DAVID MORISE Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is an Engineer working in Hindustan Machine Tools Ltd. This petition is filed under Section 482 of Code of Criminal Procedure to quash Annexure-3 notice issued by Deputy Superintendent of Police, Crime Detachment, Thiruvananthapuram Rural directing the Petitioner to appear before his office at Thiruvananthapuram in the enquiry being conducted in Crime No. 108/2008, registered under the caption 'man missing', on 2.12.2010.

(2.) Learned Counsel appearing for the Petitioner and learned Public Prosecutor were heard.

(3.) Section 160 of Code of Criminal Procedure enables any police officer making an investigation under Chapter XII of Code of Criminal Procedure to require the attendance before himself of any person being within the limits of his own or any adjoining station, who, from the information given or otherwise, appears to be acquainted with the facts and circumstances of the case and such person shall attend as so required. Section 160 authorises an officer investigating a case, to require the attendance before himself only of a person within the limits of his own or any adjoining station.