Sreena N vs State Of Kerala
2022 Latest Caselaw 4185 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                      WP(C) NO. 7754 OF 2021
PETITIONER

            SREENA N,
            AGED 46 YEARS
            D/O NADARAJAN,SHANTHA MANDIRAM,
            VALAYINKUZHI,KALLAMBALAM,THIRUVANANTHAPURAM.
            BY ADVS.
            OMAR SALIM
            SHRI.SRAVAN M.S.
            SHRI.ARUN T.

RESPONDENTS
    1     STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
          GOVERNMENT,HOME DEPARTMENT,GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM,PIN-695001.
    2       THE SECRETARY, HOME DEPARTMENT,GOVERNMENT
            SECRETARIAT,THIRUVANANTHAPURAM,
            PIN-695001.
    3       THE STATE POLICE CHIEF,
            THIRUVANANTHAPURAM RURAL POLICE,
            PALAYAM,THIRUVANANTHAPURAM,
            PIN-695033.
    4       THE STATION HOUSE OFFICER,
            KALLAMBALAM POLICE STATION,KALLAMBALAM,
            THIRUVANANTHAPURAM DISTRICT,
            PIN-695605.
    5       CENTRAL BUREAU OF INVESTIGATION,
            PLOT NO.5,CGO COMPLEX,
            LODHI ROAD,NEW DELHI-110003,
            REPRESENTED BY ITS DIRECTOR.
            SRI M P PRASANTH-PP

     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   07.04.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C).7754/21
                                                2


                                JUDGMENT

This writ petition has been filed with the following

prayers :-

(a). Issue a writ of mandamus or anyother appropriate writ,

order or direction directing the 3rd respondent to take proper

and necessary action on Ext.P4 representation within a time

stipulated by this Hon'ble Court.

(b). The petitioner bonafide believe that if the case is

enquired by the Kerala Police no result will evolve in this

regard. Therefore, it is highly necessary to entrust the matter

with any of the external agencies like the 6 th respondent or

any other investigating agencies.

2. The prayer in Ext.P4 is to hand over the

investigation to an officer in the rank of Deputy Superintendent

of Police.

3. The learned Public Prosecutor submits that

investigation has already been handed over to Dy.S.P., Crime

Branch and he is now conducting the investigation.

In the above circumstances, this writ petition is disposed

of with a direction to Dy.S.P, Crime Branch to complete the WP(C).7754/21

investigation taking into account the grievance highlighted by

the petitioners and file final report, as expeditiously as

possible.

DR.KAUSER EDAPPAGATH, Judge

Mrcs.

WP(C).7754/21

APPENDIX OF WP(C) 7754/2021

PETITIONER EXHIBITS EXHIBIT P1 PHOTOCOPY OF THE FIR IN CRIME NO.73/2021 OF KALLAMBALAM POLICE STATION.

EXHIBIT P2 PHOTOCOPY OF THE REPRESENTATION DATED 20.01.2021 SUBMITTED BY THE PETITIONER BEFORE THE 4TH RESPONDENT.

EXHIBIT P3 PHOTOCOPY OF THE REPRESENTATION DATED 23.01.2021 SUBMITTED BY THE PETITIONER BEFORE THE STATE WOMEN'S COMMISSION. EXHIBIT P4 PHOTOCOPY OF THE REPRESENTATION DATED 01.02.2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

EXHIBIT P5 PHOTOCOPY OF THE REPRESENTATION DATED 01.02.2021 SUBMITTED BY THE PETITIONER BEFORE THE CHIEF MINISTER OF KERALA.