PRASAD RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner is the accused in Crime No.1266 of 2022 of Vanchiyoor Police Station now investigating by the State Crime Branch, Economic Offences Wing, Thiruvananthapuram Unit, as CB PS Crime No.81/CB-EOW/TVM/R2023. The petitioner is in jail in connection with the above case and about 1000 other cases are there altogether against him. It is submitted that another accused in the same crime filed Crl.M.C. No.7603/2023 and this Court issued certain directions. The counsel for the petitioner submitted that the petitioner will be satisfied if such a direction is issued in this case also.

(2.) After hearing the Public Prosecutor, I think that prayer can be allowed. Therefore, this Criminal Miscellaneous Case is disposed of in the following manner:

(3.) The petitioner shall cooperate with the investigation.