Muraleedharan Pillai vs The Station House Officer
2023 Latest Caselaw 10226 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. 897 OF 2023


PETITIONER:


          MURALEEDHARAN PILLAI,AGED 72 YEARS, S/O VELUKURUPPU,
          SACHETHANA, KADAVUTHAZHAM, KOTTAPPURAM, PARAVUR P.O,
          KOLLAM DISTRICT, PIN - 691301

          BY ADVS.
          A.JANI(KOLLAM)
          NISA FASIL(KOLLAM)


RESPONDENTS:


    1     THE STATION HOUSE OFFICER,OFFICER, PARAVUR POLICE
          STATION, KOLLAM DISTRICT, PIN - 691301

    2     THE CITY POLICE COMMISSIONER,KOLLAM DISTRICT, OFFICE OF
          THE CITY POLICE COMMISSIONER, ASRAMAM, KOLLAM, PIN -
          691001


     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.897 OF 2023
                                    2

                   P.V.KUNHIKRISHNAN
              ---------------------
                  W.P.(Crl).No.897 of 2023
          ---------------------------
          Dated this the 21st day of September, 2023

                             JUDGMENT

This writ petition (criminal) is filed with the following

prayers:-

"1. To issue a writ of mandamus or such other writ directing the respondents to proceed with Exhibit P-1 in accordance with law.

2. To allow such other relief prayed for by the petitioner and found to be fit and proper to grant by this Honorable Court.

3. To dispense with the production of translated versions in English of documents in vernacular language and to permit the petitioner to produce the same as and when required." (SIC)

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

consideration, this Court directed the learned Public

Prosecutor to get instructions. Now, the learned Public

Prosecutor submitted that, based on the complaint

submitted by the petitioner, Crime No.1388/2023 is

registered by the Paravoor Police alleging offences under W.P.(Crl.) NO.897 OF 2023

Sections 406, 420 IPC. In the light of the same, the prayers

in this case are infructuous.

Recording the submission of the learned Public

Prosecutor, this writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

bng W.P.(Crl.) NO.897 OF 2023

APPENDIX OF WP(CRL.) 897/2023 PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF COMPLAINT FILED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 29/03/2023

Exhibit P2 A TRUE COPY OF ACKNOWLEDGEMENT ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 29/03/2023

Exhibit P3 A TRUE COPY OF THE ORDER DATED 08/08/2023 IN CRL APPEAL NO: / 2023 BEFORE THE HON,BLE SUPREME COURT OF INDIA BY THE HONOURABLE APEX COURT AS AFORESAID, THE HONOURABLE APEX COURT IN SINDHU JANAK NAGARGOJE V THE STATE OF MAHARASHTRA REPORTED IN 2023 LIVE LAW (SC) 639