ASSAINKUTTY HAJI Vs. KOYAMON

JUDGEMENT

(1.) This is an application filed by the petitioners for proper investigation in the matter of Crime No. 185/2014 of Kunnamangalam police station and issuing necessary direction in this regard under Article 226 of Constitution of India.

(2.) It is alleged in the petition that, first petitioner herein is the injured and de facto complainant in Crime No. 185/2014 of Kunnamangalam police station and petitioners 2 and 3 are the other injured. On 21.02.2014, at 9 p.m., respondents 1 to 4 and identifiable persons trespassed into the house of the first petitioner, armed with deadly weapons and inflicted injuries on them, and thereby all of them have committed the offence punishable under section 143, 144, 147, 452, 506(ii) and 294(b) r/w. section 149 of Indian penal Code, on the basis of the statement given by the first petitioner Crime No. 185/2014 was registered alleging commission of the above said offences. Earlier, investigation was conducted by another Sub Inspector, attached to the Kunnamangalam police station. Respondents 5 and 6 are influential persons both financially and politically. Due to their influence, thereafter, investigation was taken over by seventh respondent, and he conducted investigation in an imperfect manner, with a view to help the accused and deleted section 452 of Indian Penal Code. In fact the allegations are sufficient to even attract section 354A and 308 of Indian Penal Code as well. The investigation was not properly conducted. So the petitioners have no other remedy except to approach this court seeking the following relief:-

(3.) Seventh respondent filed a statement which reads as follows:-