REGENT COMPUTRONICS PVT. LTD.

GEORGE MUTHOOT Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

KASHMERI DEVI VS. DELHI ADMINISTRATION [REFERRED TO]
GUDALURE M J CHERIAN VS. UNION OF INDIA [REFERRED TO]
R S SODHI ADVOCATE STATE OF UTTAR PRADESH VS. STATE OF UTTAR PRADESH:R S SODHI [REFERRED TO]
PUNJAB AND HARYANA HIGH COURT BAR ASSOCIATION CHANDIGARH VS. STATE OF PUNJAB [REFERRED TO]
INDER SINGH VS. STATE OF PUNJAB [REFERRED TO]
VINEET NARAIN VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. SUSHIL KUMAR MODI [REFERRED TO]
STATE OF GUJARAT VS. HONBLE HIGH COURT OF GUJARAT [REFERRED TO]
RAMESH KUMARI VS. STATE N C T OF DELHI [REFERRED TO]
HARI SINGH VS. STATE OF U P [REFERRED TO]
RAJIV RANJAN SINGH ALIAS LALAN VS. UNION OF INDIA [REFERRED TO]
ALEQUE PADAMSEE VS. UNION OF INDIA [REFERRED TO]
M C MEHTA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The role of a victim, including his family members, of a heinous crime, during investigation and trial in the present criminal justice delivery system and incidentally, the role of higher/superior courts in respect of investigation at the initial stage of filing of final report by the investigating agency are the subject matter of this Writ Petition.

(2.) The writ petitioner, unfortunate father of deceased Paul in homicidal attack and death, has approached this Court under Article 226 of the Constitution of India seeking a direction for investigation in Cr. No. 197/09 of Nedumudi Police Station, Alappuzha by an independent investigating agency like Central Bureau of Investigation.

(3.) Taking into consideration the fact that investigation in this case is complete and final report (charge sheet) is filed by the investigation before the Magistrate, the brief and necessary facts as per prosecution, for our purpose, are as follows:

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GEORGE MUTHOOT Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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