Kerala High Court
Divya S.S Rose vs State Of Kerala on 29 June, 2022
Author: K. Babu
Bench: K. Babu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
Wednesday, the 29th day of June 2022 / 8th Ashadha, 1944
CRL.MC NO. 2384 OF 2022
CRIME NO.1/2021 OF VACB, THIRUVANANTHAPURAM, Thiruvananthapuram
PETITIONER:
DIVYA S.S ROSE AGED 38 YEARS WIFE OF ARAVIND S.G, RESIDING AT
ARAVINDAM, KADAVINMOOLA, VENGANOOR P.O, THIRUVANANTHAPURAM DT.-695
523. NOW WORKING AS RANGE FOREST OFFICER, FOREST TRAINING INSTITUTE,
WALAYAR P.O, PALAKKAD DT. - 678 624, PIN - 678624
RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
KERALA, PIN - 682031
2. THE DEPUTY SUPERINTENDENT OF POLICE VIGILANCE AND ANTI CORRUPTION
BEURO (VACB), SOUTHERN RANGE, VIKAS BHAVAN, PALAYALAM,
THIRUVANANTHAPURAM DT.- 695 033, PIN - 695033
3. BIJU C.P AGED 50 YEARS SON OF CHELLAPPAN PILLAI, 'HARITHA',
VELLOORKONAM P.O, NEDUMANGAD, THIRUVANANTHAPURAM DT. - 695 541, PIN
- 695541
This Crl.MC coming on for orders upon perusing the application and
upon hearing arguments of MR. CIBI THOMAS,Advocate for the petitioner, and
of PUBLIC PROSECUTOR for the 1st & 2nd respondents, the court passed the
following:
P.T.O.
K. BABU, J.
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Crl. M.C. No. 2384 of 2022
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Dated this the 29th day of June, 2022
ORDER
The notice sent to respondent No. 3 has been returned with the endorsement 'not known'.
2. The Deputy Superintendent of Police, Vigilance and Anti Corruption Bureau (VACB), Southern Range, Thiruvanathapuram is directed to serve notice to respondent No. 3.
3. The learned counsel for the petitioner submitted that, delay in investigation stands in the way of the promotion due to the petitioner in the department. The Investigating Officer submitted a report stating that, investigation could be completed within three months, after obtaining the voice analysis report from the Forensic Laboratory, Thiruvanathapuram. The learned counsel for the petitioner submitted that the Investigating Officer has already collected the voice samples of the petitioner.
Crl. M.C. No. 2384 of 20222
4. Therefore, the Director of Forensic Laboratory shall complete the process of analysis of the voice sample and submit report within a period of one month from the date of receipt of the voice sample.
Post on 21.07.2022.
Sd/-
K. BABU, JUDGE LU H/o 29-06-2022 /True Copy/ Assistant Registrar