MARIYU Vs. DEPUTY SUPERINTENDENT

JUDGEMENT

(1.) The grievance of the petitioner is that the crime registered in respect of the murder of her husband is not being properly and efficiently investigated. The crime was committed on 22/10/2006. Till now, no clue has been obtained and the mystery of the crime has not been resolved. It is, in these circumstances, that the petitioner has come to this Court for appropriate directions to get the investigation conducted by the C.B.I.

(2.) The learned Public Prosecutor, on instructions, submits and a statement to that effect has been filed by the Deputy Superintendent of Police, Crime Branch C.I.D., Kannur, that the Additional Director General of Police (Crimes), Thiruvananthapuram, has now directed on 30/1/07 that the investigation be conducted by the Superintendent of Police, Crime Branch C.I.D., Special Investigation Group-III, Kozhikode. Accordingly, the investigation shall hereafter be W.P.(C) NO. 2063 OF 2007-U -: 2 :- conducted by the said official, it is submitted.

(3.) The learned counsel for the petitioner submits that the petitioner is prepared to accept the said arrangement if that would lead to any meaningful and effective investigation. I am, in these circumstances, satisfied that no further directions need be issued in this writ petition.