Kerala High Court
P.Govindan vs State Of Kerala
Author: P.Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
WEDNESDAY, THE 11TH DAY OF MARCH 2015/20TH PHALGUNA, 1936
WP(C).No. 17455 of 2013 (F)
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PETITIONER(S):
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P.GOVINDAN
S/O. RAMAN NAIR, A RETIRED SUB INSPECTOR OF POLICE
RESIDING AT KANIKUNNU, THALIPARAMBA-670141
KANNUR DISTRICT.
BY ADV. SRI.SURESH KUMAR KODOTH
RESPONDENT(S):
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STATE OF KERALA
REPRESENTED BY DEPUTY SUPERINTENDENT OF POLICE
VIGILANCE AND ANTI-CORRUPTION BUREAU, KANNUR UNI
KANNUR-670702.
BY ADV. GOVERNMENT PLEADER SMT.P.MAYA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11-03-2015, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 17455 of 2013 (F)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXT.P1: TRUE COOPY OF THE ENQUIRY REPORT DATED `10-6-08.
EXT.P2: TRUE COPY OF FIR IN VC 4/2009/VACB KANNUR.
EXT.P3: TRUE COPY OF THE REPRESENTATION DATED 5-7-11 BEFORE THE
DIRECTOR GENERAL OF POLICE
EXT.P4: TRTUE COPY OF THE CMP. 283/11
EXT.P5: TRUE COPY OF THE REPRESENTATION DATED 22-12-11.
EXT.P6: TRUE COPY OF THE ORDER DATED 24-12-`11 IN CMP NO. 283/11.
RESPONDENT(S)' EXHIBITS
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/TRUE COPY/
P.S TO JUDGE
P.UBAID, J.
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W.P (C) No.17455 of 2013
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Dated this the 11th March 2015
J U D G M E N T
The writ petitioner herein seeks a writ of mandamus for effective investigation in a vigilance crime VC 4/2009/VACB Kannur. Now it is reported that investigation is already over, and the VACB has submitted final report in court. In such a situation, this writ petition need not proceed. It can be closed without prejudice to the right of the petitioner to seek appropriate relief as regards the final report, if he is really aggrieved.
In the result, this petition is closed without prejudice to the right of the petitioner to seek appropriate remedies under the law as regards the final report, if he is in any manner aggrieved.
Sd/-
P.UBAID JUDGE ma /True copy/ P.S to Judge