TOSHMA BIJU VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition (criminal) has been filed under Article 226 of the Constitution of India by the petitioner seeking the following prayers:

(2.) Heard both sides, in detail. Perused the relevant records.

(3.) The grievance of the petitioner is that there is no proper investigation in FIR No. 642/2024 dtd. 16/5/2024 of Kottayam East Police Station. Therefore, the investigation is to be entrusted to a higher official preferably, the 4th respondent, Cyber Police Station, Kottayam.