Citation : 2022 Latest Caselaw 5799 Ker
Judgement Date : 27 May, 2022
RP No.334/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
RP NO. 334 OF 2022 IN WP(Crl.)No. 361/2021(S)
REVIEW PETITIONER/PETITIONER:
LEKSHMI R.KUMAR, D/O. RAMESH KUMAR, AGED 25 YEARS,
LEKSHMI HOUSE, SN NAGAR, PETTAH, THIRUVANANTHAPURAM.
RESPONDENTS/RESPONDENTS:
1. THE STATE OF KERALA, REPRESENTED BY ITS PUBLIC PROSECUTOR, HIGH
COURT OF KERALA, ERNAKULAM- 682 031.
2. THE COMMISSIONER OF POLICE, THIRUVANANTHAPURAM CITY, OFFICE OF THE
COMMISSIONER OF POLICE, VAZHUTHACAUD, THIRUVANANTHAPURAM - 695 036.
3. THE INSPECTOR SHO, PETTAH POLICE STATION, THIRUVANANTHAPURAM CITY -
605 024.
Review Petition praying that in the circumstances stated therein the
High Court be pleased to direct the State Police Chief to conduct an
enquiry in the matter as to how wrong information regarding submission of
final report in Crime No.519/2017 of Pettah Police Station was provided to
this Honourable Court and further direct to initiate appropriate
disciplinary action against respondents 2 and 3.
This Review petition coming on for admission upon perusing the
petition and this Court's judgment dated 7-1-2022 in WP(Crl)No.361/2021
and upon hearing the arguments of SRI.SUMAN CHAKRAVARTHY, Advocate for the
Review petitioner/Petitioner in WP(Crl), the court passed the following:-
ORDER
It is submitted by the learned counsel for the petitioner that final
report has not been filed.
Hence the Registry shall ascertain from the Additional Chief
Judicial Magistrate Court, Thiruvananthapuram as to whether final report
in Crime No.519/2017 of Pettah Police Station is filed or not. If the
final report is filed the Registry shall also ascertain the date of
submission of the final report.
Post on 31/05/2022.
Sd/- DR. KAUSER EDAPPAGATH JUDGE
27-05-2022 /True Copy/ Assistant Registrar
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