Kerala High Court
Dr.Chandra Bose Kuttikkad vs Dr.C.R.Ramadas on 6 September, 2010
Author: M.Sasidharan Nambiar
Bench: M.Sasidharan Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 35840 of 2007(N)
1. DR.CHANDRA BOSE KUTTIKKAD
... Petitioner
Vs
1. DR.C.R.RAMADAS
... Respondent
2. C.I.OF POLICE, TOWN WEST POLICE STATION
3. THE SUPRINTENDENT OF POLICE
4. DIG OF POLICE,
5. STATE OF KERALA REP. BY CHEIF SECRETARY
For Petitioner :SRI.P.K.ANIL
For Respondent :SRI.P.VIJAYA BHANU
The Hon'ble MR. Justice M.SASIDHARAN NAMBIAR
Dated :06/09/2010
O R D E R
M.SASIDHARAN NAMBIAR,J.
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W.P.(C)No.35840 OF 2007
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Dated this the 6th day of September,2010
JUDGMENT
This petition is filed under Article 226 of the Constitution of India for a direction to the second respondent, C.I. of Police to take appropriate action on Ext.P2 complaint. Ext.P2 complaint is filed to the effect that petitioner was threatened and was also abused on 30.11.2007.
2. Learned Public Prosecutor submitted that it was enquired into and found that there is nothing to register a case. If the grievance of the petitioner is that Ext.P2 complaint was not investigated as held by the Apex Court in Sakiri Vasu v. State of U.P.(2008 (1) KLT 724) remedy of the petitioner is to file a complaint before the learned Magistrate as provided under section 156(3) of the Code of W.P.(C) No.35840/2007 2 Criminal Procedure.
With liberty to approach the learned Magistrate, Writ Petition is dismissed.
M.SASIDHARAN NAMBIAR JUDGE tpl/-
M.SASIDHARAN NAMBIAR, J.
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W.P.(C).NO. /06
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JUDGMENT SEPTEMBER,2006