SASIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The facts of this case are indeed strange. The petitioner faces indictment in a prosecution under the Kerala Abkari Act. Investigation is complete. Final report has been filed. Cognizance has been taken. Case has been committed. Trial has commenced. The matter rests at the stage of 313 examination of the accused.

(2.) The petitioner's wife appears to have filed a complaint before the Chief Minister of Kerala and on that complaint being forwarded to the 3rd respondent, the 3rd respondent informed the petitioner's wife that the needful shall be done. Ext.P3 petition was filed by him before the Special Court for Abkari Cases, Neyyattinkara. Nothing further appears to have been done.

(3.) The petitioner has rushed to this Court with the grievance that the trial against him should not go on before the further investigation is conducted as agreed to in Ext.P3. Seeing that, no positive action did come forth, the petitioner filed this writ petition to request this Court to order further investigation into the matter.