Sasidharan R vs State Of Kerala
2023 Latest Caselaw 10183 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   THURSDAY, THE 21ST DAY OF SEPTEMBER 2023 / 30TH BHADRA, 1945
                     WP(CRL.) NO. 619 OF 2023
PETITIONER/DEFACTO COMPLAINANT:


          SASIDHARAN R, AGED 71 YEARS, S/O RAMAKRISHNAN, OMANA
          VILASAM, CHOZHIYACODU P.O., KULATHUPUZHA, KOLLAM, PIN -
          691310

          BY ADVS.
          S.RAJEEV
          V.VINAY
          M.S.ANEER
          PRERITH PHILIP JOSEPH
          SARATH K.P.
          ANILKUMAR C.R.


RESPONDENTS/STATE:


    1     STATE OF KERALA, REP. BY PUBLIC PROSECUTOR, HIGH COURT
          OF KERALA (CRIME NO.512/2014 OF PALODE P.S.,
          THIRUVANANTHAPURAM), PIN - 682031

    2     DIRECTOR GENERAL OF POLICE, POLICE HEADQUARTERS,
          VAZHUTHACAUD, THIRUVANANTHAPURAM, KERALA, PIN - 695010

    3     CITY POLICE COMMISSIONER, FXW4+QWG, POLICE GROUND, CV
          RAMAN PILLAI ROAD, THYCAUD, THIRUVANANTHAPURAM, PIN -
          695014

    4     DISTRICT POLICE CHIEF, THIRUVANANTHAPURAMGW5W+6MQ,
          UNIVERSITY OF KERALA SENATE HOUSE CAMPUS, PALAYAM,
          THIRUVANANTHAPURAM, PIN - 695033

          BY ADV ADVOCATE GENERAL OFFICE KERALA


OTHER PRESENT:
           HRTIWICK CS PP


     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
21.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(Crl.) NO.619 OF 2023
                                       2

                   P.V.KUNHIKRISHNAN
              ---------------------
                  W.P.(Crl).No.619 of 2023
          ---------------------------
          Dated this the 21st day of September, 2023

                               JUDGMENT

This writ petition (criminal) is filed with the following

prayers:-

"a) To issue a writ of mandamus or any appropriate writ order or direction to the second respondent to entrust the investigation to State Crime Branch/Special Investigation team, to conduct a proper and meaningful investigation.

b) To issue a writ of mandamus directing the investigating officer, Thiruvananthapuram not to submit the Final Report before the court below.

c) To pass such order or directions which this Hon'ble Court deems fit and proper on the facts and circumstances of the case, in the interest of justice."

(SIC)

2. When this writ petition (criminal) came up for

consideration, the learned Public Prosecutor submitted that,

Crime No.512/2014 of Palode Police Station is already

referred by the Police as false. If that is the case, this writ

petition (criminal) need not be retained here. The petitioner W.P.(Crl.) NO.619 OF 2023

can avail the alternative remedies available as per the

criminal procedure code.

With the above observations, this writ petition is

closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

bng W.P.(Crl.) NO.619 OF 2023

APPENDIX OF WP(CRL.) 619/2023 PETITIONER EXHIBITS

Exhibit-I THE TRUE COPY OF THE FIR IN CRIME NO.512/2014 OF PALODE POLICE STATION, THIRUVANANTHAPURAM DISTRICT DATED 14- 05-2014