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Kalyani vs State Of Kerala
2022 Latest Caselaw 3119 Ker

Citation : 2022 Latest Caselaw 3119 Ker
Judgement Date : 17 March, 2022

Kerala High Court
Kalyani vs State Of Kerala on 17 March, 2022
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 17TH DAY OF MARCH 2022/ 26TH PHALGUNA, 1943
                    WP(C) NO. 13500 OF 2019
PETITIONER:

          KALYANI
          AGED 65 YEARS, D/O.RAMAN, EDATHARA HOUSE,
          MUNDATHICODE, THRISSUR DISTRICT.
          BY ADVS.
          P.VIJAYA BHANU (SR.)
          SRI.P.M.RAFIQ
          SRI.M.REVIKRISHNAN
          SRI.V.C.SARATH
          SRI.VIPIN NARAYAN
          SRI.AJEESH K.SASI
          SMT.POOJA PANKAJ
          SRUTHY N. BHAT
RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY THE PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM- 682 031.
    2     THE STATE POLICE CHIEF,
          POLICE HEADQUARTERS, VAZHUTHACAUD,
          THIRUVANANTHAPURAM- 695 010.
    3     DISTRICT POLICE CHIEF,
          THRISSUR- 680 309.
    4     INSPECTOR OF POLICE,
          WADAKKANCHERRY POLICE STATION,
          THRISSUR RURAL-680 582.

          BY ADV.

          SRI M P PRASANTH-PP

     THIS WRIT PETITION (CIVIL) HAVING COME UP         FOR
ADMISSION ON 17.03.2022, THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
 W.P(C). No.13500/2019

                                 ..2..




                           JUDGMENT

Dated this the 17th day of March, 2022

This Writ Petition has been filed to direct the 2 nd

respondent, the State Police Chief, to complete the

investigation within a time frame.

2. Sri. M.P.Prasanth, the learned Public Prosecutor

submits that, the investigation is over and the final report has

already been filed on 21.12.2021 before the Judicial First Class

Magistrate Court, Wadakkanchery. The said submission is

recorded.

This writ petition is closed.

Sd/-

DR.KAUSER EDAPPAGATH, JUDGE ded/17.03.2022 W.P(C). No.13500/2019

..3..

APPENDIX OF WP(C) 13500/2019

PETITIONER EXHIBITS EXHIBIT P1 A TRUE COPY OF THE FIR IN CRIME NO.317/2018 OF WADAKKANCHERRY POLICE STATION, THRISSUR DISTRICT. EXHIBIT P2 A TRUE COPY OF THE PLAINT TO INSTITUTE THE CIVIL SUIT BEFORE THE HONOURABLE MUNSIFF COURT WADAKKANCHERRY IN O.S.NO.679/2017.

RESPONDENT'S EXHIBITS : NIL.

//TRUE COPY//

P.A. TO JUDGE

 
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