A.VISALAKSHY Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) The petitioner is the defacto complainant in two crimes, Crime Nos.1454/2024 of Sooranadu Police Station and 1701/2024 of Sasthamkotta Police Station.

(2.) The offence alleged against the accused involves the offence under the SC/ST (Prevention of Atrocities) Act, 1989. Both the crimes are now investigating by the 3rd respondent. The petitioner preferred Exts.P3 and P4 representations before the respondents 1 and 2 highlighting certain grievances in the investigation. The main prayer in this writ petition is to give a direction to the respondents 1 and 2 to consider and dispose of Exts.P3 and P4.

(3.) I have heard the learned counsel for the petitioner and the learned Public Prosecutor. The learned Public Prosecutor Sri. M.P Prasanth submits that Exts. P3 and P4 representations were already forwarded to the 3 rd respondent. He further submits that as part of the investigation, all the grievances highlighted in Exts. P3 and P4 will be taken into consideration. Hence, this writ petition is disposed of with a direction to the 3rd respondent to consider the grievances highlighted in Exts. P3 and P4 representations.