Deepa Mani vs State Of Kerala
2022 Latest Caselaw 11302 Ker

WP(CRL.) NO. 1151 OF 2022              1


               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
            THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                            WP(CRL.) NO. 1151 OF 2022
           CRIME NO.336/2022 OF PERUMPETTY POLICE STATION
PETITIONERS:

      1      DEEPA MANI, AGED 39 YEARS
             W/O AJI P MOHAN, PUTHU PARAMBIL HOUSE, MUNDATHANAM
             PO, KANGAZHA, KOTTAYAM. PRESENTLY RESIDING AT
             METHALA HOUSE, KOTTANGAL PO, KOTTANGAL,
             PATHANAMTHITTA, KERALA - 686547.
      2      RAJAMANI P.G, AGED 60 YEARS
             METHALA HOUSE, METHALAPPADI, KOTTAMGAL P.O,
             KOTTANGAL VILLAGE, PATHANAMTHITTA, KERALA - 686547.
             BY ADV AJEESH K.SASI
RESPONDENTS:
     1    STATE OF KERALA
          REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY,
          DEPARTMENT OF HOME, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM - PIN-695001.
     2    STATE POLICE CHIEF
          STATE POLICE HEADQUARTERS,
          THIRUVANANTHAPURAM PIN - 695010
     3    DISTRICT POLICE CHIEF,
          DISTRICT POLICE OFFICE,
          PATHANAMTHITTA DISTRICT - 689645
     4    THE SUPERINTENDENT OF POLICE
          OFFICE OF THE SUPERINTENDENT OF POLICE, RING ROAD,
          PATHANAMTHITTA, PIN -689645
     5    STATION HOUSE OFFICER
          PERUMPETTY POLICE STATION, MALLAPALLY, PERUMPETTY,
          PATHANAMTHITTA PIN - 689592
          BY SMT.T.V.NEEMA-SR.PUBLIC PROSECUTOR
      THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION
ON   02.12.2022,      THE     COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(CRL.) NO. 1151 OF 2022         2


                              JUDGMENT

This writ petition has been filed by the petitioners, who are de

facto complainants in Crime No.336/2022 of Perumpetty Police

Station, aggrieved by the investigation now being carried out by the

5th respondent.

2. It is alleged that the investigation is not going on in the

right manner. The petitioners have preferred Ext.P4 complaint before

the District Police Chief, Pathanamthitta, who is the 3 rd respondent

highlighting their grievances.

3. The learned Senior Public Prosecutor, on instruction,

submits that in fact the petitioners are not co-operating with the

investigation.

Hence, this Writ Petition (Crl) is disposed of with a direction to

the petitioners to co-operate with the investigation. The investigating

officer shall look into the grievances highlighted by the petitioners in

Ext.P4 complaint and after investigation file final report without

further delay.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE ab

APPENDIX OF WP(CRL.) 1151/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE COMPLAINT PREFERRED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 29.4.2022.

Exhibit P2 THE CERTIFIED COPY OF THE FIR AND FIS IN CRIME NO. 336 OF 2022 OF PERUMPETTY POLICE STATION DATED 1.5.2022 Exhibit P3 THE CERTIFIED COPY OF THE F.I.R AND FIS IN CRIME NO. 356 OF 2022 OF PERUMPETTY POLICE STATION DATED 09.5.2022.

Exhibit P4 TRUE COPY OF THE COMPLAINT, SUBMITTED BEFORE THE 3RD RESPONDENT ALONG WITH THE RECIEPT OF ACKNOWLEDGMENT DATED 28.5.2022.

RESPONDENTS EXHIBITS: NIL