PADMINI P.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks for a direction to entrust the investigation of Crime No.151 of 2016 of Mudakkunna Police Station, Kannur to the Central Bureau of Investigation and direct a re-investigation.

(2.) Petitioner is the mother of Sri.Vineesh, who is alleged to have been murdered on 3/9/2016 at around 8 pm. According to the petitioner, Sri. Vineesh was brutally assaulted by a few sympathizers of the Communist Party of India (Marxist) - a political party (for short CPM) and he succumbed to his injuries. An FIR was registered as Crime No.151 of 2016 by the Mudakkunna Police Station. Subsequently, the investigation was completed and a final report was filed, which is now pending as S.C. No.565 of 2017 before the Sessions Court, Thalassery.

(3.) The prosecution alleges that on 3/9/2016 at 7.30 pm, a person by the name of Jijo sustained injuries after his car was damaged in a bomb explosion allegedly at the instance of members of another political party called Bharatiya Janata Party (for short 'BJP') and in consequence of the said incident, at about 8 pm, the deceased was attacked by CPM workers, resulting in the death of Sri. Vineesh.