TONY PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the defacto complainant in Crime No.2697/2018 of Angamally Police Station. Above case is registered based on a private complaint instituted by the petitioner before the Judicial First Class Magistrate Court, Angamally, which was forwarded to the police under Section 156(3) Cr.P.C. Ext.P1 is the FIR registered based on that complaint.

(2.) The grievance of the petitioner is that without conducting a proper investigation Ext.P3 report is submitted by the Investigating Officer reporting that the case is "undetected". The learned counsel for the petitioner submitted that the petitioner submitted Ext.P4 before the 2nd and 3rd respondents. Even then there is no response from the 2nd and 3rd respondents. Hence this writ petition is filed with following prayers :

(3.) A statement is filed by the 4 th respondent. In the statement it is stated that in the light of the pendency of this writ petition the District Police Chief Ernakulam Rural ordered Inspector SHO Angamally to conduct further investigation of the above crime as per order No.D1(a) 54328/2019/E dated 24.10.2019. As per the order of the District Police Chief, Ernakulam Rural Sri. Muhammed Riaz ISHO Angamally PS directed to take up further investigation of Crime No.2697/2018. The submission of the learned Government Pleader is that, the above officer is now investigating the case.