SHAREENA Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ appeal has been directed against the judgment dtd. 29/9/2025 in WP(Crl.) No.1299/2025 of a learned Single Judge, whereby the writ petition was dismissed.

(2.) The said writ petition was filed seeking a direction to conduct further investigation in crime No.407/2019 of Tirur Police Station registered alleging commission of offences punishable under Ss. 143, 147, 148, 341, 326 and 307 r/w 149 IPC. The said case is presently pending as S.C. No.777/2020 on the file of the Additional Sessions Court, Tirur, and the writ petitioner is the legal heir of the victim/injured in the said case.

(3.) We have heard both sides in detail and perused the available records.