ABIN BHASH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner approached this Court aggrieved by the inordinate delay in filing the final report in Crime No.32/2015 of the Cyber Crime Police Station, Thiruvananthapuram. The offences alleged are under Sec. 67 of the Information Technology Act, 2000, Sec. 5 of the Immoral Traffic (Prevention) Act, 1956 and also 370(1) and 34 of the Penal Code. It is urged in the petition that Ext.P1 F.I.R. was registered as early as on 2015 and despite lapse of nine years, the final report has not been filed. The specific issue faced by the petitioner due to the pendency of this crime is that he is not in a position to travel abroad to work with a British company. The Original Petition also speaks of curing some defects in the final report and to re-file the same. The relief sought for is with respect to re-submission of final report within a time frame to be fixed by this Court.

(2.) Learned Public Prosecutor, after getting instructions, would submit that the final report can be filed within a period of two weeks.

(3.) In the circumstances, there will be a direction to the Investigating Officer to file the final report, after curing all defects, within a period of two weeks from the date of receipt of a copy of this judgment. Learned Public Prosecutor will communicate the gist of this judgment to the Investigating Officer, today itself.