MINI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioner seeking a direction to the respondent to constitute a special team for investigation to detect the crime against the 4th respondent concerning murder of the father of the petitioner under Article 226 of Constitution of India.

(2.) IT is alleged in the petition that petitioner married the 4th respondent. After marriage, the petitioner was treated with cruelty by the 4th respondent. There were series of incidents in respect of their family dispute. Ultimately, the father of the petitioner was also attacked in open public at the instigation of the 4th respondent, using other hired persons, and due to the attack, he succumbed to death later. Though a crime was registered, no effective steps have been taken to conduct proper investigation or arrest the accused persons. According to the petitioner, the entire investigation is tainted and it was conducted in a biased manner. So, the petitioner has no other remedy except to approach this court seeking the following relief:

(3.) WHEN the petition came up for hearing today, when it was pointed out to the Counsel for the petitioner that the investigation was completed arraying the 4th respondent as first accused alleging offences including murder and it is now pending as C.P.No. 8/2014 and since the first accused was working abroad, he could not be arrested and he was shown as absconding in the Final Report submitted before the court, the Counsel for the petitioner submitted that, that may be recorded and the petition may be disposed.