G LALITHA Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) PETITIONER approached this Court with certain grievances with regard to the alleged improper investigation of crime No.116/03 of Anchalummoodu Police Station. In view of the intervening developments, in case the petitioner has still any grievance left, petitioner may approach the first respondent, in which case, appropriate action in accordance with law will be taken in the matter promptly. The writ petition is disposed of as above.