K.A.Abraham vs The State Police Chief
2021 Latest Caselaw 20659 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE K.HARIPAL
                TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                                   WP(C) NO. 11304 OF 2021


PETITIONERS:


               K.A.ABRAHAM
               AGED 71 YEARS
               S/O. LATE K.J.ABRAHAM, KUNNUKANDATHIL HOUSE, KUTTOOR P.O.,
               THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT, PIN-689106.

               BY ADVS.
               THOMAS ABRAHAM (NILACKAPPILLIL)
               SRI.S.ABHILASH VISHNU
               SMT.K.R.MONISHA



RESPONDENTS:


      1        THE STATE POLICE CHIEF
               POLICE HEAD QUARTERS, THIRUVANANTHAPURAM-695010.

      2        THE DISTRICT POLICE CHIEF,
               ERNAKULAM RURAL, SH 16, OPPOSITE POWER HOUSE, ALUVA, ERNAKULAM
               DISTRICT, PIN-683101.

      3        THE STATION HOUSE OFFICER,
               ALUVA EAST POLICE STATION, ERNAKULAM DISTRICT-683101.



               SR.PP - SMT. PUSHPALATHA M.K.




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.10.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 11304 of 2021
                                      2

                                   JUDGMENT

This Writ Petition (Civil) is filed under Article 226 of the

Constitution of India seeking to entrust the investigation in Crime No.

1247 of 2019 of Aluva East police station to the CBCID.

2. Now the learned counsel submits that on subsequent point of

time, this crime stands referred as further action dropped. The

petitioner proposes to file a protest complaint before appropriate Court.

3. Recording the same, since the Writ Petition (Civil) has become

infructuous, it is closed.

Sd/-

K. HARIPAL JUDGE RMV/05/10/2021 W.P.(C) No. 11304 of 2021

APPENDIX OF WP(C) 11304/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE PARTNERSHIP DEED DATED 3.5.2012.

EXHIBIT P2 TRUE COPY OF THE ACKNOWLEDGEMENT OF REGISTRATION OF THE PARTNERSHIP BETWEEN THE PETITIONER AND THE SAID M.M.VARGHESE BEFORE THE REGISTRAR OF FIRMS WITH FIRM NO.1194/2012.

EXHIBIT P3 TRUE COPY OF THE STOP MEMO ISSUED BY THE PETITIONER DATED 29.5.2017.

EXHIBIT P4 TRUE COPY OF THE LETTER FORGED BY M.M.VARGHESE AND M.V.MARSON DATED 17.6.2019.

EXHIBIT P5 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER WITH THE 3RD RESPONDENT DATED 18.6.2019.

EXHIBIT P6 TRUE COPY OF F.I.R. IN CRIME NO.578/2019 DATED 21.6.2019.

EXHIBIT P7 TRUE COPY OF THE FORGED LETTER DATED 13.3.2019 NOTARISED BY THE SAID NOTARY, ADV. A.RAPHAEL LAZAR, ALUVA.

EXHIBIT P8 TRUE COPY OF F.I.S. DATED 9.7.2019 GIVEN BEFORE THE S.I. OF POLICE, ALUVA EAST POLICE STATION.

EXHIBIT P9 TRUE COPY OF F.I.R. DATED 9.7.2019 REGISTERED S.I. OF POLICE, ALUVA EAST POLICE STATION.