Santosh vs The Director General Of Police
2024 Latest Caselaw 15498 Ker

Kerala High Court

Santosh vs The Director General Of Police on 5 June, 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 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                      WP(CRL.) NO. 520 OF 2024
PETITIONER:

            SANTOSH
            AGED 54 YEARS
            S/O.SUDHAKARAN,
            SRA 69, SIVASHAKTHI,
            ANCHUMUKKU, MUTTADA,
            THIRUVANANTHAPURAM., PIN - 695025

            BY ADV A.CHANDRA BABU


RESPONDENTS:

    1       THE DIRECTOR GENERAL OF POLICE
            STATE POLICE HEADQUARTERS,
            VAZHUTHACAUD,THIRUVANANTHAPURAM, PIN - 695010

    2       THE COMMISSIONER OF POLICE
            POLICE GROUND, PANAVILA, THYCAUD,
            THIRUVANANTHAPURAM-, PIN - 695014

    3       THE STATION HOUSE OFFICER
            MEDICAL COLLEGE POLICE STATION,
            MEDICAL COLLEGE P.O,
            THIRUVANANTHAPURAM., PIN - 695011

            BY ADV.SREEJA V.
            PUBLIC PROSECUTOR


     THIS     WRIT   PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 05.06.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                        -:2:-




                       BECHU KURIAN THOMAS, J.
                      ---------------------------------------
                        W.P.(Crl.).No.520 of 2024
                      ---------------------------------------
                     Dated this the 5th day of June, 2024


                                  JUDGMENT

Petitioner has sought for a direction to consider and pass orders on

Ext.P2 and Ext.P4 by the first and second respondent.

2. The learned Public Prosecutor upon instructions submitted that,

the petition filed by the petitioner was considered by the second

respondent, and by order dated 27.05.2024, the crime was directed to be

re-investigated. It was also submitted that the Assistant Commissioner of

Police, District Crime Branch was directed to take up the investigation as

per order bearing No.D1-36105/2024/TC.

3. In view of the above submission, which is recorded, the grievance

raised in this writ petition stands redressed.

Accordingly, this writ petition is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE Jka/05.06.24.

APPENDIX OF WP(CRL.) 520/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE FIR DATED 09.02.2024

Exhibit P2 TRUE COPY OF THE COMPLAINT DATED NIL SUBMITTED ON 14.03.2024 TO THE 1ST RESPONDENT

Exhibit P3 TRUE COPY OF THE RECEIPT DATED 14.03.2024

Exhibit P4 TRUE COPY OF THE COMPLAINT DATED NIL SUBMITTED ON 14.03.2024 TO THE 2ND RESPONDENT Exhibit P5 TRUE COPY OF THE RECEIPT DATED 14.03.2024