Sunilkumar @ Pakki Sunil vs The State Police Chief
2022 Latest Caselaw 3940 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                   WP(CRL.) NO. 198 OF 2022
PETITIONER:

            SUNILKUMAR @ PAKKI SUNIL,
            AGED 36 YEARS
            S/O. BHADRAN, RESIDING AT PUTHENKANDATHIL
            VEEDU, KULASEKHARAPURAM P.O,KOLLAM-690 544

            BY ADVS.
            P.B.SAHASRANAMAN
            T.S.HARIKUMAR


RESPONDENTS:

    1       THE STATE POLICE CHIEF,
            STATE POLICE HEAD QUARTERS, VELLAYAMBALAM,
            THIRUVANANTHAPURAM-695 010
    2       THE ASSISTANT COMMISSIONER OF POLICE,
            KARUNAGAPPALLY, KARUNAGAPPALLY P.O, KOLLAM 690
            518.

            BY ADV ADVOCATE GENERAL OFFICE KERALA


        THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION    ON   05.04.2022,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 W.P(Crl).No.198/2022

                                ..2..




                           JUDGMENT

Dated this the 05th day of April, 2022

This Writ Petition(Crl) has been filed seeking further

investigation in Crime No.60/2017 of the Oachira Police

Station.

2. The petitioner is the accused. The offences alleged

against him are u/s 354(A), 376 of the IPC, S.3 r/w 4 of the

POCSO Act and S.3(2) of the Scheduled Caste and Scheduled

Tribe(Prevention of Atrocities) Act.

3. The investigation is over. The final report has

already been filed.

4. I have heard Sri.P.B.Sahasranaman, the learned

counsel for the petitioner and Sri.P. Narayanan, the Additional

Public Prosecutor.

5. According to the petitioner, the investigating officer

did not conduct the investigation properly. It is in these

circumstances, the petitioner has approached this court. The

petitioner has rushed to this court before approaching the

police authority or the trial court. W.P(Crl).No.198/2022

..3..

6. The learned counsel for the petitioner submits that

this Writ Petition(Crl) may be disposed of reserving liberty to

the petitioner to approach the appropriate authority or the trial

court seeking further investigation.

Reserving such liberty, the writ petition(crl) is dismissed.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE ded/05.04.2022 W.P(Crl).No.198/2022

..4..

APPENDIX OF WP(CRL.) 198/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FINAL REPORT IN CRIME NO. 60 OF 2017 OF THE OACHIRA POLICE STATION, SUBMITTED BY THE 2ND RESPONDENT DATED 21.11.2019 WHICH IS SERVED ON THE ACCUSED.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY//

P.A. TO JUDGE