Kerala High Court
Xxxxxx vs State Of Kerala on 3 April, 2024
WP(Crl.) No.365/2024 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Wednesday, the 3rd day of April 2024 / 14th Chaithra, 1946
WP(CRL.) NO. 365 OF 2024(S)
PETITIONER:
XXXXXXX
RESPONDENTS:
1. STATE OF KERALA, REP. BY SECRETARY, HOME DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
2. STATE POLICE CHIEF, POLICE HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, PIN - 695 010.
3. ADDITIONAL DIRECTOR GENERAL OF POLICE, CRIME BRANCH, POLICE HEAD
QUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695 010.
4. DEPUTY INSPECTOR GENERAL (DIG), KANNUR RANGE, THAVAKKARA, KANNUR,
PIN - 670 001.
5. DISTRICT POLICE CHIEF, VIDYANAGAR-ULIYATHADKA ROAD, KUDLU,
KASARAGOD, PIN - 671 123.
6. DEPUTY SUPERINTENDENT OF POLICE, SPECIAL INVESTIGATION TEAM (SIT),
CRIME BRANCH, THALIPARAMBA, KANNUR, PIN - 670 141.
7. SECRETARY, DISTRICT LEGAL SERVICES AUTHORITY, DISTRICT COURT
BUILDINGS, KASARAGOD, PIN - 671 123.
Writ petition (criminal) praying inter alia that in the
circumstances stated in the affidavit filed along with the WP(Crl.) the
High Court be pleased to direct the respondents 4 and 6 not to file final
reports in the remaining FIR's under investigation by calling for a report
from the 4th respondent regarding compliance of Ext. P1 & P3 orders, and
be further pleased to direct the 7th respondent to consider and pass
orders in Ext. P14 representation seeking interim compensation in the
light of directions issued in X v. State of Kerala 2023 (5) KHC 406,
pending disposal of the Writ Petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(Crl.) and upon hearing the arguments
of SRI.V.VINAY, Advocate for the petitioner and of PUBLIC PROSECUTOR for
R1 to R6, the court passed the following:
P.T.O.
WP(Crl.) No.365/2024 2/3
A. BADHARUDEEN, J.
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W.P.(Crl) No.365 of 2024
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Dated, this the 3rd day of April, 2024
ORDER
The learned Public Prosecutor seeks time to get
instructions.
The learned counsel for the petitioner is directed to
serve copies of all relevant documents to the learned Public
Prosecutor for getting instructions, forthwith.
Post after summer vacation.
I.A.Nos. 1, 2, 3, 4, 5, 6, 7, 8, 9, 10, 11 and 12 of 2024
In the meanwhile, S.C.Nos.19/2022, 432/2023,
448/2023, 652/2023, 93/2024, 94/2024, 20/2022,
151/2022, 399/2023, 450/2023, 69/2024 and 70/2024 on the
files of the Fast Track Special Court (Rape and POCSO Cases),
Kasaragod, stand deferred for a period of six weeks.
Sd/-
A. BADHARUDEEN
JUDGE
BR
03-04-2024 /True Copy/ Deputy Registrar
APPENDIX OF WP(CRL.) 365/2024
Exhibit P1 THE RELEVANT PAGES OF THE JUDGMENT X. V. STATE OF
KERALA & ORS REPORTED IN 2021 (1) KLT 201.
Exhibit P3 TRUE COPY OF THE COMMON ORDER DATED 11.08.2022 IN B.A
NO.2691/2021 AND CONNECTED CASES.
Exhibit P14 THE TRUE COPY OF THE REPRESENTATION 01/04/2024
SUBMITTED BEFORE THE 7TH RESPONDENT.
03-04-2024 /True Copy/ Deputy Registrar
