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Reji T Joshuaw Vs Kerala State Of Kerala

Case No: Writ Petition (Crl) No.747 Of 2023

Date of Decision: Jan. 21, 2025

Hon'ble Judges: Dr. Kauser Edappagath, J

Bench: Single Bench

Advocate: M.S.Imthiyaz Ahammed, Shiraz Abdulla, Muhammed Bani M. K.Abdul Nassar, Vishnu Dev C.S ,Sreeja V

Final Decision: Dismissed

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Judgement

Dr. Kauser Edappagath, J

1. The petitioner is the defacto complainant in Crime No.291/2023 of Kodumon Police Station, Pathanamthitta. The prayer in this writ petition is to

give a direction to the 2nd respondent to hand over the investigation to another investigation team/agency.

2. The learned prosecutor on instructions submits that the investigation is already over and final report has already been submitted on 13/1/2024.

Hence, this writ petition is dismissed with liberty to the petitioner to challenge the final report in accordance with law.