Binoy Jacob vs The State Of Kerala
2021 Latest Caselaw 7133 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI

      MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                        WP(C).No.20085 OF 2020(I)

PETITIONER/S:
                BINOY JACOB
                AGED 48 YEARS
                S/O.CHACKO JACOB, RESIDING AT 5-B, JUPITER, TRINITY
                WORLD, CHITTETHUKARA, THRIKKAKARA TALUK, KAKKANAD,
                ERNAKULAM.

                BY ADV. SHRI.SASTHAMANGALAM S. AJITHKUMAR

RESPONDENT/S:

      1         THE STATE OF KERALA
                REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
                KERALA, ERNAKULAM-682031.

      2         THE STATE POLICE CHIEF,
                POLICE HEAD QUARTERS, VAZHUTHAKKADU,
                THIRUVANANTHAPURAM-695010.

      3         ADGP(CRIMES),
                POLICE HEAD QUARTERS, THIRUVANANTHAPURAM-695010.

      4         DEPUTY SUPERINTENDENT OF POLICE-II,
                CRIME BRANCH, JAWAHAR NAGAR, THIRUVANANTHAPURAM-695004.

      5         L.S.SIBU,
                S/O.G.SOMAN, GURUDEVA SREE, PATTOM P.O.,
                THIRUVANANTHAPURAM-695004.

                R1-4 BY GOVERNMENT PLEADER
                R1-4 BY SRI.SUMAN CHAKRAVARTHY, SENIOR GOVT.PLEADER
                R5 BY ADV. SRI.C.R.SIVAKUMAR
                R5 BY ADV. SMT.MINI.M.NAI

                SRI SUMAN CHAKRAVARTHY -SR PP

        THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                         2
W.P.(C).No.20085 of 2020

                                JUDGMENT

Learned counsel for the writ petitioner submits that the

main prayer in the writ petition is for removing the investigating

officer who was conducting the investigation in Crime

No.381/2016 of Valiyathura Police Station. Learned counsel also

submits that the officer who was conducting investigation has

been now removed and that the other reliefs sought in the writ

petition have become infructuous. In these circumstances,

learned counsel submits that the writ petition may be closed as

infructuous.

2. Learned counsel for the petitioner further submits that

a direction may be given to the present investigating officer to

complete the investigation at the earliest.

3. In the above circumstances, the writ petition is closed

as infructuous. However, the investigating officer is directed to

complete the investigation of the case as early as possible.

Sd/-

R.NARAYANA PISHARADI JUDGE

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