SHAHUL HAMEED Vs. STATE POLICE CHIEF OF KERALA

JUDGEMENT

(1.) The petitioner is the defacto complainant in Ext.P11 crime. The petitioner is not satisfied with the investigation made by the 9th respondent-SHO Farook Police Station. Hence, he seeks to issue a writ of mandamus directing the 2nd respondent to direct the 9th respondent to investigate Ext.P11 crime taking into account Ext.P13 representation submitted by the petitioner within a time frame.

(2.) Heard the learned Counsel for the petitioner and the learned Public Prosecutor. Ext.P13 is a representation made by the petitioner before the 2nd respondent for proper investigation in the crime. Hence, the 2nd respondent is hereby directed to supervise and give appropriate directions to the investigating officer (9th respondent) to conduct further investigation in accordance with the request made by the petitioner in Ext.P13 and to file a final report as expeditiously as possible, at any rate, within a period of four months from the date of receipt of a copy of this judgment. The Writ Petition is disposed of as above.