Venugopal vs State Of Kerala
2021 Latest Caselaw 18770 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR. JUSTICE K.HARIPAL
              THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                                   WP(C) NO. 322 OF 2021
PETITIONER:


               VENUGOPAL
               AGED 40 YEARS
               S/O. VASUDEVA NAIK, PADINJARE MULLAYIL, NEAR F.C.CONVENT, PADINJATTUM
               THEKKUM MURI, THURAVOOR SOUTH VILLAGE, THURAVOOR P.O., CHERTHALA,
               ALAPPUZHA DISTRICT, KERALA-688532.

               BY ADVS.
               V.MAHENDRANATH
               SRI.P.T.SHEEJISH



RESPONDENTS:


      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY, HOME DEPARTMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        THE DY. SUPERINTENDENT OF POLICE,
               CHERTHALA, OFFICE OF THE DY. S.P., ST. MARY'S SCHOOL RD, KODATHIKAVALA,
               CHERTHALA, KERALA-688524.

      3        THE CIRCLE INSPECTOR OF POLICE,
               POOCHAKKAL POLICE STATION, CHERTHALA, ALAPPUZHA-688533.

      4        BUILDS INDIA,
               KAMPOLATHU PARAMBIL, ERAMALLOOR MURI, ERAMALLOOR P.O.,
               CHERTHALA, ALAPPUZHA-688 537, REPRESENTED BY ITS MANAGING PARTNER
               S.SALISHKUMAR, AGED 42, KOCHUVELIYIL, THURAVOOR P.O., CHERTHALA,
               ALAPPUZHA-688532.

      5        S.SALISHKUMAR,
               AGED 42 YEARS
               KOCHUVELIYIL, THURAVOOR P.O., CHERTHALA, ALAPPUZHA-688532.

      6        ABDUL SATHAR,
               AGED 45 YEARS
               KAMPOLATHU PARAMBIL, ERAMALLOOR MURI, ERAMALLOOR P.O.,
 W.P.(C) NO. 322 of 2021
                                       2

            CHERTHALA, ALAPPUZHA-688537.

            BY ADV GOVERNMENT PLEADER



            SR.PP - SRI. NOUSHAD




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09.09.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) NO. 322 of 2021
                                    3

                              JUDGMENT

The limited prayer of the petitioner in this writ petition

is to issue a writ of mandamus or any appropriate writ or

direction commanding the 2nd respondent, Dy.S.P. to expedite

an enquiry on Ext.P4 complaint. Now the statement given

by the Station House Officer, Poochakkal police station

indicates that police has already registered a case as Crime

No.450 of 2021, under Sections 420 and 406 of the IPC.

Recording the same, the Writ Petition is closed.

Sd/-

K.HARIPAL JUDGE RMV/09/09/2021 W.P.(C) NO. 322 of 2021

APPENDIX OF WP(C) 322/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE WORK QUOTATION DATED 9.7.2020 AND THE AGREEMENT ENTERED INTO BY THE PETITIONER AND THE 5TH RESPONDENT ON BEHALF OF THE 4TH RESPONDENT FIRM.

EXHIBIT P2 TRUE COPY OF THE CHEQUE RETURN MEMO DATED 21.11.2020 ISSUED BY AXIS BANK AT RANNY.

EXHIBIT P3 TRUE COPY OF THE COMPLAINT PETITION DATED 28.11.2020 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE COMPLAINT PETITION DATED 11.12.2020 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.