Aminakutty vs State Police Chief
2022 Latest Caselaw 7550 Ker

W.P.(Crl.).No146/22                    1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
            THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                      WP(CRL.) NO. 146 OF 2022
      CRIME NO.2/2022 OF Shornur Police Station, Palakkad
PETITIONER:

             AMINAKUTTY,
             AGED 51 YEARS,
             APPAMKANDATHIL HOUSE,
             KULAPULLY P.O, SHORNUR II VILLAGE,
             OTTAPALAM PALAKKAD, PIN - 679 101.

             BY ADV L.RAJESH NARAYAN



RESPONDENT:

     1       STATE POLICE CHIEF,
             POLICE HEADQUARTERS THIRUVANANTHAPURAM,
             PIN - 695 001.

     2       DISTRICT POLICE CHIEF,
             DISTRICT POLICE OFFICE,
             YAKKARA ROAD, NEAR KSRTC BUS STAND,
             PALAKKAD, PIN - 678 014.

     3       SUPERINTENDENT OF POLICE,
             DISTRICT POLICE OFFICE,
             YAKKARA ROAD NEAR KSRTC BUS STAND,
             PALAKKAD, PIN - 678 014

     4       STATION HOUSE OFFICER,
             SHORNUR POLICE STATION PALAKKAD,
             PIN - 679 121.

     5       JAYAPRAKASH J.P.,
             GENERAL MANAGER,
             COOPERATIVE URBAN BANK LIMITED,
 W.P.(Crl.).No146/22                   2

              SHORNUR PALAKKAD, PIN - 679 121.

     6        JAYANANDAN,
              ASSISTANT MANAGER, COOPERATIVE URBAN BANK LIMITED,
              SHORNUR PALAKKAD, PIN - 679 121.

     7        ASHARAF P.M.,
              PALIYATHAZHATHU H, KARAKAD KAVALAPPARA P.O,
              SHORNUR I VILLAGE, OTTAPALAM PALAKKAD, PIN - 679
              121.

              SRI.M.P.PRASANTH, PUBLIC PROSECUTOR


       THIS    WRIT   PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 24.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(Crl.).No146/22                   3

                             JUDGMENT

This writ petition is filed by the petitioner who is the de

facto complainant in Crime No.2 of 2022 of Shornur Police

Station, seeking proper investigation in the matter and also for

seeking a direction to hand over the investigation to Crime

Branch. When the writ petition came up for consideration, the

learned Government Pleader submits that the investigation in this

case is already completed and a refer report has been submitted

stating that it is a mistake of fact. The said report is filed on

15.03.2022. In such circumstances, this writ petition is closed

without prejudice to the rights and remedies of the petitioner.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/24.6.22

APPENDIX OF WP(CRL.) 146/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LAWYERS NOTICE DATED 18.8.2021

Exhibit P2 TRUE COPY OF THE COMPLAINT FILED BEFORE THE HON'BLE JUDICIAL FIRST CLASS MAGISTRATE COURT, OTTAPALAM

Exhibit P3 TRUE COPY OF THE AFFIDAVIT OF THE PETITIONER

Exhibit P4 TRUE COPY OF THE COMPLAINT FILED BEFORE THE 3RD RESPONDENT

Exhibit P5 TRUE COPY OF THE POWER OF ATTORNEY DATED 25.2.2020

Exhibit P6 TRUE COPY OF THE FIR NO.2/2022 DATED 3.1.2022