Jose Tension vs The Director General Of Police
2021 Latest Caselaw 13131 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE ASHOK MENON
       WEDNESDAY, THE 23RD DAY OF JUNE 2021 / 2ND ASHADHA, 1943
                       W.P.(C) NO.11261 OF 2021
PETITIONER:

              JOSE TENSION,
              AGED 46 YEARS, S/O. GAGIES, NANDAVANATHIL VEEDU,
              MULAVANA .P.O., KAYIRAKODE CHERI, NEEROZHUKKIL MURI,
              MULAVANA VILLAGE, KOLLAM-691 503.

              BY ADV BIJU .C. ABRAHAM

RESPONDENTS:

     1        THE DIRECTOR GENERAL OF POLICE,
              STATE HEAD QUARTERS, VELLAYAMBALAM,
              THIRUVANANTHAPURAM.

     2        THE SUPERINTENDENT OF POLICE,
              KOLLAM RURAL, KOTTARAKARA, KOLLAM -691 506.

     3        THE STATION HOUSE OFFICER,
              KUNDARA POLICE STATION, NH 744,ELAMPALLOR,
              KUNDARA, KOLLAM-691 501.

     4        JOSE,
              S/O. EDWARD, CHARIVUPOIKA, PERIYAM VILLAGE,
              PARIYAM CHERI, KUMPALAM, KOLLAM-691 503.

     5        SARITHA
              D/O. EDWARD, CHARIVUPOIKA, PERIYAM VILLAGE,
              PARIYAM CHERI, KUMPALAM, KOLLAM-691 503.

              SRI.C.S.HRITHWIK-SENIOR PUBLIC PROSECUTOR

              THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
         23.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) NO.11261 OF 2021
                                    -2-

                             JUDGMENT

The petitioner, who is accused in Crime No.605 of 2021, has

approached this Court stating that he has filed Exts.P3 and P4 before

respondents 1 and 2 respectively for a proper investigation in the

aforesaid case. The petitioner seeks direction from this Court to direct

the respondents to consider those representations. Heard the learned

counsel for the petitioner and the learned prosecutor.

2. Respondents 1 and 2 before whom Exts.P3 and P4 have

been filed by the petitioner for a proper investigation in Crime No.605

of 2021 of Kundara Police Station are hereby directed to go through

the request made before them and take an appropriate decision

within a period of two months positively.

This writ petition is disposed of as above.

ASHOK MENON JUDGE bpr W.P.(C) NO.11261 OF 2021

APPENDIX

PETITIONER'S ANNEXURE

EXHIBIT P1 TRUE COPY OF THE FIR IN CRIME NO.321/2021 OF KUNDARA POLICE STATION.

EXHIBIT P2 TRUE COPY OF THE FIR DATED 18.4.2021 IN CRIME NO.605/2021 OF KUNDARA POLICE STATION.

EXHIBIT P3 TRUE COPY OF THE SAID REPRESENTATION DATED 26.4.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH ACKNOWLEDGMENT RECEIPT.

EXHIBIT P4 TRUE COPY OF THE COMPLAINT DATED 26.4.2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.