JOY M. K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This WP(Crl) has been filed for the following prayers.

(2.) The father of the petitioner is missing from the year 2000 onwards and the grievance of the petitioner is that there is no proper investigation about the same. Initially, the local police investigate the matter and referred the case as 'undetected'. Subsequently, the investigation was hand over to Crime Branch and they also filed a report as 'undetected'. According to the petitioner the attempt of the police is to create an impression that the father of the petitioner absconded himself to escape from the criminal liability of cheating. The petitioner approached the Magistrate Court and further investigation was ordered. Even then there was no response. The protest complaint filed by the petitioner was dismissed and revision filed against the same was also dismissed. Subsequently, the petitioner submitted an application to point the doubts, discrepancies, mistakes etc to the investigating agency. Exts.P16 and P17 reports were submitted to the State Government in which it is reported that an investigation by the 2nd respondent, CBI can be ordered to protect the interest of the petitioner is the submission. But the first respondent has not taken any decision is the grievance of the petitioner. Thereafter, no steps are taken. Hence, this writ petition.

(3.) The petitioner appeared in person. I also heard the learned Public Prosecutor.