K.C.ABDUL RAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the defacto complainant in Crime No.748/2012 of Kannapuram Police Station wherein offences alleged are under Sections 465, 467, 471 and 379 and r/w Section 34 of IPC. According to the petitioner, even though the crime was registered as early as on 25/10/2012, the police has not conducted any effective investigation and therefore he preferred the above petition, praying inter alia to direct the respondents to entrust the investigation in respect of Crime No.748/2012 of Kannapuram Police Station to an independent agency like the Central Bureau of Investigation.

(2.) HEARD the counsel for the petitioner and the learned Public Prosecutor.

(3.) THE case of the petitioner is that from 2007 to 2012 June, a Company named United Plywood was running by the petitioner and two other partners. 2nd and 3rd partners forged petitioner's signature and withdraw an amount of Rs.14 lakhs from company account at Pazhayangadi South Indian Bank, and applied for renew the company license and committed theft of a machine having Rs.7.5 lakh and sale it outside and thus committed the above offences.