Lekha Nayak vs Vs State Of Kerala

Shircy V, J

This is an application filed by the defacto complainant in Crime No.263 of 2021 of Thoppumpady Police Station registered for the offences

punishable under Sections 143, 147, 341, 323, 294(b) and 506 r/w Section 149 of the Penal Code.

Heard the learned counsel for the petitioner as well the learned Public Prosecutor.

3. The grievance of the petitioner, the defacto complainant is that though the accused have committed an offence punishable under Section 354 of

the Indian Penal Code, the relevant section has not been incorporated by the investigating agency. She is also having a grievance that the investigating

agency has not arrested all the assailants till date. Hence she is compelled to approach this court with this petition.

4. The learned Public Prosecutor on instructions reported that on investigation, it was revealed that the accused have committed an offence under

Section 354 of the Indian Penal Code and hence the section was also incorporated. The further submission of the learned Public Prosecutor is that

investigation of the case is well in progress.

Recording the said submission of the learned Public Prosecutor, I think that this Crl.M.C can be disposed of.

With the above observation this Crl.M.C is disposed of.