KUTTY IRAVI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the mother and wife of one Viswambharan, who is said to be missing from 19.10.2006. The wife and children of the said Viswambharan were residing separately and he was residing in a house near the house of his mother. The said Viswambharan used to consume liquor. He was found last in a toddy shop. He was found missing thereafter. He was in the habit of proceeding to various places for work and returning only after long periods. His absence was explained in that manner by his friends and relatives. But as he was not found returning and he could not be traced, a complaint was lodged by his mother and the same was registered as a crime under the caption "man missing".

(2.) Investigation has not led to any specific results. He has not been traced so far. There are indications to suggest that he, after taking drinks, had jumped into the canal nearby and was found swimming there. He allegedly used to resort to such course earlier also. So no one found anything significant in that conduct. The petitioner complains that there is no proper investigation. Only the local Sub Inspector is conducting the investigation. The short prayer of the petitioner is that there may be a direction that the investigation may be conducted by a more competent and senior officer.

(3.) The learned Prosecutor submits that all necessary steps have been taken in the investigation of the crime and that the police have not been able to get any clues to explain the disappearance of the said Viswambharan. The needful is being done and efforts are being made. The police expect that they will be able to explain the missing of the person. It is not necessary at this stage to entrust the investigation to any other official, it is submitted.