GANGADHARAN M Vs. A ABUDL RASHI

JUDGEMENT

(1.) When the matter came up for hearing today, the learned Government Pleader reports that a fresh affidavit of the 2nd respondent has been filed. It is reported that the Director General of Police, Trivandrum, has directed the transfer of the case for investigation to the CB CID. The Additional Director General of Police (Crimes) has been directed to take over the investigation of the case in consultation with the Superintendent of Police, Palakkad.

(2.) The learned Government Pleader submits that if sufficient time is given, investigation shall be continued and completed by the Additional D.G.P. (Crimes). Considering the nature of the controversies in this case, reasonable further time may be granted to the Additional D.G.P. (Crimes) to complete the investigation, it is prayed. The learned Government Pleader prays that time of, at least, one year may be granted for completion of the investigation. The learned counsel for the petitioner submits that in the nature of the events in this case, the petitioner shall be satisfied if investigation is conducted and completed by the Additional D.G.P. (Crimes) at the earliest. If the respondents would undertake such a proper investigation by the Additional D.G.P. (Crimes), the petitioner does not want to claim any further relief in this contempt of court petition, submits the learned counsel for the petitioner.

(3.) We direct the Additional D.G.P. (Crimes) to complete the investigation as expeditiously as possible, at any rate, within a period of 6 months from this date.