R.M. MURALEEDHARAN Vs. STATE OF KERALA REPRESENTED BY CHIEF SECRETARY, GOVT. OF KERALA, SECRETARIAT, THIRUVANANTHAPURAM

JUDGEMENT

(1.) Heard the petitioner in person and the learned Government Pleader representing the State. Learned Standing Counsel for the CBI is also heard.

(2.) Petitioner has approached this Court seeking following reliefs:

(3.) The petitioner is a citizen domiciled in Alappuzha. His grievance is that police did investigate properly into the crimes in which he was falsely implicated. He was tried and convicted in a case, implicating him in an offence under Section 308 IPC. He underwent imprisonment for a period of one month and later he was released. It is submitted by the petitioner that one more case is pending against him.