P NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE review petitioners are the petitioners in the above Writ Petition which was filed with a prayer for entrusting the investigation of Crime No. 432 of 2010 of Ernakulam Town South Police Station with a responsible police officer of superior grade.

(2.) THE petitioners are a father and son of whom the son is the first accused and his wife is the 2nd accused in the above crime registered for offences punishable under Sections 3 to 5 of Immoral Traffic (Prevention) Act, 1956.

(3.) I am given to understand that the learned Addl. Chief Judicial Magistrate has already taken cognizance of the offences and has taken the case on file as C.C. 1519 of 2010.