ACHAMMA MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the defacto complainant in Crime No. 64 of 2005 of Keezhvaipur Police Station of Pathanamthitta District, registered under Section 420 I.P.C. The crime was registered as early as on 27.2.2005. The petitioner is a woman. An employee of hers is the accused.

(2.) The crux of the allegations is that she was induced to deliver huge amounts to the accused on the fraudulent representation made by him that he shall arrange to purchase an adjacent property for her.

(3.) The crime was registered as early as on 27.2.2005. The grievance of the petitioner is that no effective investigation has been conducted into the matter so far. The most crucial/vital document which would show that the accused had taken the petitioner for a ride is still available with the petitioner and the police have not taken any steps to seize even that document. It is in these circumstances that the petitioner has come to this Court with the prayer that appropriate directions may be issued to the police to ensure that a meaningful, effective and efficient investigation is conducted by an appropriate specialised agency.