Dr. Haritha H.S vs The State Police Chief
2024 Latest Caselaw 26751 Ker

Kerala High Court

Dr. Haritha H.S vs The State Police Chief on 5 September, 2024

W.P.(Crl.) No.855 of 2024              1

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                  THE HONOURABLE MR. JUSTICE A. BADHARUDEEN

     THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                            WP(CRL.) NO. 855 OF 2024

             CRIME NO.212/2024 OF MANNANTHALA POLICE STATION,
                            Thiruvananthapuram
PETITIONER:

               DR.HARITHA H.S
               AGED 30 YEARS
               D/O SINDHU, ”SINDHU NIVAS”, KERA B 7,
               KERALADITHYAPURAM,POWDIKONAM WARD & P.O,ULIYASHTHURA,
               THIRUVANANTHAPURAM CITY & DISTRICT,, PIN - 695587


               BY ADV C.K.MOHANAN


RESPONDENTS:

      1        THE STATE POLICE CHIEF
               THE POLICE HEAD QUARTERS, THIRUVANANTHAPURAM, PIN -
               695004

      2        THE COMMISSIONER OF POLICE
               COMMISSIONER OFFICE, THIRUVANANTHAPURAM CITY, PIN -
               695014

      3        THE STATION HOUSE OFFICER
               MANNANTHALA POLICE STATION, THIRUVANANTHAPURAM
               DISTRICT, PIN - 695015

      4        THE ASSISTANT COMMISIONER POLICE
               CRIME BRANCH, CITY POLICE COMMISSIONARATE,
               THIRUVANANTHAPURAM CITY., PIN - 695014

      5        JOSEPH CHACKO
               AGED 67 YEARS
               S/O. GHEEVARGESE CHACKO, “BETHEL”, VRA- 55,
               VAYAMBAKONAM, MANNANTHALA, THIRUVANANTHAPURAM, PIN -
               695015
 W.P.(Crl.) No.855 of 2024            2

               BY ADVS.
               SHAIJAN C GEORGE
               VINAI JOHN(K/1116/2021)



OTHER PRESENT:

               PP M P PRASANTH

       THIS WRIT PETITION (CRIMINAL) HAVING BEEN FINALLY HEARD
ON ON 05.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(Crl.) No.855 of 2024               3




                              A.BADHARUDEEN J.
                        -------------------------------------
                          W.P.(Crl.). No.855 of 2024
                         ---------------------------------
                    Dated this the 5th day of September 2024

                                JUDGMENT

Today, learned Counsel for the 5 th respondent submits that

now accused was released on bail.

2. The petitioner's prayer herein is to entrust the investigation

of the crime to a lady police officer of the IPS Cadre. Learned Public

Prosecutor submits that investigation is effectively being carried out by

the ACP, Crime Branch.

Recording the above submission, the writ petition stand

disposed of.

Sd/-

A.BADHARUDEEN

Judge

dpk

APPENDIX OF WP(CRL.) 855/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE JUDGMENT IN WP CRL. NO.

385/2024 DATED 28.05.2024

Exhibit P2 A TRUE COPY OF THE TOKEN AND THE ACCIDENT REGISTER -CUM- WOUND REGISTER DATED 18.03.2024 ISSUED BY THE DISTRICT MODEL HOSPITAL, PEROORKKADA

Exhibit P3 A TRUE COPY OF THE RELEVANT PAGES OF THE FIR IN CRIME NO. 212/2024 OF THE MANNANTHALA POLICE STATION DATED 18-03-2024

Exhibit P4 A TRUE COPY OF THE COMPLAINT DATED 20-03-2024 SUBMITTED TO THE 1ST RESPONDENT AND ITS RECEIPT

Exhibit P5 A TRUE COPY OF THE COMPLAINT DATED 22-03-2024 SUBMITTED TO THE 2ND RESPONDENT AND ITS RECEIPT

Exhibit P6 A TRUE COPY OF THE INTIMATION ISSUED BY THE ASST. COMMISSIONER OF POLICE, CANTONMENT DATED 26.06.2024

Exhibit P7 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER TO 2ND RESPONDENT DATED 24.06.2024

RESPONDENT EXHIBITS

Exhibit R5(1) Notice under Section 41-A Cr.P.C. dated 18.03.2024

Exhibit R5(2) Remand Report dated 07.08.2024