Jaison K.Sani vs State Of Kerala
2023 Latest Caselaw 10784 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                    CRL.MC NO. 8119 OF 2023
      AGAINST THE ORDER/JUDGMENT CMP 993/2022 OF JUDICIAL
     MAGISTRATE OF FIRST CLASS - IX, ERNAKULAM (TEMPORARY)
PETITIONER/S:

           JAISON K.SANI, AGED 49 YEARS, S/O.SANI K.D
           BETHELPURAM,SRRA NO.59,SURABI ROAD EDAPPALY P.O,
           ERNAKULAM, PIN - 682024
           BY ADVS.
           RAVI KRISHNAN
           GANGA A.SANKAR
           ANJU P.
           KARISHMA M.R.
RESPONDENT/S:
    1     STATE OF KERALA
          REPRESENTED BY THE PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, ERNAKULAM,
          COCHIN, PIN - 682031
    2     STATE POLICE CHIEF
          STATE POLICE HEAD QUARTERS ,
          VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695010
    3     DISTRICT POLICE CHIEF
          ERNAKULAM CITY POLICE MARINE DRIVE ,
          ERNAKULAM, PIN - 682031
    4     STATION HOUSE OFFICER
          PALARVATTOM POLICE STATION,
          ERNAKULAM DISTRICT, PIN - 682025
OTHER PRESENT:
          SRI.HRITHWIK.C.S, PP
       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON   19.10.2023,   THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
                                                        -2-
Crl.M.C No. 8119 of 2023



                               P.V.KUNHIKRISHNAN, J.
                              ======================================================

                                  Crl.M.C No. 8119 of 2023
                           =============================================================

                    Dated this the 19th day of October, 2023

                                                 ORDER

The above Crl.M.C is filed with following prayers:

"In the above circumstances, it is most humbly prayed that this Honourable Court may be pleased to direct the 1st respondent to constitute a fresh investigation team including cyber experts to investigate crime No.613/2022 of Palarivattom Police Station, in the interest of justice." (sic)

2. The main grievance of the petitioner is that the

investigation in Crime No. 613 of 2022 of Palarivattom Police

Station is not going in a proper manner and he prays for a

direction to the 1st respondent to constitute a fresh investigation

team including Cyber experts. The Public Prosecutor, after

getting instructions, submitted that the investigation is almost

over and the final report will be filed immediately. If that be so,

this Crl.M.C need not be retained here. If the petitioner is

Crl.M.C No. 8119 of 2023

aggrieved by the final report, the petitioner is free to do the

needful in accordance with law.

With the above observation, this Crl.M.C is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

Crl.M.C No. 8119 of 2023

APPENDIX OF CRL.MC 8119/2023

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.613/2022 DATED 18.06.2022 Annexure A2 TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER IN C.M.P.NO.993/2022 BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-IX