Manish Parikh vs State Of Kerala
2023 Latest Caselaw 937 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
     TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                    WP(CRL.) NO. 1216 OF 2022
          AGAINST THE ORDER IN BAIL APPL. 6691/2022 OF
                       HIGH COURT OF KERALA
PETITIONER:

          MANISH PARIKH
          AGED 55 YEARS
          S/O SHAILESH SHANTTILAL PARIKH,
          AGED 55 YEARS, PANCHVATY SOCIETY,
          B1 WING, FLAT NO 3132, JUHU LANE,
          ANDHERI, WEST MUMBAI, PIN - 400058

          BY ADVS.
          PRASANTH K.T.
          RAJESH KUMAR R.
          CHITHRA P.GEORGE



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE SECRETARY,
          HOME DEPARTMENT,
          GOVERNMENT OF KERALA,
          SECRETARIATE,
          THIRUVANANTHAPURAM., PIN - 695001

    2     THE DETECTIVE INSPECTOR-1
          CBCID, KAMBALAKKAD,
          WAYANAD, PIN - 673122

          SRI.P.G MANU SR.P.P



     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(CRL.) NO. 1216/2022
                                ..2..

                         JUDGMENT

Dated this the 17th day of January, 2023

This W.P.(Crl.) has been filed to give a direction to the

investigating officer in Crime No.75/2021 of Vythiri Police

Station, Wayanad, to complete the investigation and file the

final report within a time frame fixed by this Court.

2. The petitioner is the accused in Crime No.75/2021 of

Vythiri Police Station, Wayanad. The offences alleged against

him are punishable under Sections 376(2)(n) and Section 506 of

the Indian Penal Code. The crime was registered in the year

2021. The petitioner was absconding. He was at abroad. He was

apprehended only on 23/07/2022. He was released on bail by

this Court with the condition that he shall not leave India until

the final report is filed. According to the petitioner, since there is

a delay in filing the final report, he is unable to return to abroad

to resume his job. It is in these circumstances he has

approached this Court.

3. I have heard the learned counsel for the petitioner

and the learned senior public prosecutor. WP(CRL.) NO. 1216/2022 ..3..

The learned senior public prosecutor submitted that the

investigation is on halfway. Having heard the learned counsel

for the petitioner as well as the learned senior public prosecutor,

this Writ Petition (Crl.) is disposed of with a direction to the

investigating officer to complete the investigation and file the

final report within six months from today.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE

APA WP(CRL.) NO. 1216/2022 ..4..

APPENDIX OF WP(CRL.) 1216/2022

PETITIONERS' EXHIBITS

Exhibit-P1 THE TRUE COPY OF FIR NO.75/CB/KKD/WYN R/2021 OF CBCIR, DATED 17/02/2021, WAYANAD OF CRIME NO.401/2020 OF VYTHIRI POLICE STATION

Exhibit-P2 THE TRUE COPY OF THE ORDER IN CRL.M.C NO.605/2022 OF THE HON'BLE SESSIONS COURT KALPETTA, WAYANAD DATED 11/08/2022.

Exhibit-P3 THE TRUE COPY OF THE ORDER IN BAIL APPLICATION NO 6691/2022 OF THE HON'BLE HIGH COURT OF KERALA DATED 02/09/2022