JULY ROY D/O PHILIP PHILIPOSE AND P. KAMARAJ S/O PONNAYYAN Vs. THE STATE OF KERALA, THE SECRETARY AND THE DEPARTMENT OF CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THIS petition is filed under Article 226 of Constitution of India for a writ of mandamus directing respondents 1 and 2 to refer Crime Nos. 1218/2005, 206/2006, 809/2006 and 872/2007 of Central Police Station, Ernakulam and Crime No. 582/2007 of Museum Police Station, Thiruvananthapuram and other crimes registered against Sebastian P. John and other Directors of Skyblue Enterprises Pvt. Ltd. and Skyblue Consulting and Services Pvt. Ltd. in different police stations, for the offence alleging cheating public by offering employment abroad and admission in Nursing course with educational loans, to the third respondent for investigation.

(2.) FOURTH respondent was subsequently got impleaded as per order in I.A. No. 7198/2010. He also supported the case of the petitioner contending WPC 12782/10 2 that the cases are not being properly investigated.

(3.) CONSIDERING the magnitude of the investigation and the fact that investigation is to be conducted outside the State, including New WPC 12782/10 3 Delhi, Karnataka and Tamil Nadu and even out of India, it is submitted by the petitioners that investigation by Central Bureau of Investigation is necessary.