B SOMACHUDAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the defacto complainant in a prosecution registered under Sections 323 and 324 r/w. 149 I.P.C. He has come to this Court with a grievance that no proper investigation is being conducted by the police.

(2.) The alleged incident took place on 9.12.2006. According to the petitioner, the police personnel had received information and had come to the scene of the crime. But most unfortunately the police did not take effective and prompt action. No F.I.R. was registered. Long later, on the basis of complaints and representations, the F.I. statement was recorded only on 15.12.2006 from the petitioner, who was undergoing treatment as an inpatient in the hospital. The crime was registered, inter alia, under Section 324 I.P.C. only. But grievous injuries have been suffered by the petitioner. The petitioner, in these circumstances, prays that the investigation may be entrusted to more competent and efficient hands

(3.) The learned counsel for the petitioner submits that the only interest of the petitioner is that a proper and efficient investigation must be conducted and the guilty must be brought to the book. The petitioner was not aware of the report dt. 1.1.2007. The learned counsel submits that this Court may ensure that there is proper conduct of investigation and if that is done, the petitioner has no grievance at all.