M.G.Radhakrishnan Nair vs State Of Kerala
2022 Latest Caselaw 11675 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
  TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA,
                             1944
                   WP(C) NO. 27688 OF 2019
PETITIONER:

          M.G.RADHAKRISHNAN NAIR, AGED 53 YEARS
          S/O.GOPALAN NAIR, MOHANA VILASAM VEEDU,
          KUNNANTHANAM P.O., MALLAPPALLY,
          PATHANAMTHITTA DISTRICT.

          BY ADVS.
          SALIM V.S.
          SMT.K.S.HASEENA



RESPONDENTS:

    1     STATE OF KERALA,
          THROUGH S.I. OF POLICE,
          KEEZHVAIPUR POLICE STATION,
          PATHANAMTHITTA DISTRICT,
          REP. BY THE PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA,
          ERANAKULAM - 682 018.

    2     DEPUTY POLICE SUPERINTENDENT,
          THIRUVALLA - 689 101
          PATHANAMTHITTA DISTRICT.

    3     RAJESH,
          AGED 37 YEARS, RAJESH VILASAM VEEDU,
          NEAR AMBADI TEMPLE, PALACKATHAKIDI,
          KUNNANTHANAM P.O.,
          PATHANAMTHITTA DISTRICT - 689 581.

    4     MAYAMOL,
          W/O.RAJESH, AGED 37 YEARS,
          RAJESH VILASAM VEEDU, NEAR AMBADI TEMPLE,
 WP(C) NO. 27688 OF 2019

                                      2


             PALACKATHAKIDI, KUNNANTHANAM P.O.,
             PATHANAMTHITTA DISTRICT - 689 581.

             BY ADVS.
             SRI.T.P.PRADEEP
             SRI.S.SREEDEV
             SRI.P.K.SATHEES KUMAR
             SMT.NITHYA VIJAYAN
             SMT.MINIKUMARY M.V.
             SRI.SANGEETHA RAJ, P.P.




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   20.12.2022,   THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 27688 OF 2019

                                     3




                           JUDGMENT

The learned Public Prosecutor filed a statement of fact stating that

pursuant to the direction of the Kerala State Human Rights

Commission a crime was registered as early as in 2014 and the final

report was filed on 22.08.2014. The case is now pending as C.C.No.432

of 2015 on the files of the Judicial First Class Magistrate Court,

Thiruvalla.

Since the direction in Ext.P3 order has already been complied

with, this Writ Petition (Civil) is dismissed.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE AS WP(C) NO. 27688 OF 2019

APPENDIX OF WP(C) 27688/2019

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE FIR IN CRIME NO.249/2014 REGISTERED BY THE KEEZHVAIPUR POLICE.

EXHIBIT P2 TRUE COPY OF THE COMPLAINT SUBMITTED BY PETITIONER'S WIFE BEFORE THE KERALA STATE HUMAN RIGHTS COMMISSION ON 14/03/2014.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 19/06/2014 PASSED BY THE KERALA STATE HUMAN RIGHTS COMMISSION.

EXHIBIT P4 TRUE COPY OF THE FINAL REPORT IN CRIME NO.249/2014 REGISTERED BY THE KEEZHVAIPUR POLICE STATION.

EXHIBIT P5 TRUE COPY OF THE DISCHARGE SUMMERY ISSUED BY AMRITHA INSTITUTE OF MEDICAL SCIENCES & RESEARCH CENTRE.