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Judgment
The petitioner alleges that he was falsely implicated in Crime No.466 of 2020 of Karunagapally Police Station, alleging offences punishable under
Sections 447, 294B, 506(1), 323 and 324 of IPC along with Section 3(1) (r) and (s) of the SC/ST Prevention of Atrocities (Amendment) Act, 2015.
According to the petitioner, registration of the crime is the result of a conspiracy between the Police officials and a rival petrol bunk operator.
Highlighting his grievances, petitioner has filed Ext.P2 representation before the Director General of Police.
The learned Counsel for the petitioner submits that the petitioner would be satisfied with the direction to the Director General of Police to look into
the grievances highlighted in Ext.P2.
The learned Public Prosecutor submits that the matter was enquired into and the allegations found to be false.
In any event, the petitioner having submitted a representation before the Director General of Police, the same is liable to be considered, provided
Ect.P2 is received at the office of the Director General of Police and is still pending without consideration.
The writ petition is disposed of asSd/above.