JOSHI N.THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Appellant in W.A. No.1260 of 2020 is the review petitioner. The review petition is filed seeking to review the judgment dated 16.11.2020, whereby the writ appeal was dismissed and the judgment of the learned Single Judge was affirmed. The Review Petition is filed by the petitioner-in-person and the subject issue relates to Crime No.172/2011 of Athirappilly Police Station. Several writ petitions were filed seeking investigation through specialized investigating agencies of the State Government, in regard to the death of the review petitioner's son. The investigating agencies have found that there was no criminal act in the death of the review petitioner's son and as per the postmortem report, the death occurred was due to Asphyxia.

(2.) According to the review petitioner, the Special Investigating Officer did not take into account the vital aspects that were pointed out by the review petitioner in the process of investigation, which persuaded the review petitioner to file W.P(C). No.19237 of 2019, which was the subject matter of Writ Appeal in question.

(3.) The learned Single Judge dismissed the writ petition holding that there are no circumstances for ordering further investigation by constituting any specialized agencies or through the Central Bureau of Investigation.