Citation : 2022 Latest Caselaw 8677 Ker
Judgement Date : 6 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
WP(CRL.) NO. 542 OF 2022
PETITIONER:
BIJU,
AGED 44 YEARS
S/O. BERNAD, ELSY NIVAS, ARAVILA, KAVANAD
(P.O), SAKTHIKULANGARA VILLAGE, KOLLAM
DISTRICT.
BY ADVS.
N.SUNIL JOSEPH
B.BIPIN
RESPONDENTS:
1 THE CITY POLICE COMMISSIONER,
KOLLAM, OFFICE OF CITY POLICE COMMISSIONER,
KOLLAM, KOLLAM DISTRICT, PIN 691 001.
2 THE STATION HOUSE OFFICER ,
SAKTHIKULANGARA POLICE STATION, KAVANAD (P.O),
SAKTHIKULANGARA, KOLLAM DISTRICT, PIN 691 003.
SMT T V NEEMA-SR PP
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 06.07.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P. (Crl) No.542 of 2022
..2..
JUDGMENT
This Writ Petition has been filed to give a direction to the
1st respondent to ensure proper investigation in Crime No. 919/2021
of Sakthikulangara police station.
2. The learned Public Prosecutor has produced a statement
of facts submitted by the SHO, Sakthikulangara. It is stated that the
investigation is over, and charge sheet has already been filed against
the petitioner under Sections 294(b) and 324 of the IPC as early as
on 03.12.2022 and the case is now pending before the said Court as
C.C. No. 1663/2021. Thus, even before the filing of this Writ
Petition, the charge sheet was filed. Hence, the Writ Petition stands
closed.
Sd/-
DR.KAUSER EDAPPAGATH, JUDGE RMV/06/07/2022 W.P. (Crl) No.542 of 2022
..3..
APPENDIX OF WP(CRL.) 542/2022
PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FIR IN CRIME NO.
919/2021 OF SAKTHIKULANGARA POLICE STATION, KOLLAM DISTRICT.
Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 22.12.2021 FILED BEFORE THE 1ST RESPONDENT.
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