JUNAIDH Vs. K R FINANCIERS

JUDGEMENT

(1.) The grievance of the petitioners is that in spite of the orders passed in W.P.(c) No.3707/06 and W.P.(c) No.4923/06 on 3/4/06 and 6/3/06 no effective, proper and expeditious investigation is being conducted by the Special Investigation Team constituted as per the orders of this Court.

(2.) Notice was given to the learned Public Prosecutor. The 2nd respondent, who heads the Special Investigation Team of the CB CID, Special Investigation Group-I, Trivandrum, has filed a detailed statement explaining to this Court the steps taken in the matter. The 2nd respondent has prayed that some further time will be required for completion of the investigation considering the volume and magnitude of the challenge before the Investigating Officers.

(3.) While I appreciate the anxiety of the petitioners for an early and expeditious completion of the investigation, the challenge before the Investigating Officers cannot be lost sight of. I am, in these circumstances, satisfied that no special or specific directions need now be issued.