ARYA ANDARJANAM Vs. STATE OF KERALA

JUDGEMENT

(1.) Peringottukara Namboodiri Yogakshema Sabha conducts kuries and other financial services. A complaint has been lodged by the said Sabha against some of its employees alleging that misappropriation etc. have been committed by such employees. That complaint is registered as Crime No.701 of 2005 of Kalady Police Station.

(2.) Some persons, who had transactions with the Sabha, have, in turn, filed complaints alleging that the Sabha and its employees have committed crimes in relation to their transactions with the Sabha. Crimes 214, 221, 222 and 223 of 2006 were also registered at the instance of such complainants at the Kalady police station.

(3.) The petitioners in these cases are also persons, who had transactions with the Sabha. While the investigation into Crime No.701 of 2005 and 214, 221, 222 and 223 of 2006 are pending, they have also raised allegations that crimes have been committed in respect of the transactions which they had with the Sabha. They have come to this Court with a grievance that their complaints are not being properly looked into and investigated. No crimes have been registered on the basis of their complaints.