Archana Vijayan vs Sub Inspector Of Police
2022 Latest Caselaw 7112 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
   FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                     OP(CRL.) NO. 274 OF 2022
 CRIME NO.136/2021 OF Adoor Police Station, Pathanamthitta
PETITIONER/DEFACTO COMPLAINANT:

         ARCHANA VIJAYAN, AGED 39 YEARS
         W/O. MANOJ ANANDHAN, SUNIL BHAVANAM, NELLIKATTIL,
         KIZHAKKE CHALA, PAZHAKULAM, PERINGANADU, ADOOR,
         PIN - 691554

         BY ADVS. AKHIL RAJ
         LIYA ELZA ALEX


RESPONDENT/STATE:

    1    SUB INSPECTOR OF POLICE
         ADOOR POLICE STATION, ADOOR, PATHANATHITTA
         DISTRICT , KERALA, PIN - 689694

    2    STATE OF KERALA
         REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT F
         KERALA , ERNAKULAM, KOCHI, PIN - 682031

         BY SRI. P.G. MANU, SR. PUBLIC PROSECUTOR


     THIS OP     (CRIMINAL) HAVING      COME UP   FOR ADMISSION   ON
17.06.2022,    THE   COURT   ON   THE   SAME   DAY   DELIVERED    THE
FOLLOWING:
 O.P.(Crl).No.274/2022

                                    -:2:-



                           JUDGMENT

Dated this the 17th day of June, 2022

This original petition has been filed for speedy disposal of

Crime No.136/2021 of Adoor Police Station.

2. The learned counsel for the petitioner submitted that

the final report has not been submitted so far. In these

circumstances, no direction can be given to the learned

Magistrate as prayed for in this original petition, for speedy

disposal of the crime.

The original petition is misconceived and hence, dismissed.

sd/-

DR. KAUSER EDAPPAGATH JUDGE kp O.P.(Crl).No.274/2022

APPENDIX OF OP(CRL.) 274/2022

PETITIONER ANNEXURES

Annexure1 TRUE COPY OF THE FIR DATED 26-01-2021 FILED BEFORE THE JFCM, ADOOR