MANEESHA M.CHATHELY Vs. STATE OF KERALA

JUDGEMENT

(1.) In this writ petition, the petitioner claims to be a social worker. She is aggrieved by the action taken by the Investigation agency, which conducted the investigation in the matter of abduction and sexual abuse committed on a popular film artist in the night of 17.2.2017 in a vehicle on the National Highway between Ankamaly and Kalamassery.

(2.) Heard.

(3.) The learned senior public prosecutor, Shri. Suman Chakravarthy has submitted that the investigation has been almost complete and the final report is about to be filed shortly. It has been further submitted by the learned senior Public Prosecutor that Crime No.297 of 2017 was registered in Nedumbassery police station in connection with the above incident and all the accused persons have been already arrested and questioned by the police. The investigation was conducted under the direct supervision of the Additional Director General of Police (South Zone).