N P ABDUL KHADER Vs. STATE OF KERALA

JUDGEMENT

(1.) R. BASANT, J. 1. The petitioner's wife - Sulaikha, was found dead in a rubber estate at about 3 p.m. on 29/7/06. A crime was registered by the local police under Sec.302 of the IPC as there were indications to show that it was a case of homicide. Investigation was conducted initially by the local police. It did not yield any tangible results. Later, the investigation was entrusted to the Deputy Superintendent of Police, CB CID (SIG-II), Cochin. Investigation has been continuing. There has been a change in the incumbent consequent to the transfer and promotion of the earlier incumbent. The present Investigating Officer has taken over the investigation on 22/9/06.

(2.) Investigation so far has not yield any specific or tangible result. Investigation is in progress. The petitioner has come to this Court with a prayer that in view of the failure of the Investigators to resolve the mystery of the crime so far, investigation may be entrusted to some other agency or superior officer.

(3.) The learned Public Prosecutor opposes the application. The learned Public Prosecutor has placed before this Court the Case Diary. He submits that everything possible is being done, though the Investigator has not achieved success so far.