ABDUL KHADER Vs. STATE POLICE CHIEF

JUDGEMENT

(1.) On 9.10.2016, Crime No.874 of 2016 of Tirur Police Station was registered by the Sub Inspector of Police alleging offences punishable under Sections 427, 506, 143, 147, 148, 354, 452 and 324 read with Section 149 of the IPC on the basis of the information given by a lady by name Suma.

(2.) According to the F.I Statement given by Suma, on 8.10.2016 at about 5.30 pm, she along with her husband had come to visit the petitioner at his home. While the car was being parked, there occurred a dispute between 10 identifiable persons and the husband of the complainant. According to the informant, the accused brandished knives and thereafter brutally assaulted her husband with an iron pipe. Thereafter, the accused persons criminally trespassed into the house of the petitioner and committed mischief.

(3.) Immediately, after the registration of the crime, two among the accused persons were arrested. Thereafter, the investigation reached a dead end and no further progress was achieved is the grievance. The rest of the accused are still at large. According to the petitioner , practically no investigation was carried out by the 3rd respondent. In the said circumstances , in his capacity as the victim, he submitted Ext.P2 representation before the 1st respondent with a request to entrust the investigation with a superior officer. However, no action was taken according to the petitioner .