Jomy N Jose vs State Of Kerala
2021 Latest Caselaw 20983 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR. JUSTICE K.HARIPAL
    WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                        CRL.MC NO. 4339 OF 2021
        (IN CC 328/2009 OF JUDL. MAGISTRATE OF FIRST CLASS,
                             KOTHAMANGALAM)
PETITIONER/CW2:

          JOMY N JOSE
          AGED 42 YEARS
          S/O. JOSE,
          NELLIKKATTIL HOUSE,
          KARINGAZHAKARA,
          KOTHAMANGALAM VILLAGE,
          ERNAKULAM DISTRICT.
          BY ADVS.
          R.BINDU (SASTHAMANGALAM)
          G.RAJAGOPAL (KUMMANAM)


RESPONDENTS/STATE & INVESTIGATING OFFICER:

    1     STATE OF KERALA
          REPRESENTED BY THE PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM, KOCHI-682 031.
    2     THE INSPECTOR OF POLICE
          KOTHAMANGALAM, PIN-686 691.


          SR.PP - SRI. HRITHWIK C.S.


     THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
06.10.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.4339 of 2021
                                            2




                                          ORDER

The limited prayer of the defacto complainant in

C.C.No.328/2009 pending before the Judicial First Class Magistrate

Court, Kothamangalam is to direct the second respondent to conduct

further investigation. Now pursuant to the instruction received, the

learned Senior Public Prosecutor has submitted that further

investigation has already been commenced on 28.09.2021, after

intimating the matter to the jurisdictional court.

This is recorded and the Crl.M.C is closed.

Sd/-

                                                                   K.HARIPAL

                                                                      JUDGE
Jms/06.10

              //True Copy//        P.A to Judge
 Crl.M.C.No.4339 of 2021





                          APPENDIX OF CRL.MC 4339/2021


PETITIONER'S ANNEXURE
Annexure A           TRUE COPY OF THE FINAL REPORT DATED
                     30.03.2012.
Annexure B           CERTIFIED COPY OF THE JUDGMENT PASSED BY

THE JUDICIAL FIRST CLASS MAGISTRATE COURT, KOTHAMANGALAM IN C.M.P.NO.2618/2012 IN C.C.NO.328/2009 DATED 17.08.2013.