ABDUL RAHMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Issue a writ of mandamus or any other appropriate writ, order or direction directing the 2 nd respondent to constitute a special investigation team to conduct proper and effective investigation in the complaints preferred by the petitioners, under the Supervision of the 3rd Respondent herein. ii. Issue a writ of mandamus or any other appropriate writ, order or direction directing the 4th respondent to ensure that the guidelines stipulated by the Hon'ble Apex Court in Lalita Kumari v. Government of U.P and Ors (supra) should be scrupulously followed.

(2.) The main prayer in this case is to issue a direction to the 2nd respondent to constitute a special investigation team to conduct a proper and effective investigation in the complaints preferred by the petitioners on the supervision of the 3rd respondent.

(3.) The Public Prosecutor submitted that Crime No.1157/2024 is registered by the Edakkara Police Station based on the complaint of the 2nd petitioner and the other petitioners are the witnesses in the above crime. According to the petitioners, the victims are different and separate FIR is to be registered. Moreover, it is also submitted that it is a big scam and a special investigation team is to be constituted.