INDIRA PRIYADARSHINI FORUM AND Vs. STATE OF KERALA

JUDGEMENT

(1.) Dissatisfied with the investigation conducted by the local police in Crime No. 15 of 2001 of Aluva Police Station, the petitioners have sought the intervention of this Court for an appropriate direction for entrusting the investigation to some other agency. The case relates to the gruesome murder of all the six members of a family, allegedly on 6-1-2001. According to the petitioners, the investigation now conducted by a team headed by the Deputy Superintendent of Police, Aluva is not at all satisfactory.

(2.) O.P. 7213 of 2001 is filed by the President and Secretary of the Bar Association of Aluva, after adopting a resolution to move this Court in public interest for an appropriate direction in the matter of investigation of the case. It is the case of the petitioners that the investigation is misdirected and is not conducted in a fair, proper and impartial manner. There is a further allegation of gross violation of basic human rights in conducting the investigation and hence they have sought for a direction to entrust the investigation of the case "to an independent agency like the Central Bureau of Investigation."

(3.) O.P. No. 7962 of 2001 is also filed in public interest. The petitioner claims to be a social worker. He is the Secretary of the Taxi Drivers Union, Aluva. He is also one of the close neighbours of the ill-fated family. According to the petitioner, the version of the local police that the sole perpetrator of the horrendous act is one Antony is unbelievable. Alleging the investigation so far conducted as unfair and improper, he prays for a direction to the 2nd respondent, Additional Director General of Police (Crimes) "to constitute an expert team and conduct the investigation."