Murshid Alam vs State Of Kerala
2023 Latest Caselaw 7645 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                   WP(CRL.) NO. 271 OF 2023
   IN CRIME NO.123/2023 OF ERNAKULAM NORTH POLICE STATION,
                             ERNAKULAM


PETITIONER:

          MURSHID ALAM
          AGED 31 YEARS
          S/O KHURHID ALAM
          MADAVANA THAZHAM, SRM ROAD ,
          PACHALAM, ERNAKULAM, PIN - 682012

          BY ADVS.
          K.REEHA KHADER
          ANJALY JIMMICHAN


RESPONDENTS:

    1     STATE OF KERALA
          THROUGH THE SECRETARY OF HOME AFFAIRS,
          HOME DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001

    2     STATE POLICE CHIEF
          STATE OF KERALA,
          POLICE HEAD QUARTERS, VAZHUTHACAUD,
          THIRUVANANTHAPURAM, PIN - 695001

    3     THE SUPERINTENDENT OF POLICE
          POWER HOUSE, JUNCTION,
          SUB JAIL RD, PERIYAR NAGAR,
          ALUVA, KERALA, PIN - 683101

    4     THE INSPECTOR OF POLICE
          ERNAKULAM NORTH POLICE STATION,
          CHITTOOR RD, OPP SIB BANK,
          KACHERIPADY, ERNAKULAM, KERALA, PIN - 683513

    5     THE SUB INSPECTOR OF POLICE
          ERNAKULAM NORTH POLICE STATION,
 W.P.(Crl).No.271 of 2023
                                       -:2:-

              PO. CHITTOOR RD, OPP SIB BANK,
              KACHERIPADY, ERNAKULAM,
              KERALA, PIN - 683513

              BY ADV
              SRI.NOUSHAD.K.A
              PUBLIC PROSECUTOR
       THIS     WRIT       PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 14.07.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(Crl).No.271 of 2023
                                         -:3:-




                            BECHU KURIAN THOMAS, J.
                           ===================
                             W.P.(Crl).No.271 of 2023
                           ===================
                           Dated this 14th day of July, 2023


                                     JUDGMENT

The learned Public Prosecutor, upon instructions submitted that,

the investigation into Crime No.123/2023 of Ernakulam Town North Police

Station, has already been completed and that the final report will be

submitted within one week from today.

2. The aforesaid submission is recorded.

3. In view of the submission that the final report will be submitted

within one week from today, the grievance of the petitioner raised in this

writ petition stands redressed for the time being. However, in the event

of any further grievance, petitioner will be at liberty to approach the

appropriate court, in accordance with law.

Reserving the aforesaid liberty, this writ petition is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE Jka/14.07.23.

W.P.(Crl).No.271 of 2023

APPENDIX OF WP(CRL.) 271/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE COMPLAINT GIVEN BY THE PETITIONER TO THE POLICE DATED 20/01/2023.

Exhibit P2 A TRUE COPY OF NEWS ITEM REPORTED IN THE MALAYALA MANORAMA DAILY DATED 21/01/2023.

Exhibit P3 A TRUE COPY OF FIR IN CRIME NO.123/2023 DATED 20/1/2023.

Exhibit P4 THE CERTIFIED COPY OF THE ORDER IN BAIL APPLICATION NO. 1232 OF 2023 DATED 17/02/2023.

Exhibit P5 A TRUE COPY OF COMPLAINT FOR PROPER INVESTIGATION TO THE DISTRICT POLICE CHIEF DATED NIL.

Exhibit P6 A TRUE COPY OF THE GST REGISTRATION FORM DATED NIL