SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioner seeking intervention of this Court for conducting proper investigation in respect of Crime No. 575/2012 of Pozhiyoor Police Station under Article 226 of the Constitution of India.

(2.) IT is alleged in the petition that the only son of the petitioner by name Akash, 12 years was riding a bicycle from OorambuJunction to Poovar, Thiruvananthapuram towards his house alongthe left side of the roadand when he reachedthe twowheeler workshop situated near Melekuzhinjamvila Ponvila Service Cooperative Bank at about 4.20 p.m. on 28.9.2012, a car came in a rash and negligent manner, hit the bicycle from behind and ran over him and it drove away without stopping and in that incident his son sustained severe injuries and later succumbed to the same on the way to the hospital.

(3.) THE first information statement Ext.P1 was given by the elder brother of the petitioner on the basis of which Ext.P2 first information report was registered as Crime No. 575/2012 of Pozhiyoor Police Station. Post mortem examination was conducted and Ext.P3 post mortem report obtained. Due to the incident he was dragged to a long distance and several parts of the car were recovered from the scene of occurrence by the police. Sixth respondent deliberately avoided to trace and find out the accused and the white colour car. The 5th respondent did not rightly supervise the investigation. In spite of several petitions filed before the authorities, no sincere efforts are being taken by the present investigating agency to conduct investigation properly. So dissatisfied with the progress of the investigation, the petitioner has approached this Court seeking the following reliefs:''