KURIAN VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) The short grievance of the petitioner is that no proper action has been taken on Ext.P8 complaint filed by the petitioner before the learned Magistrate, which has been forwarded to the police under Section 156(3) Cr.P.C.

(2.) The learned Prosecutor was requested to take instructions. The learned Prosecutor submits that on the basis of Ext.P8 dt.14.2.07 Crime No. 49 of 2007 of Vandanmedu police stationwas registered and the needful is being done for the investigation of the said crime. It is not necessary at this stage to issue any further direction, submits the Prosecutor.

(3.) In the light of the submissions of the learned Prosecutor I find that there is no merit in the grievance that no proper action has been taken on the complaint. At this early stage of investigation it is not necessary to issue any direction in the matter.