V.RAJKUMAR Vs. CITY POLICE COMMISSIONER THRISSUR

JUDGEMENT

(1.) The petitioner, who is the first accused in Crime No.1052 of 2019 of Ollur Police Station registered for offences punishable u/ss 347, 395, 506, 294(b) and 323 IPC seeks to issue a writ of mandamus directing the first respondent City Police Commissioner, Thrissur to take up investigation of the crime and submit appropriate report in the matter.

(2.) There is also a prayer for a writ of Certiorari seeking to quash Ext.P1 FIR registered under the aforesaid Sections. However, this prayer cannot be allowed in as much as part of the investigation has already been finished as indicated in the statement of facts dated 16.3.2020 submitted by the third respondent, the Sub Inspector of Police, Ollur.

(3.) What therefore, remains at present is whether a writ of mandamus could be issued on the basis of allegations made in the complainant that the investigation so far conducted by the third respondent Sub Inspector, Ollur Police Station is not fair and proper.