MURALEEDHARAN GANGADHARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the brother of the deceased Rajendran who died in police custody on 6/4/05. The grievance of the petitioner is that no proper action has been taken by the police in connection with the crime registered in relation to the death of is brother.

(2.) The learned Public Prosecutor has entered appearance on behalf of the respondents. The learned Public Prosecutor was requested to take instructions. A statement has been filed by the Investigating Officer who is seized of the matter. The statement filed by the Investigating Officer shows that the investigation is complete and draft charges along with Case Diary files have been forwarded to the Crime Branch CID Head Quarters for obtaining the requisite sanction from the Government under Sec.197 of the Cr.P.C. As soon as the sanction is obtained, the final report shall be filed by the Investigating Officer i.e., the Detective Inspector, Crime Branch CID, Kollam, it is reported.

(3.) In the light of the stand taken by the learned Public Prosecutor and the report filed by the Investigating Officer that as soon as the sanction is obtained from the Government, needful shall be done, the petitioner does not have any surviving grievance, it is reported. I am satisfied that no further directions need be issued in this writ petition.