Mohammed Asharaf vs The State Police Chief Police Head ...
2021 Latest Caselaw 6599 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                 THE HONOURABLE MRS. JUSTICE M.R.ANITHA

  WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA, 1942

                        WP(Crl.).No.189 OF 2020


PETITIONER:

               MOHAMMED ASHARAF
               AGED 60 YEARS
               S/O.POCKER, SALMAS, AZHEEKAL ROAD, PALLIKANDI,
               KALLAYI P.O.

               BY ADV. SRI.SHARAN SHAHIER

RESPONDENTS:

      1        THE STATE POLICE CHIEF POLICE HEAD QUARTERS,
               VAZHUTHAKAD, TRIVANDRUM - 695 010.

      2        THE COMMISSIONER OF POLICE
               KOZHIKODE CITY, COMMISSIONERATE, MANANCHIRA,
               KOZHIKODE - 673004.

      3        THE SUB INSPECTOR OF POLICE
               CHEMMANGAD POLICE STATION, KOZHIKODE DISTRICT.

               R1-3 BY GOVERNMENT PLEADER

OTHER PRESENT:

               SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
24.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(Crl) No. 189 of 2020

                                     :: 2 ::

               K. Vinod Chandran & M.R. Anitha, JJ.
               -------------------------------------
                      W.P(Crl)No.189 of 2020
                ------------------------------------
            Dated, this the 24th day of February, 2021

                                   JUDGMENT

Vinod Chandran, J.

As per our directions in the order dated 13.01.2021 the Commissioner of Police has deputed a team to get the statement of one Sanu before this Court. The Police are of the opinion that the said person is not involved in the missing of the subject person in the above writ petition. In any event, the learned Senior Government Pleader submits before us that the Investigation is going on, with all earnestness. In the circumstance, we direct the Police to trace out the person as expeditiously as possible, the further steps being carried out before the Jurisdictional Magistrate. With the above observation, the above writ petition would stand closed.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

M.R.ANITHA JUDGE Jma W.P(Crl) No. 189 of 2020

:: 3 ::

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE ACKNOWLEDGMENT OF THE COMPLAINT BY THE OFFICE OF THE 2ND RESPONDENT.

EXHIBIT P2 A TRUE COPY OF THE LETTER DATED 30/06/2018 OF THE 3RD RESPONDENT

EXHIBIT P3 A TRUE COPY OF THE NOTICE OF JUDICIAL FIRST CLASS MAGISTRATE-I, KOZHIKODE.

EXHIBIT P4 A TRUE COPY OF THE ACKNOWLEDGMENT FROM THE 2ND RESPONDENT DATED 14/12/2019.