ASEEB T. A. Vs. VAIBHAV SAXENA

JUDGEMENT

(1.) The petitioner who is the appellant in W.A.No.122 of 2024 alleges wilful disobedience of the direction issued by this Court in the said case to the respondent to supervise the investigation in Crime No.525 of 2023 of Nedumbassery Airport Police Station.

(2.) Heard the learned counsel for the petitioner as also the learned Government Pleader.

(3.) The petitioner approached this Court by filing W.P.(Crl) No.1052 of 2023 seeking directions to hand over the investigation in the crime to the Central Bureau of Investigation. The allegation in the crime is that the accused viz, Saranya had obtained employment at the Cochin International Airport Limited on the basis of a fake certificate.