SUDAKSHINA Vs. THE STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the complainants seeking direction of this court for constitution of a special team for effective investigation into large series of cases registered at their instance under Article 226 of Constitution of India.

(2.) IT is alleged in the petition that petitioners are aged persons and respondents 5 to 7 were committing criminal acts interfering with the peaceful life of the petitioners who are senior citizens. Due to the influence of the police, they are not conducting proper investigation. The civil suit filed by them ended in their favour also. They approached this court for police protection and this court has granted police protection as well. In spite of these things, the police is not properly conducting investigation in the complaints made by them. So, they have no other remedy except to approach this court seeking the following relief:

(3.) THE petitioners filed reply statement denying the allegations.