Kerala High Court
Perumalil Granite Constructions vs The Director General Of Police on 25 November, 2020
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 25TH DAY OF NOVEMBER 2020 / 4TH
AGRAHAYANA, 1942
WP(C).No.22858 OF 2020(F)
PETITIONER/S:
PERUMALIL GRANITE CONSTRUCTIONS,
ARUNNOOTTIMANGALAM P.O. KOTTAYAM 686 604,
REPRESENTED BY ITS PROPRIETOR ALEX P. CYRIAC.
BY ADVS.
SRI.T.A.UNNIKRISHNAN
SRI.K.K.AKHIL
RESPONDENT/S:
1 THE DIRECTOR GENERAL OF POLICE,
THIRUVANANTHAPURAM 695 001.
2 THE DISTRICT POLICE CHIEF,
KOTTAYAM DISTRICT 686 141.
R1-2 BY GOVERNMENT PLEADER
OTHER PRESENT:
SR.PP.AMJAD ALI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.11.2020, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No. 22858 of 2020
-2-
JUDGMENT
Dated this the 25th day of November, 2020 This writ petition is filed, aggrieved by the inaction on the part of the police in registering a crime on the basis of Ext.P1 complaint regarding hacking of petitioner's email account.
2. The learned Counsel for the petitioner submits that pending the writ petition, Crime No.815 of 2020 has been registered by the Velloor Police Station, for the offence punishable under Section 43(e) r/w 66 of the Information Technology Act and that a special team has been constituted to conduct the investigation.
In such circumstances, the grievance of the petitioner stands substantially allayed. The writ petition is therefore closed, directing the W.P.(C) No. 22858 of 2020 -3- investigating officer to consider the petitioner's request for expediting the investigation.
Sd/-
V.G.ARUN JUDGE Scl/25.11.2020 W.P.(C) No. 22858 of 2020 -4- APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 7/9/2019 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT.