RADHAMMA Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The appellant herein was the petitioner in writ petition (Crl). No. 938/2024 and is aggrieved by the judgment of the learned Single Judge in the said writ petition.

(2.) The brief facts necessary for the disposal of this writ appeal are as follows;

(3.) Since the appellant was not satisfied with the findings in the postmortem report, as also the proceedings before the Sub- Divisional Magistrate, and was of the view that the investigation by the local Police was far from satisfactory, she approached this Court through Writ Petition(C) No.13487/2019 for handing over the investigation to the CBCID, Alappuzha. The said writ petition was allowed by judgment dtd. 22/1/2020 (produced as Ext.P4) whereby this Court directed the handing over of the case to the CBCID, Alappuzha unit.