Kerala High Court
Jito K. Poulose vs State Of Kerala on 4 March, 2017
Author: K.Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
THURSDAY, THE 22ND DAY OF JUNE 2017/1ST ASHADHA, 1939
WP(C).No. 17658 of 2017 (F)
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PETITIONER:
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JITO K. POULOSE
AGED 20 YEARS,
S/O. POULOSE, KANNAMPUZHA HOUSE,
CHAMPANNOR, ANGAMALY SOUTH P.O,
ANGAMALY, ERNAKULAM DISTRICT
BY ADV. SRI.VIJAI MATHEWS
RESPONDENT(S):
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1. STATE OF KERALA
REPRESENTED BY ITS SECRETARY,
HOME DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM PIN 695 001
2. DIRECTOR GENERAL OF POLICE
POLICE HEAD QUARTERS,
VAZHUTHACADU P.O, THIRUVANANTHAPURAM PIN 695 001
3. INSPECTOR GENERAL OF POLICE
ERNAKULAM RANGE, ERNAKULAM PIN 682 031
4. SUPERINTENDENT OF POLICE,
ERNAKULAM RURAL, ALUVA PIN 683101
5. CIRCLE INSPECTOR OF POLICE,
ANGAMALY, ERNAKULAM DISTRICT PIN 683572
6. SUB INSPECTOR OF POLICE
CHENGAMANAD POLICE STATION,
CHENGAMANAD, ERNAKULAM DISTRICT PIN 683578
BY GOVERNMENT PLEADER SRI. T. R. RENJITH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 22-06-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sdr/-
WP(C).No. 17658 of 2017 (F)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE FIR IN CRIME NO 283/2017,DATED 04-03-2017
EXHIBIT P2 TRUE COPY OF THE FI STATEMENT IN IN CRIME NO 283/2017,
DATED 04-03-2017
EXHIBIT P3 TRUE COPY OF THE SCENE MAHZAR IN CRIME NO 283/2017,
DATED 07-03-2017
EXHIBIT P4 TRUE COPY OF THE NEWS ITEM PUBLISHED IN MALAYALA
MANORAMA DAILY, DATED 7-3-2017
EXHIBIT P5 TRUE COPY OF THE NEWS ITEM PUBLISHED IN MADHYAMAM DAILY,
DATED 7-3-2017
EXHIBIT P6 TRUE COPY OF THE COMPLAINT GIVEN TO THE DISTRICT POLICE
CHIEF, DATED 10-04-2017
EXHIBIT P7 TRUE COPY OF THE COMPLAINT GIVEN TO THE INSPECTOR GENERAL
OF POLICE, DATED 26-04-2017
EXHIBIT P8 TRUE COPY OF THE COMPLAINT GIVEN TO THE DIRECTOR GENERAL
OF POLICE, DATED 12-05-2017
RESPONDENT(S)' EXHIBITS NIL
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/TRUE COPY/
PA TO JUDGE
sdr/-
K. ABRAHAM MATHEW, J.
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W.P.(C) No. 17658 of 2017
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Dated this the 22nd day of June, 2017
J U D G M E N T
1.Crime No.283/2017 of Chengamanad Police Station is registered for the offences under Sections 307, 323, 324, 342, 365, 394 and 427 of the Indian Penal Code. The victim is the petitioner. His prayer in this writ petition is to direct the Director General of Police and Inspector General of Police, Ernakulam Range to hand over the investigation of the case to the Crime Branch unit of the State Police.
2.Heard the learned counsel for the petitioner and the learned Public Prosecutor.
3.It is submitted by the learned Public Prosecutor that one accused has already been arrested and released on bail and another accused has been identified and the properties involved in the matter have been recovered. The submission of the learned counsel for the petitioner W.P.(C) No. 17658 of 2017 ..2..
is that this development took place only after the filing of this writ petition. But, it appears that the investigating officer is at present making earnest efforts to investigate the case honestly. So, I think this writ petition can be closed. The petitioner will have the liberty to approach this Court, if he is not satisfied with the progress of the investigation. In the result, the writ petition is closed with the above observations.
Sd/-
K. ABRAHAM MATHEW JUDGE bka/-