SUHAIL KUNDIL Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the defacto complainant in Crime No.546/2020 of Tirurangadi Police Station for changing the present Investigating Officer. The petitioner is the accused in Crime No.517/2020 of the same Police Station. The second prayer in the writ petition is to issue a direction to the 3 rd respondent to recover CCTV footage from the 5th respondent, if the same has not been taken by the 4th respondent.

(2.) A statement was filed by the present Investigating Officer. In the statement it is stated that the investigation of these cases are going in proper manner. According to the Investigating Officer, in the investigation, it is revealed that Crime No.517/2020 is a true case, however, no final report is filed.

(3.) A reply affidavit is filed by the petitioner disputing the averments in the statement along with certain documents.