M K JANARDHANAN Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The grievance of the petitioner is that no proper investigation has been conducted into Crime Nos. 174 of 2004, 265 of 2004 and 243 of 2005, all registered at the Nallalam police station. It is not necessary to advert to all the details and the sequence of events, which had taken place. It is now submitted that final reports have already been filed on 29.12.06, 1.1.2007 and 27.11.2006 in all the three crimes. Cognizance has been taken by the learned Magistrate and the proceedings against the accused persons have been initiated.

(2.) As this Court was not satisfied that the directions issued in the matter had been properly carried out, the Commissioner of Police, to whom directions were issued, was directed to appear in person. He has filed a statement. After perusing the statement, the learned counsel for the petitioner now makes only one request. He submits that the statement of the petitioner has not been properly recorded by the Investigating Officer in these three crimes. The counsel submits that the petitioner has faith in the Commissioner of Police and will be satisfied if the Commissioner of Police would ensure that his statement is again recorded in the presence of the Commissioner. The learned D.G.P. submits that the Commissioner has no objection to this course.

(3.) The Commissioner shall ensure that the petitioner's statement is recorded in his presence within two weeks from this date and if necessary further investigation under Section 173(8) Cr.P.C. shall be directed. Accepting this arrangement, I am satisfied that no further directions need be issued.