P L S KANNA Vs. XAVIO MANO MATHEW

JUDGEMENT

(1.) This petition is filed by the petitioner complaining about the inadequate and insufficient investigation in Ext.P1 Crime ie. Crime No.283 of 2005 of Museum Police Station, Trivandrum. According to the petitioner, the accused has forged the original of Ext.P4 and had threatened the petitioner to utilise Ext.P4. It is hence that the petitioner had filed a complaint before the police. It is on that complaint, that the investigation is in progress.

(2.) The respondent/accused has filed a statement and in para.6 of the statement, it is asserted, and such assertions is repeated at the Bar by the learned counsel for the petitioner at the Bar that no document as Ext.P4 is in existence at all and that he had never produced such a document at any time.

(3.) In view of the specific assertions made in para.6 by the respondent/accused which are repeated by the counsel for the respondent at the Bar, the learned counsel for the petitioner submits that the petitioner does not seek any further relief.