Irfana K.S vs State Of Kerala
2024 Latest Caselaw 9343 Ker

Kerala High Court

Irfana K.S vs State Of Kerala on 3 April, 2024

Author: Bechu Kurian Thomas

Bench: Bechu Kurian Thomas

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                       OP(CRL.) NO. 239 OF 2024
    CRIME NO.302/2022 OF Kalamassery Police Station, Ernakulam
AGAINST THE ORDER/JUDGMENT DATED IN CR NO.302 OF 2022 OF JUDICIAL
FIRST CLASS MAGISTRATE COURT, KALAMASSERY
PETITIONER/DEFACTO COMPLAINANT:

            IRFANA K.S
            AGED 33 YEARS
            D/O. K.N SHAMSUDHEEN, SKYLARK, M.A BALAKRISHNAN ROAD,
            NEAR POWER HOUSE, COMBARA, COCHIN, PIN - 682018
            BY ADVS.
            MAJIDA.S
            MUHAMMED SUHAIL K.H.
            AJIKHAN.M


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
            PIN - 682031
    2       STATION HOUSE OFFICER
            KALAMASSERY POLICE STATION, ERNAKULAM, PIN - 682033
OTHER PRESENT:

            SMT. SREEJA V. (PP)


     THIS    OP   (CRIMINAL)   HAVING       COME   UP   FOR   ADMISSION   ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 239 OF 2024
                                        2

                    BECHU KURIAN THOMAS, J.
                    -----------------------------------------
                       O.P.(Crl) No. 239 of 2024
                     ----------------------------------------
                 Dated this the 3rd day of April, 2024


                               JUDGMENT

Petitioner seeks for a direction for expediting the

investigation into Crime No.302/2022 of Kalamassery Police

Station.

2. The learned Public Prosecutor upon instructions

submitted that the investigation had already been completed and

the final report submitted to the jurisdictional Magistrate.

However, since certain defects were noticed, the final report has

been returned, and the same will be resubmitted after curing the

defects without undue delay.

3. The said submission is recorded. In view of the above

submission, no directions are necessary in this original petition.

Accordingly, this original petition is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM OP(CRL.) NO. 239 OF 2024

APPENDIX OF OP(CRL.) 239/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE FIR IN CRIME NO.302/2022 OF KALAMASSERY POLICE STATION DATED 26/02/2022 TRUE COPY