REJENDRAN NAIR @ RAJAN Vs. LOKANATH BEHERA

JUDGEMENT

(1.) This contempt petition is in respect of the Division Bench judgment dated 13th June 2017 in the C.M.Appln.No.422/17 and W.A.697/17. The direction that was issued by the Division Bench is in respect of the unnatural death of the petitioner's father in the year 2001. The court observed that after 16 years of the event, not much can be done. However, noticing that the police case is not still finalised, the State was directed to ensure that within a month Final Form in the case be submitted, one way or the other. The Police was also directed to examine the angle of murder, as has been suspected by the petitioner.

(2.) The learned Government Pleader refers to the statement filed by the Investigating Officer to project that the DNA result obtained on 19.12017 confirmed that the identified deadbody in Crime No.2/02 of the Pathanapuram Police Station was the biological father of the petitioner (Rajendran Nair). Accordingly, on such identification, Crime No.373/01 in the Kunnikode Police Station stood closed.

(3.) Insofar as the investigation of Crime No.2/02, the Investigating Officer in his statement has detailed the investigative steps taken and had estimated that finality to the investigation can be given in about three months' time.