Sreehari S vs Director Of Vigilance And ...
2023 Latest Caselaw 2839 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                        WP(CRL.) NO. 259 OF 2022
PETITIONER:

          SREEHARI S.
          AGED 43 YEARS
          ASSISTANT MOTOR VEHICLE INSPECTOR,
          UNDER SUSPENSION),
          RESIDING AT SREE BHAVAN,
          CHERUKADU P.O., KOZHIKODE, KERALA-673527.

          BY ADVS.
          G.HARIHARAN
          PRAVEEN.H.
          K.S.SMITHA
          ANJALY T.A
          V.R.SANJEEV KUMAR



RESPONDENTS:

    1     DIRECTOR OF VIGILANCE AND ANTI-CORRUPTION BUREAU
          VIKAS BHAVAN,
          THIRUVANANTHAPURAM-695002.

    2     SUPERINTENDENT OF POLICE,
          VIGILANCE AND ANTI-CORRUPTION BUREAU,
          THONDAYAD, KOZHIKODE-673016.

    3     K.K.NARAYANAN,
          CHAIRMAN, KAYANNA GRAMA PANCHAYAT,
          STANDING COMMITTEE, KAYANNA,
          PERAMBRA, KOZHIKODE DISTRICT-673525.

    4     MAHESHDAS,
          DEPUTY SUPERINTENDENT OF POLICE,
          VIGILANCE AND ANTI-CORRUPTION BUREAU,
          SPECIAL INVESTIGATION OFFICE-II,
          KUNJALAMMOODU,
          THIRUVANANTHAPURAM-695012.

    5     ANILKUMAR T.,
          DEPUTY SUPERINTENDENT OF POLICE,
          VIGILANCE AND ANTI-CORRUPTION BUREAU,
          SPECIAL INVESTIGATION OFFICE-II,
 WP(CRL.) NO. 259/2022
                          ..2..

         KUNJALAMMOODU,
         THIRUVANANTHAPURAM-695012.

         BY ADVS.
         ADVOCATE GENERAL OFFICE KERALA
         DEVAPRASANTH.P.J.
         SMINI JOSE

         SRI.S.REKHA SR.P.P

     THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY
HEARD ON 01.03.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 WP(CRL.) NO. 259/2022
                               ..3..

                        JUDGMENT

Dated this the 1st day of March, 2023

The petitioner is the accused in Crime No.3/2017 of VACB

SIU-II, Thiruvananthapuram.

2. The offences alleged against the petitioner are

punishable under Sections 13(2) r/w Section 13(1)(d) of the

Prevention of Corruption Act and under Sections 120B, 420,

465, 468 and 471 of the Indian Penal Code.

3. The grievance of the petitioner is that the

investigation is indefinitely delayed. The petitioner preferred

Ext.P4 before the 2nd respondent highlighting a grievance that

the investigation is delayed. The writ petition has been filed to

give a direction to the 2 nd respondent to take follow-up action on

Ext.P4.

The learned Public Prosecutor, on instruction, submits that

the investigation is over and the final report has already been

filed. Hence, the grievance of the petitioner has been satisfied.

Recording the submission, the writ petition is closed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA WP(CRL.) NO. 259/2022 ..4..

APPENDIX OF WP(CRL.) 259/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE FIR REGISTERED IN CRIME NO.3/2017/SIU-U DATED 3.8.2017.

Exhibit P2 TRUE COPY OF THE CASE STATUS RELATING TO THE PENDENCY OF WP(CRL) NO.220/2022.

Exhibit P3 TRUE COPY OF THE STATEMENT FILED BY THE 5TH RESPONDENT HEREIN IN CONNECTION WITH WP(CRL) NO.220/2022 PENDING BEFORE THIS HON'BLE COURT.

Exhibit P4 TRUE COPY OF THE COMPLAINT DATED 11.3.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P5 TRUE COPY OF THE ACKNOWLEDGMENT DATED 14.3.2022 ISSUED BY THE OFFICE OF THE 2ND RESPONDENT ADDRESSED TO THE PETITIONER.