GEORGE JOSEPH K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the executive committee member of an Organisation, namely, Kerala Catholic Church Reformation Movement (KCRM).

(2.) In this Writ Petition, the petitioner has inter alia prayed for issuing a writ of mandamus directing court- monitored and time-bound investigation in Crime No. 746/2018 of Kuruvilangadu Police Station. The petitioner has also prayed for issuing a writ of mandamus directing the immediate arrest of the accused in the above said crime. It has been further prayed for issuing a direction to the respondents to constitute an effective witness protection programme to prevent witness intimidation and witness coercion in the said crime.

(3.) Crime No. 746/ 2018 was registered on the basis of a complaint made to the District Police Chief, Kottayam alleging offence of rape against the accused.