STATE OF KERALA Vs. T. P. NANDAKUMAR

JUDGEMENT

(1.) T . P. Nandakumar, Chief Editor of a magazine called 'Crime' which is stated to have established reputation in investigative journalism and exposure of corruption at different levels filed WP (C) No. 29124 of 2005 for the following reliefs amongst others:

(2.) BY judgment dated 05/04/2006, this Court had recorded the submission of the Advocate General that in the matter regarding SNC Lavalin, the investigation has already been entrusted to the Central Bureau of Investigation. But, nevertheless petitioner alleges that the concerned files are yet to be handed over to the said investigating agency.

(3.) WE close this petition, as prima facie there is no lapse on the part of the respondents which requires any prompting. We are sure that since the investigation has been entrusted with C.B.I., they will not give opportunity for third parties to allege that there has been lethargy on their part in taking over the files for conducting appropriate enquiry, since delay may throw wet blankets on any investigation." The petitioner was constrained to file yet another Contempt Case (C) No. 1341 of 2006 complaining non compliance of order dated 26th July, 2006 passed in Contempt Case (C) No. 882 of 2006. The Court recorded order in the said contempt matter on 3rd November, 2006 which reads as follows: