G.SRINIVASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the de facto complainant in Crime No.1308/2019 of Ponkunnam Police Station, registered against respondents 7 to 10 for the offences punishable under Sections 406 , 468 and 420 of IPC. The brief facts, as narrated in the original petition, are as under:-

(2.) The learned counsel for the petitioner submits that the total amount defrauded by respondents 7 to 10 would work out to more than Rs.7.5crores. It is submitted that numerous complaints have been filed before different Police Stations and unless a consolidated investigation is conducted by a specialised agency, the investigation will be flawed. The learned Counsel refers to Circular No.22/2013 dated 04.08.2013 issued by the State Police Chief, directing the investigation into offences involving more than Rs.2crores to be conduced by an Officer in the rank of Superintendent of Police. It is submitted that the offences committed by respondents 7 to 10 spreads across Kerala and Tamil Nadu, as also Kuwait in the UAE. It is hence contended that investigation of the crimes ought to be entrusted with a special team, or a specialised agency like the CBCID.

(3.) The learned Public Prosecutor submits, on instructions, that in view of the extant Circulars issued by the State Police Chief and the necessity of a consolidated investigation, the State has no objection in the investigation being entrusted with the CBCID.