AJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed to give a direction to the 2nd respondent to conduct further investigation under Sec. 173(8) of Cr.P.C.

(2.) The petitioner is the de facto complainant in Crime No.950/2016 of Kuruppampady Police Station. After investigation, final report has been filed against the accused, who are the 4th and 5th respondents, for the offences punishable under Ss. 451, 341, 323 and 354 r/w 34 of IPC.

(3.) The 4th and 5th respondents appeared at the court below and they are on bail. It is submitted that the charge has already been framed against the 4th and 5th respondents under Ss. 451, 341, 323 and 354 r/w 34 of IPC.