MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Sri. P.M. Rafeek (Pattam), the learned counsel for the petitioner and Sri. P. Narayanan, the learned Special Public Prosecutor.

(2.) The petitioner is the defacto complainant in Crime No.157/2009 of Muvattupuzha Police Station. The crime was registered alleging offences punishable under Ss. 143, 147, 148, 341, 323, 326 and 308 read with 149 of the IPC. There are altogether eight accused. After investigation, the police filed Ext.P2 final report against all the accused except accused No.2, since he was absconding throughout.

(3.) After Ext.P2 final report, the petitioner preferred Ext.P5 representation before the 3rd respondent seeking further investigation. It is alleged that the investigation was not conducted properly and the offences under Sec. 120B and 109 of IPC were not incorporated in the final report.