JANARDHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner (appellant herein) filed the original petition with the prayer that respondent Nos. 1 and 2 be directed to hand over the investigation of the offence of murder of his daughter to the Central bureau of Investigation (CBI) and that respondent Nos. 1 and 2 be directed to constitute a special team of competent and efficient police officers in the Crime branch Wing of the Police Force in the State for conducting investigation into the murder.

(2.) THE case of the petitioner is that his daughter was kidnapped by the neighbours and ultimately she was done to death in Jammu. It is submitted that the Jammu Police has not taken adequate interest in the matter and no progress has been made in the investigation. Counsel for the appellant, therefore, submits that it is for this purpose it was prayed that respondent nos. 1 and 2 be directed to constitute a special team of competent officers to investigate into the matter and then have the trial within the State of Kerala only.

(3.) WE find force in the submission of counsel for the appellant, which is fully fortified by the decision of the Supreme Court in purushottamdas (suspra ). WE are, therefore, of the view that the view taken by the learned Single Judge is not supported by law.