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Abin Bhash Vs State Of Kerala

Case No: Original Petition (Crl).No. 28 Of 2025

Date of Decision: Jan. 31, 2025

Acts Referred: Indian Penal Code, 1860 — Section 34, 370(1)#Information Technology Act, 2000 — Section 67#Immoral Traffic (Prevention) Act, 1956 — Section 5

Hon'ble Judges: C. Jayachandran, J

Bench: Single Bench

Advocate: Mrinuaal, Padminidevi.C, E.C.Bineesh

Final Decision: Disposed Of

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Judgement

C. Jayachandran, J

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 Section 67 of the Information Technology Act, 2000, Section 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.

The Original Petition (Criminal) is disposed of as above.