KALAKUMAR K. Vs. STATE OF KERALA
LAWS(KER)-2022-7-335
HIGH COURT OF KERALA
Decided on July 29,2022

Kalakumar K. Appellant
VERSUS
STATE OF KERALA Respondents




JUDGEMENT

- (1.)This W.P.(Crl.) has been filed to quash the entire proceedings pursuant to Ext.P1 FIR in Crime No.147/2002 of Thenmala Police Station on the ground of inordinate delay in completing the investigation and submitting the final report.
(2.)A crime was registered against the petitioner at the Thenmala Police Station for the offences punishable under Ss. 498A and 306 of the IPC as early as in the year 2002.
(3.)Originally, the crime was registered under Sec. 174 of the Cr.P.C. in connection with the suicide committed by the wife of the petitioner. Thereafter, the offences punishable under Ss. 498A and 306 of the IPC were incorporated.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.