Citation : 2021 Latest Caselaw 10306 Ker
Judgement Date : 26 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943
WP(C).No.4795 OF 2021(Y)
PETITIONER:
V.D.VARGHESE
AGED 58 YEARS
S/O.DEVASSY, VADAKKETHALA THAIVALAPPIL HOUSE,
ELTHRUTHU P.O., THRISSUR - 680 611.
BY ADVS.
SRI.I.DINESH MENON
SRI.L.RAJESH NARAYAN
RESPONDENTS:
1 THE COMMISSIONER OF POLICE
THRISSUR POLICE COMMISSIONER OFFICE, CIVIL STATION
P.O., THRISSUR - 680 003.
2 THE REGISTRAR OF CHITTIES
O/O THE REGISTRAR OF CHITS, THRISSUR - 680 003.
3 THE VICAR, ST.MARYS CHURCH
P.O.ELTHURUTH, THRISSUR - 680 611.
SMT.PRINCY XAVIER, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.4795 OF 2021(Y)
2
JUDGMENT
Dated this the 26th day of March 2021
The grievance of the petitioner is that the
respondents are not taking any action on Exts.P2 and P3
complaints.
2. The learned Government Pleader on instructions
submitted that a case has been registered as Crime
No.176/2020 for offences punishable under Sections 406
and 420 of the IPC and the investigation is going on.
3. Regarding Ext.P3 complaint, it is submitted
that the 2nd respondent has already instructed the
Chitty Inspector, Trissur to enquire into the
complaint. This is recorded. The respondents shall
take appropriate action in accordance with law.
The writ petition is accordingly disposed of.
Sd/-
P.V.ASHA JUDGE DM WP(C).No.4795 OF 2021(Y)
APPENDIX PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE RELEVANT PAGES OF THE PASSBOOK ISSUE TO ONE SUBSCRIBER.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT BEFORE THE 1ST RESPONDENT DATED 26/1/2021 WITH RECEIPT.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT BEFORE THE 2ND RESPONDENT DATED 6/2/2021.
EXHIBIT P4 TRUE COPY OF THE REQUEST GIVEN UNDER RTI ACT DATED 27/1/2020.
EXHIBIT P5 TRUE COPY OF THE REQUEST REGARDING CHITTY GIVEN UNDER RTI ACT DATED 27/1/2020.
EXHIBIT P6 TRUE COPY OF THE NOTICE OF 3RD RESPONDENT DATED 24/1/2021.
RESPONDENTS EXHIBITS: NIL
//TRUE COPY//
PA TO JUDGE
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