HARIS K. Vs. INSPECTOR OF THENHIPALAM POLICE STATION

JUDGEMENT

(1.) Petitioner is the accused in Crime No.1482/2021 on the files of the Court of the Judicial First Class Magistrate, Parappanangadi, alleging offences punishable under Ss. 5 and 354(D) (1) (ii) of the Indian Penal Code (IPC).

(2.) The prosecution case is that; defacto complainant is doing her research at Calicut University. The accused in the above case is the Assistant Professor of English at the said University. The accused, on several occasions, directly and over the phone stalked the defacto complainant and also outraged her modesty by touching her hand. Hence, it is alleged that the accused committed the offence.

(3.) The final report in this case was filed in the year 2021. According to the petitioner, he filed Crl.M.C No.597/2022, before this Court for early disposal of the case, and this Court directed the trial court to dispose of the case within four months. Thereafter, the Ext.P1 Order was passed by this Court. Subsequently, the Ext.P3 application was filed by the Investigating Officer stating that further investigation is necessary. Petitioner submitted Ext.P4 objection to the same. But, as per Ext.P5 Order, further investigation of the application is allowed by the learned Magistrate. Aggrieved by the same, this Writ Petition (Crl) is filed.