Mohammed Rafi vs State Of Kerala
2021 Latest Caselaw 14728 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE ASHOK MENON
         WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                          WP(C) NO. 9751 OF 2021
PETITIONER/S:

              MOHAMMED RAFI
              AGED 41 YEARS
              S/O. ABDULLA, SAKEENA QUARTERS, ERIYAL, P.O,
              KUDLU, KASARAGOD DISTRICT.

              BY ADVS.
              M.RAMESH CHANDER (SR.)
              SMT.K.A.SANJEETHA
              SRI.BALU TOM
              SHRI. BEJOY JOSEPH P.J.



RESPONDENT/S:

     1        STATE OF KERALA
              REPRESENTED BY SECRETARY TO HOME DEPARTMENT, GOVERNMENT
              OF KERALA, THIRUVANANTHAPURAM - 695001,

     2        DISTRICT POLICE CHIEF
              KASARAGOD - 671121.

     3        STATION HOUSE OFFICER
              KASARAGOD POLICE STATION, KASARAGOD - 671121.

              BY SRI.C.S.HRITHWIK, SR.PUBLIC PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 9751 OF 2021
                                         2




                                  JUDGMENT

Dated this the 14th day of July 2021

The petitioner is the complainant/injured in

Crime No.192/2021 of Kasaragod Police Station. He

has very serious allegations regarding the

investigation of the crime, which is being

conducted by the 3rd respondent herein and has

therefore sought the interference of this Court for

a proper investigation of the case.

2. The learned Public Prosecutor, under

instructions, submits that the investigation has

now been handed over to another investigation

officer, who is the Station House Officer of

Vidhyanagar Police Station.

3. All the allegations and the complaints

raised by the petitioner in this Petition shall

also be considered by the investigating officer WP(C) NO. 9751 OF 2021

while conducting the investigation and a proper

final report shall be filed after the

investigation. With these observations, the Writ

Petition is disposed of.

Sd/-

ASHOK MENON JUDGE dkr WP(C) NO. 9751 OF 2021

APPENDIX OF WP(C) 9751/2021

PETITIONER ANNEXURE

EXHIBIT P1 PHOTOSTAT COPY OF THE FIRST INFORMATION REPORT DATED 14.03.2021.

EXHIBIT P2 PHOTOSTAT COPY OF THE ACCIDENT REGISTER CUM WOUND CERTIFICATE DATED 14.03.2021.

EXHIBIT P3 PHOTOSTAT COPY OF THE CERTIFICATE GIVEN BY THE ORTHOPEDIC SURGEON DATED 20.03.2021.

EXHIBIT P4 PHOTOSTAT COPY OF THE REPRESENTATION TO THE 2ND RESPONDENT DATED 20.03.2021.