KUNHAVA Vs. STATE OF KERALA

JUDGEMENT

(1.) THERE is no representation for the petitioner. The short grievance of the petitioner is that no effective action has been taken for the investigation of Crime Nos.83 and 333 of 2006 of Kottakkal Police Station. The 5th respondent, the Investigating Officer filed reports explaining to the Court the steps taken by him for the investigation in these two crimes. Having considered all the relevant inputs and having anxiously gone through the averments in the statement` filed by the 5th respondent, I am satisfied that the 5th respondent is conducting proper investigation into the two crimes and no further directions are necessary in the matter. The 5th respondent shall make every endeavour to complete the investigation expeditiously. With the above observation, this Writ Petition is, dismissed.