HALFASH T.H Vs. STATE OF KERALA

JUDGEMENT

(1.) The delay in investigation in Crime No.1176 of 2017 of Ernakulam North Police Station is the grievance, that has been advanced by the petitioner, who is the accused in the above crime under Article 226 of the Constitution of India.

(2.) As directed, the learned Public Prosecutor produced report of the Investigating Officer and as per which, it is reported that final report was already resubmitted on 2/11/2022, since the final report filed in the year 2017 before the Court was returned after noting defects. Since the final report was already filed, nothing survives to be adjudicated in this matter.

(3.) Having noticed the fact that the crime is of the year 2017, the learned Special Judge dealing with the matter shall take endeavour to dispose of the same, as expeditiously as possible.