BIJU KURIAKOSE S/O. O.C. KURIAKOSE Vs. THE STATE OF KERALA, THE DIRECTOR GENERAL OF POLICE, THE SUPERINTENDENT OF POLICE AND THE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) DISSATISFIED with the investigation conducted by the 4th respondent, the petitioner/defacto complainant has come before this Court with this Writ Petition.

(2.) THE petitioner was allegedly stopped when he was coming on a two wheeler at 9.30 a.m. on 8.6.2006 by one Biju, the first accused. He was allegedly attacked by four other persons, who came to the scene of occurrence armed with dangerous weapons. The petitioner allegedly suffered injuries, including a grievous hurt. The F.I. statement was lodged by him at 3.30 p.m. at the hospital, where he had reached at 10.30 a.m. on 8.6.2006. He had raised specific allegation that the first accused along with some others had committed the overt acts against him. To the doctor as well as in the F.I. statement such allegations were raised and the wound certificate shows that serious injuries, including fractures, were suffered by the petitioner.

(3.) THE learned Prosecutor was directed to take instructions. The learned Prosecutor submits that a proper investigation has been conducted in the matter. The case diary has been placed before me for my perusal.