Kavitha Pious vs State Of Kerala
2021 Latest Caselaw 18766 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                  THE HONOURABLE MRS. JUSTICE M.R.ANITHA
     THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                         WP(C) NO. 15267 OF 2021
PETITIONER:

              KAVITHA PIOUS,
              AGED 51 YEARS
              W/O. ROY THOMAS, PRIYA BHAVAN, KONIKKAL BHAGOM,
              ETTUMANOOR VILLAGE KOTTAYAM DISTRICT, KERALA-686631.


              BY ADV SANDHYA RAJU


RESPONDENTS:

     1        STATE OF KERALA,
              REPRESENTED BY THE PRINCIPAL SECRETARY, DEPARTMENT OF
              HOME, THIRUVANANTAHPURAM-695001.
     2        SUPERINTENDENT OF POLICE,
              THIRUNAKKARA SOUTH ROAD, THIRUNAKARA, KOTTAYAM, KERALA-
              686001.
     3        STATION HOUSE OFFICER,
              PAMBADI,KOTTAYAM-686502.
     4        IMMANUEL T. ANTONY,
              @ PRINCIPAL IN CHARGE, DIET, 8TH MILE, PAMBADY, KOTTAYAM,
              KERALA, PIN-686501.


              ADV.SMT. SEENA. C - PUBLIC PROSECUTOR



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 15267 OF 2021

                                    2



                               JUDGMENT

Dated this the 9th day of September 2021

This writ petition has been filed seeking for issuing a writ of

mandamus for direction to conduct the investigation in Crime

No.0287/2021 of Pambadi Police Station, under the supervision of 2 nd

respondent.

2. When the case came up for hearing, learned Public

Prosecutor on instruction submitted that investigation of the case has

already been started at the instance of DYSP, Crime Branch,

Kottayam, under the supervision of the 2 nd respondent, the

Superintendent of Police, Thirunakkara.

In the said circumstances, learned counsel for the petitioner

submitted that the relief sought for by her has already been satisfied.

Recording the above writ petition is disposed of.

Sd/-

M.R.ANITHA JUDGE

SMF WP(C) NO. 15267 OF 2021

APPENDIX OF WP(C) 15267/2021

PETITIONER'S EXHIBITS EXHIBIT P1 A TRUE COPY OF THE RECEIPT OF THE REPRESENTATION TO THE PRESIDING OFFICER, ICC AT KOTTAYAM, DATED 31ST MARCH,2021. EXHIBIT P2 A TRUE COPY OF THE FIR NO.0287 PAMPADY POLICE STATION DATED 9TH APRIL 2021. EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION TO THE DIRECTOR PUBLIC EDUCATION DATED 12TH APRIL 2021.

EXHIBIT P4 A TRUE COPY OF THE BAIL APPLICATION NO.3206/2021 DATED 11TH MAY 2021. EXHIBIT P5 A TRUE COPY OF THE REPRESENTATION PREFERRED TO THE SUPERINTENDENT OF POLICE, DATED 22ND JUNE 2021.

EXHIBIT P6 TRUE COPY OF THE COMPLAINT TO THE DIRECTOR PUBLIC EDUCATION DATED 4TH JULY 2021.

//TRUE COPY//

PA TO JUDGE