PRADEEP Vs. DIRECTOR GENERAL OF POLICE AND ORS

JUDGEMENT

(1.) This petition is filed under Article 226 of Constitution of Indian for a writ of mandamus directing the second Respondent to investigate Crime No. 299/2005 of Cantonment Police Station, Thiruvananthapuram.

(2.) A report was submitted by the Detective Inspector, CBCID, who is now investigating the case, stating that he took over the investigation on 30.7.2010 and his investigation reveals that fifth accused is actively involved in the crime and second accused, who is the king pin of the case, is yet to be arrested. It is also stated that for completing the investigation more time is required and arrest of the second accused is inevitable to trace out the evidence.