Kerala High Court
Jaseena Beevi vs State Of Kerala on 4 August, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:58074
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
MONDAY, THE 4TH DAY OF AUGUST 2025 / 13TH SRAVANA, 1947
WP(CRL.) NO.959 OF 2025
CRIME NO.11/2025 OF CYBER CRIME POLICE STATION, ALAPPUZHA
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PETITIONER :-
JASEENA BEEVI, AGED 38 YEARS
W/O NISHAD, THENGUVILA THEKKETHIL, CHUNAKKARA SOUTH,
CHARUMMOOD P.O., CHUNAKKARA, ALAPPUZHA DISTRICT,
PIN - 690 505
BY ADV SMT.P.V.SOBHANA
RESPONDENTS :-
1 STATE OF KERALA
REPRESENTED BY PRINCIPAL SECRETARY TO GOVERNMENT,
HOME DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001
2 STATE POLICE CHIEF
POLICE HEAD QUARTERS, THIRUVANANTHAPURAM, PIN - 695
001
3 DISTRICT POLICE CHIEF
DISTRICT POLICE OFFICE, ALAPPUZHA DISTRICT,
PIN - 688 001
4 STATION HOUSE OFFICER
CYBER CRIME POLICE STATION, ALAPPUZHA DISTRICT,
PIN - 688 012
BY ADVS.
SRI.P.NARAYANAN, SPL. G.P. TO DGP AND ADDL. P.P.
SRI.SAJJU.S., SENIOR G.P.
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR
ADMISSION ON 04.08.2025, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(Crl.) No.959 of 2025
-: 2 :-
2025:KER:58074
P.V.KUNHIKRISHNAN, J
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W.P(Crl.) No.959 of 2025
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Dated this the 4th day of August, 2025
JUDGMENT
This writ petition is filed with the following prayers :-
"(i) Issue a writ of mandamus or any other appropriate writ
or direction or order directing the 2nd respondent to take
action to entrust the investigation in Ext.P1 Crime
No.11/2025 of the Cyber Crime Police Station,
Alappuzha to the Kerala State Crime Branch (CBCID) to
conduct effective investigation with the active
assistance of Kerala Police High Tech Crime Enquiry Cell
(HTCEC);
(ii) Issue a writ of mandamus or any other appropriate writ
or direction or order directing the 2 nd respondent to
consider Ext.P3 representation submitted by the
petitioner and to take action to entrust the investigation
Ext. P1 Crime No. 11/2025 of the Cyber Crime Police
Station, Alappuzha to any other investigating agency
other than local police;
(iii) Issue a writ of mandamus or any other appropriate writ
or direction or order direction to the 4th respondent to
conduct investigation under the supervision of the 3 rd
respondent and file Charge Sheet Ext. P1 Crime
No.11/2025 of the Cyber Crime Police Station,
Alappuzha, within a reasonable period which this
Hon'ble court may deem fit and proper in the interest of
justice and circumstances of the case.
2025:KER:58074
(iv) Issue any such other writ, order or direction as this
Hon'ble Court deems fit and proper considering the
circumstances of the case in the interest of justice.
(v) Petitioner undertakes that the English translation of the
documents in vernacular language will be produced as
and when directed by this Hon'ble Court;" [SIC]
2. The petitioner is the de facto complainant in Crime
No.11/2025 of Cyber Crime Police Station, Alappuzha. The
above case is registered alleging offences punishable under
Sections 318(4) and 319(2) of the Bharatiya Nyaya Sanhita
(BNS) and Section 66D of the Information Technology Act.
Ext.P1 is the First Information Report and Ext.P2 is the First
Information Statement. The grievance of the petitioner is that
the investigation in the above crime is not going in the proper
manner and some of the recording devices are not seized. It is
also the case of the petitioner that some more accused are
involved in the case.
3. The learned Public Prosecutor submitted that the
investigation is now conducted by the 4 th respondent who is the
Station House Officer of the Cyber Crime Police Station,
Alappuzha. The investigation is going smoothly and four
accused persons were already arrested, is the submission.
2025:KER:58074
4. This Court considered the contentions of the petitioner
and the learned Public Prosecutor. After hearing both sides and
also going through the pleadings in the writ petition with
exhibits, I think there can be a direction to the 3 rd respondent to
supervise the investigation conducted by the 4 th respondent.
Therefore, this writ petition is disposed of directing the
3rd respondent to supervise the investigation in Crime No.11/
2025 of the Cyber Crime Police Station, Alappuzha and the 4 th
respondent will see that the investigation is completed and the
final report is submitted before the jurisdictional court as
expeditiously as possible.
Sd/-
P.V.KUNHIKRISHNAN, JUDGE
Jvt
2025:KER:58074
APPENDIX OF WP(CRL.) 959/2025
PETITIONER EXHIBITS :-
Exhibit P1 TRUE COPY OF THE FIRST INFORMATION REPORT DATED
14.05.2025 IN CRIME NO.11/2025 OF THE CYBER
CRIME POLICE STATION, ALAPPUZHA
Exhibit P2 TRUE COPY OF THE FIRST INFORMATION STATEMENT,
DATED 14.05.2025 IN CRIME NO.11/2025 OF THE
CYBER CRIME POLICE STATION, ALAPPUZHA
Exhibit P3 TRUE COPY OF THE REPRESENTATION DATED 16.07.2025
SUBMITTED BEFORE THE 2ND RESPONDENT BY THE
PETITIONER
Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 08.04.2016 IN
W.P.(C) NO.11125 OF 2015 ON THE FILES OF THE
HON'BLE HIGH COURT OF KERALA
