PICHUKUTTY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE learned counsel for the petitioner submits that the petitioner has come forward with this petition for a direction to the first respondent to investigate and to file the final report in Crime No. 424 of 2007 pending on the file of the first respondent.

(2.) THE learned Government Advocate (Crl. Side) takes notice on behalf of the respondents. He submits that if three months time is granted, the respondent police would complete the investigation and file the final report.

(3.) CONSIDERING the submissions of both sides, the first respondent is directed to investigate the case in Crime No. 424 of 2007 in accordance with law and file the final report within a period of three months from the date of receipt of copy of the order of this Court. This Petition is ordered accordingly.