JANARDHAN PAI K V Vs. STATE OF KERALA

JUDGEMENT

(1.) Read various orders passed by this Court.

(2.) The complaint is that even at present a proper investigation is not being continued.

(3.) Sri.Tom Jose Padinjarekkara, learned Additional Director General of Prosecutions, has filed a statement dated 01.09.2015 of Inspector General of Police(Crimes), Crime Branch Head Quarters, Thiruvananthapuram. As per the statement, it has been reported before this Court that specific guidelines have been formed for the continued investigation which are in the following lines: