VALSALA STEAPHAN Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) The petitioner is the mother of a young person, aged about 18 years, who was found missing and in respect of whose disappearance, Crime No.196 of 2005 of Ezhukone Police Station was registered on 05.06.2005. He was allegedly found missing from 31.05.05. Crime under the caption "man missing" was registered and investigation commenced. The dead body of the son of the petitioner was found in a well by the neighbours on 06.06.05. It was a case of suspicious death. The deceased had no known reason to be anywhere near the well in which his body was found. Investigation continued. But till now, the police have not been able to resolve the mystery of the death of the son of the petitioner. The petitioner has come to this Court complaining about the inadequate and inefficient investigation in the matter.

(2.) Notice was given to the learned Government Pleader. The 3rd respondent who is conducting the investigation has filed a statement before the Court. In the light of the said statement, the case diary has been perused in detail. The learned Government Pleader's submissions have been heard.

(3.) The learned Government Pleader also submits that the matter may be referred to the Crime Branch to continue the investigation. He points out from the entries in the case diary that the Superintendent of Police of the District wanted the file to be sent to the Superintendent of Police, Crime Branch. But the file has been returned without any endorsement whatsoever. It is impossible to ascertain from the case diary, submits the learned Government Pleader and so do I find, the reason why the file was sent to the Superintendent of Police, Crime Branch and why it was returned by the Superintendent of Police, Crime Branch.