Dr. Kauser Edappagath, J
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.
