K.D.Baby vs State Of Kerala
2022 Latest Caselaw 8285 Ker

WP(Crl.) No.521/2022                            1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                       Friday, the 1st day of July 2022 / 10th Ashadha, 1944
                                    WP(CRL.) NO. 521 OF 2022(S)
   PETITIONER:

           K.D. BABY, AGED 66 YEARS, S/O. DEVASSY,
           KOLENCHERRY HOUSE, SREEMOOLANAGARAM,
           P.O. ALUVA, ERNAKULAM DISTRICT-683 101.

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY ITS CHIEF SECRETARY TO GOVERNMENT,
         SECRETARIAT, THIRUVANANTHAPURAM-695 001.
      2. THE DIRECTOR GENERAL OF POLICE, VAZHUTHACAUD, THIRUVANANTHAPURAM-695
         010.
      3. THE SUPERINTENDENT OF POLICE, PALAKKAD DISTRICT, SEKHARIPURAM
         P.O.-678 010.
      4. SUB INSPECTOR OF POLICE, MANGALAM DAM POLICE STATION, PALAKKAD
         DISTRICT-678 706.
      5. THE SUPERINTENDENT OF POLICE, CRIME BRANCH, PALAKKAD, DP ROAD,
         PUDUPALLI THERUVU, NURANI, PALAKKAD-678 001.
      6. TOM GEORGE, KIZHAKKEPARAMBIL HOUSE, KARINKAYAM, MANGALAM DAM P.O.,
         PALAKKAD DISTRICT-678 706.
      7. BENNY GEORGE, KIZHAKKEPARAMBIL HOUSE, KARINKAYAM, MANGALAM DAM P.O.,
         PALAKKAD DISTRICT-678 706.
      8. GEORGE TOM, KIZHAKKEPARAMBIL HOUSE, KARINKAYAM, MANGALAM DAM P.O.,
         PALAKKAD DISTRICT-678 706.
      9. ANU TOM, KIZHAKKEPARAMBIL HOUSE, KARINKAYAM, MANGALAM DAM P.O.,
         PALAKKAD DISTRICT-678 706.
     10. MERCY TOM, KIZHAKKEPARAMBIL HOUSE, KARINKAYAM, MANGALAM DAM P.O.,
         PALAKKAD DISTRICT-678 706.
     11. BINITHA AUGUSTINE, KIZHAKKEPARAMBIL HOUSE, KARINKAYAM, MANGALAM DAM
         P.O., PALAKKAD DISTRICT-678 706.


        Writ petition (criminal) praying inter alia that in the
   circumstances stated in the affidavit filed along with the WP(Crl.) the
   High Court be pleased to direct the 2nd respondent to file a report before
   this Honourable Court as to the action taken pursuant to Exhibit P6 in the
   matter of investigation of Crime No.326/2018 of Mangalam Dam Police
   Station pending disposal of writ petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(Crl.) and upon hearing the arguments
   of SRI.K.MOHANAKANNAN, Advocate for the petitioner, PUBLIC PROSECUTOR R1
   to R5, the court passed the following:

                                                                 P.T.O.
 WP(Crl.) No.521/2022                           2/3




                                           ORDER

The learned Government Pleader is directed to get updated

instructions as to the present status and also as to the time required for

completing the investigation.

Post on 07/07/2022.

                                                     Sd/- ZIYAD RAHMAN A.A. JUDGE




01-07-2022                       /True Copy/                                 Assistant Registrar
 WP(Crl.) No.521/2022                 3/3

                       APPENDIX OF WP(CRL.) 521/2022
Exhibit P6             TRUE COPY OF THE JUDGMENT IN WPC NO.32015/2019 DATED
                       17/12/2019.