Kerala High Court
Jumaila Beevi.S vs State Of Kerala
Author: K. Abraham Mathew
Bench: K.Abraham Mathew
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW
MONDAY,THE 25TH DAY OF MAY 2015/4TH JYAISHTA, 19372
Crl.MC.No. 2879 of 2015 ()
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CC 447/2006 of JUDICIAL FIRST CLASS MAGISTRATE COURT-II,ATTINGAL
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PETITIONER/DEFACTO COMPLAINANT :
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JUMAILA BEEVI.S, AGED 43 YEARS,
D/O.SULEGHA BEEVI, VARUVILAKAM HOUSE, KARIYIL DESOM,
KAZHAKKUTTAM, THIRUVANANTHAPURAM DISTRICT.
BY ADVS.SRI.C.A.CHACKO
SMT.C.M.CHARISMA
RESPONDENTS/RESPONDENTS & STATE :
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1. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR
HIGH COURT OF KERALA, PIN-682031.
2. THE STATE POLICE CHIEF,
THIRUVANANTHAPURAM-695001.
3. THE SUPERINTENDENT OF POLICE(RURAL),
THIRUVANANTHAPURAM-695001.
4. THE SUB INSPECTOR OF POLICE,
MANGALAPURAM POLICE STATION,
THIRUVANANTHAPURAM DISTRICT-695001.
5. NIZAR.A, AGED 50 YEARS,
S/O.ASSANARUPILLA, NIFILA MANZIL, KARICHARA,
VALLIYAVEETUMURI, PALLIPPURAM VILLAGE,
THIRUVANANTHAPURAM DISTRICT.
6. NAZEEMA,
D/O.ASSANARUPILLA, AMEER COLLEGE, CHERUVILLY,
POTHENCODE, THIRUVANANTHAPURAM DISTRICT-695584.
7. NAZEERA BEEVI,
D/O.ASSANARUPILLA, NADIYA MANZIL, KARICHARA
THIRUVANANTHAPURAM DISTRICT-695001.
Crl.MC.No. 2879 of 2015 ()
8. NAZEEHA BEEVI,
D/O.ASSANARUPILLA, KIZHAKKATHIL HOUSE, KARICHARA
PALLIPPURAM, THIRUVANANTHAPURAM DISTRICT.
9. ABDUL JAMEEL,
S/O.ASSANARUPILLA, KIZHAKKATHIL HOUSE, KARICHARA,
PALLIPPURAM, THIRUVANANTHAPURAM DISTRICT-695316.
10. THAHA,
S/O.ASSANARUPILLA, ROSE VILLA, KARICHARA,
THIRUVANANTHAPURAM DISTRICT-695001.
11. ABDA,
S/O.ASSANARUPILLA, A.T.NIVAS, KARICHARA,
PALLIPURAM, THIRUVANANTHAPURAM-695316.
12. SALMA BEEVI,
W/O.ASSANARUPILLA, ROSE VILLA, KARICHARA
PALLIPURAM, THIRUVANANTHAPURAM DISTRICT-695316.
R1 TO R4 BY PUBLIC PROSECUTOR SRI. DHANESH MATHEW MANJOORAN
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 25-05-2015, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
bp
Crl.MC.No. 2879 of 2015 ()
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APPENDIX
PETITIONER(S)' EXHIBITS
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ANNEXURE-A1: TRUE COPY OF THE FIR DATED 5/10/2015 IN CRIME NO.725/05
OF MANGALAPURAM POLICE STATION ALONG WITH
COMPLAINT LODGED BY THE PETITIONER DTED 20/9/2015.
ANNEXURE-A2: TRUE COPY OF THE FINAL REPORT DATED 18/1/2006.
ANNEXURE-A3: TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN
WP(C)7116/2007 DATED 26/3/2007.
ANNEXURE-A4: TRUE COPY OF FINAL REPORT DATED 2/11/2007.
RESPONDENT(S)' EXHIBITS : NIL.
//TRUE COPY//
P.A. TO JUDGE
bp
K. ABRAHAM MATHEW, J.
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Crl.M.C.No.2879 2015
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Dated this the 25th day of May 2015
O R D E R
Petitioner is the first informant in Crime No.725 of 2005 of the Mangalapuram Police station. Her complaint was that her mother-in-law, brothers-in-law and sisters-in-law committed the offences under Secs.406 and 498A of Indian Penal Code. After investigation, the Police filed final report to the effect that her husband alone committed the offence under Sec.498A IPC. Dissatisfied with the report, she filed a petition before the 2nd respondent which was allegedly not taken into consideration. Thereupon, she filed W.P.C. No.7116 of 2007 in this Court. On the basis of the submission made on behalf of the State that the 3rd respondent was conducting further investigation the writ petition was disposed of. Thereafter, the Police filed additional final report stating that the 5th respondent committed the offence under Sec.494 IPC also. The petitioner is aggrieved by that report also. Her case is that, there was Crl.M.C.No.2879 2015 2 no further investigation and a proper further investigation would hence revealed involvement of the other respondents also in the commission of the offence.
2. Heard.
3. If the petitioner is not satisfied with the final reports, she may file a complaint before the learned Magistrate and adduce evidence in support of her case. Further investigation cannot be an endless proceedings. If the Magistrate is satisfied that there is prima facie case, he may pass appropriate orders in C.C. No.447 of 2006 of Judicial First Class Magistrate Court-II, Attingal with regard to its trial.
In the result this Crl.M.C. is disposed of with the above directions.
Sd/-
K. ABRAHAM MATHEW
JUDGE
NS / True Copy /
P.A. To Judge