Salim P.A @Saleem Saqafi vs State Of Kerala
2024 Latest Caselaw 12559 Ker

Kerala High Court

Salim P.A @Saleem Saqafi vs State Of Kerala on 21 May, 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
    TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                     WP(CRL.) NO. 392 OF 2024
  CRIME NO.1075/2022 OF ALUVA EAST POLICE STATION, ERNAKULAM


PETITIONER/COMPLAINANT:

          SALIM P.A @SALEEM SAQAFI
          AGED 46 YEARS
          S/O ALIYAR,
          PROPRIETOR, M/S SAADIA TOURS AND TRAVELS
          INDIRANPILY ARCADE, PULINCHODE,
          ALUVA, ERNAKULAM-682101.
          RESIDING AT PULLIKKAPARAMBIL HOUSE,
          KANAL ROAD,OPP. THEVARA MARKET,
          ERNAKULAM, PIN - 682013
          BY ADVS.
          MILLU DANDAPANI
          THOMAS C.ABRAHAM
          S.VISHNU
          ARAVIND P.V.


RESPONDENTS/STATE:

    1     STATE OF KERALA
          REPRESENTED BY PUBLIC PROSECUTOR,
          HIGH COURT OF KERALA, PIN - 682031
    2     2STATION HOUSE OFFICER
          ALUVA EAST POLICE STATION
          ERNAKULAM, PIN - 683101
    3     DIRECTOR GENERAL OF POLICE, CRIME BRANCH
          CRIME BRANCH HEAD QUARTERS,
          ENCHAKKAL, THIRUVANANTHAPURAM,
          KERALA, PIN - 695008
 W.P.(Crl.).No.392 of 2024

                                        -:2:-



              BY ADV.
              SRI. ASHI.M.C
              PUBLIC PROSECUTOR
       THIS     WRIT        PETITION   (CRIMINAL)   HAVING   COME   UP   FOR
ADMISSION ON 21.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 W.P.(Crl.).No.392 of 2024

                                        -:3:-




                        BECHU KURIAN THOMAS, J.
                       ---------------------------------------
                         W.P.(Crl.).No.392 of 2024
                       ---------------------------------------
                      Dated this the 21st day of May, 2024


                                   JUDGMENT

Petitioner seeks for a direction to the third respondent to take up the

investigation in Crime No.1075/2022 of Aluva East Police Station.

2. The learned Public Prosecutor, upon instructions, submitted that

pursuant to investigation final report has been filed as early as on

26.02.2024 itself.

3. In view of the filing of the final report as submitted by the learned

Public Prosecutor, the relief sought for in this writ petition has become

infructuous.

Accordingly, this writ petition is dismissed as infructuous with liberty

to initiate appropriate proceedings, in accordance with law, before the

appropriate court.

Sd/-

BECHU KURIAN THOMAS JUDGE Jka/21.05.24.

APPENDIX OF WP(CRL.) 392/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE FIR IN CRIME NO. 1075 OF 2022 ON THE FILES OF THE ALUVA EAST POLICE STATION REGISTERED UNDER SECTIONS 506, 465, 468, 471, 406, 420 R/W 34 OF IPC

Exhibit P2 TRUE COPIES OF SOME OF THE PAYMENT RECEIPTS SHOWING THE PAYMENTS MADE BY THE PETITIONER AT THE INSTANCE OF THE 1ST ACCUSED

Exhibit P3 TRUE COPY OF THE COMPLAINT FILED AS CMP NO. 1966 OF 2022 FILED BY THE PETITIONER BEFORE THE JUDICIAL FIRST CLASS MAGISTRATE COURT-ALUVA

Exhibit P4 A TRUE COPY OF THE POLICY DATED 22/12/2023 ISSUED BY THE MINISTRY OF MINORITY AFFAIRS, GOVERNMENT OF INDIA

Exhibit P5 A TRUE COPY OF THE LIST OF APPROVE HAJ LICENSEES

Exhibit P6 THE TRUE COPY OF THE ORDER IN CRL M.C NO.

1155 OF 2023 DATED 17.02.2023 BY THIS HON'BLE COURT

Exhibit P7 THE TRUE COPY OF THE ORDER IN CRL M.C NO.

1155 OF 2023 DATED 19.09.2023 BY THIS HON'BLE COURT IS PRODUCED