NARAYANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed by the petitioner who is the unfortunate father of the deceased Aiswarya, seeking intervention of this court for conducting proper investigation in connection with the death of his daughter under Article 226 Constitution of india.

(2.) IT is alleged in the petition that, on account of the continuous harassment met at the hands of the accused in the case, the petitioner's daughter was attempted to commit suicide on 27.05.2014 and thereafter, she succumbed to death on 01.06.2014. She was prompted to commit suicide only on account of the unbearable trauma caused to her on account of harassment by one Vipin Das, her neighbour. Though, she had made complaints regarding the same, during her life time, no action was taken. So, the petitioner filed Ext.P3 complaint before the second respondent, to handover the investigation to the third respondent. But no action was taken in this regard as well. So the petitioner has no other remedy except to approach this court seeking the following relief: -

(3.) HEARD the learned counsel for the petitioner and the learned Public prosecutor.