(C).No.697 OF 2021(J)


PETITIONER:

               ABDUL VAHEED
               S/O. SAEED MUHAMMED PILLAI, AGED 60 , KARINJAMKONAM
               VEETTIL, NEDUMANGADU, THIRUVANANTHAPURAM DISTRICT.

               BY ADVS.
               SRI.B.KRISHNA MANI
               SMT.N.V.SANDHYA
               SMT.DHANUJA M.S

RESPONDENTS:

      1        SUPERINTENDENT OF POLICE
               RURAL, THIRUVANANTHAPURAM-695 001

      2        THE CIRCLE INSPECTOR OF POLICE,
               VENJARAMMOODU, THIRUVANANTHAPURAM DISTRICT-695607

               R1-2 BY GOVERNMENT PLEADER


               PP M.R.DHANIL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Wpc 697/2021                         2


                                   V.G.ARUN, J.

               ===========================
                        WP(C) No.697 of 2021
               ===========================
                 Dated this the 8th day of February, 2021

                                JUDGMENT

The Prayer in this writ petition is to direct the first respondent to

register a crime based on Ext.P2 complaint submitted by the

petitioner. Learned counsel for the petitioner submits that pending the

writ petition, a crime has been registered at Venjaramoodu Police

Station. In such circumstances, nothing survives for consideration in

this writ petition.

2. Learned counsel for the petitioner prays that there may be a

direction to the second respondent to conduct the investigation

expeditiously. This is a matter which the petitioner can urge before

the Investigating Officer, for which no particular direction is required

from this court.

The writ petition is closed.

Sd/-

V.G.ARUN JUDGE lgk

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE A JUDGMENT DATED 6.6.2020 IN W.P.C NO. 13267/2020 BEFORE THE HON'BLE HIGH COURT OF KERALA.

EXHIBIT P2 TRUE COPY OF THE PETITION DATED 30.04.2020 FILED BY THE PETITIONER BEFORE THE SUPERINTENDENT OF POLICE, RURAL, THIRUVANANTHAPURAM.

EXHIBIT P3 TRUE COPY OF THE RECEIPT DATED 30.04.2020.