ABDUL KAREEM Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The learned Public Prosecutor today submits that on the basis of the complaint received from the petitioner, crime No.70/07 of Kondotti police station has been registered under Section 392 I.P.C against four accused persons on 13/02/2007. The needful shall be done and all necessary steps for an efficient and expeditious investigation are being taken, submits the learned Public Prosecutor.

(2.) In the light of the registration of the crime, the substance of the grievance of the petitioner is redressed. The investigating officer must make every endeavour to efficiently conduct the investigation and complete the same expeditiously. I am, in these circumstances, satisfied that no further directions are necessary in this writ petition as the grievance of the petitioner about failure to initiate steps stands redressed now. If the petitioner is not satisfied about the investigation, he shall, of course, be entitled to take recourse to remedies available to him under law.

(3.) This writ petition is, in these circumstances, dismissed with the above observations.