ISSAC JOHN Vs. M V MANI

JUDGEMENT

(1.) THE learned Govt. Pleader has filed a statement submitted by the Superintendent of Police, C.B.C.I.D., Trivandrum regarding the progress of investigation in this case. THE same has been perused and in the light of the statement I am satisfied that no further steps are necessary in the matter now. Of course, if the petitioner has a grievance later that there is any defect or inadequacy in the investigation, he will be at liberty to approach this court. THE learned counsel for the petitioner submits that the petitioner is not available in India at the moment and that he shall appear before the Investigating Officer at any time as directed by the Investigating Officer. THE counsel offers that if the intimation about the requirement of presence of the petitioner were given to the counsel, he shall ensure that the petitioner is present on the date required.

(2.) THIS writ petition is, in these circumstances, dismissed as unnecessary now in the light of the statement.