PONNAMMA THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The appeal is preferred by the petitioner in W.P. (C) No. 19712 of 2020 challenging the judgment of the learned Single Judge dtd. 11/11/2021, by which the writ petition was dismissed declining the relief sought for by the petitioner for a direction to respondent Nos. 2, 3 and 4 to conduct proper and necessary investigation in Sudan; and to direct respondent No. 1 to handover investigation of the case to respondent Nos. 6 and 7, the CBI, New Delhi and Kerala, to conduct proper and necessary investigation.

(2.) Brief material facts for the disposal of the appeal are as follows:-

(3.) The appellant is a widow. Her husband was working in Sudan; while so, died of a heart attack. Her son Bipin Daniel Thomas was employed in 'Star contracting oil and gas company Ltd', which has its head office at Khartoum, Sudan.