Gigi Mathew vs State Of Kerala
2023 Latest Caselaw 1174 Ker

WP(C) NO. 6563 OF 2013              1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                          WP(C) NO. 6563 OF 2013
PETITIONER/S:
          GIGI MATHEW
          AGED 47 YEARS
          D/O.C C MATHEW, CHUNDAKKATTIL HOUSE, NEAR
          ETTUMANOORAPPAN COLLEGE, ETTUMANOOR P O, KOTTAYAM,
          KERALA

               BY ADVS.
               SMT.S.S.MEERA
               SMT.P.P.BLESSY MOL


RESPONDENT/S:
     1    STATE OF KERALA
          REP BY THE SECRETARY, HOME DEPARTMENT,SECRETARIAT,
          THIRUVANANTHAPURAM-695001

      2        SUB INSPECTOR OF POLICE
               ETTUMANOOR, KOTTAYAM DIST

      3        BIJU GOPAL
               ADVOCATE, KODATHIPPADI, ETTUMANOOR ,KOTTAYAM DIST,
               ETTUMANOOR P O, 686601

               BY ADVS.
               SMT.R.PRIYA
               SRI.M.B.SANDEEP
               SRI.V.VISAL AJAYAN


OTHER PRESENT:
          SRI.RENJITH.T.R, SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 6563 OF 2013                2


                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                      W.P.(C) No. 6563 of 2013
                    --------------------------------------
              Dated this the 18th day of January, 2023


                                 JUDGMENT

The above writ petition is filed with following prayers :

(i) "Issue a writ of mandamus or any other appropriate, writ, direction or order commanding the 2 nd respondent to expediate the investigation in Crime No. 51 of 2013 of Ettumanoor Police Station, in the interest of justice.

(ii) Issue such other further reliefs as are necessary in the interests of justice." [SIC]

2. The grievance of the petitioner is that the crime No.

51/2013 of Ettumanoor Police Station is not investigated

properly. The Govt. Pleader after getting instructions

submitted that the crime No. 51/2013 is referred as 'false'. If

that is the case, nothing survives in this case.

Recording the above submission and reserving the rights

of the petitioner to challenge the refer report in accordance to

law, this writ petition is closed. SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX

PETITIONER'S EXHIBITS :

EXT.P1 TRUE COPY OF THE MEMORANDUM OF SETTLEMENT DATED 11.6.2012

EXT.P2 TRUE COPY OF THE CMP NO. 330/2013 ON THE FILES OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT, ETTUMANOOR.

RESPONDENT'S EXHIBITS                      :       NIL