A. Rasal Raj vs The Director General of Police, The Superintendent of Police, The Additional Superintendent of Police and The Inspector of Police

G. Rajasuria, J.—This writ petition has been filed to direct the respondents herein to transfer the investigation of the case in Crime No. 186 of 2008 on the file of the 4th respondent herein to some other investigation agency preferably with the Superintendent of Police, C.B.C.I.D. and to take action against the accused and to investigate the matter and further to file a final report as per the order of the learned Judicial Magistrate, Padmanabhapuram passed in C.M.P. 3417 of 2008 dated 29.04.2008.

Heard Mr. K.P.Krishnadoss, learned Counsel for the petitioner and also Mr. D.Sasikumar, learned Government Advocate, who took notice on behalf of the respondents.

The learned Counsel for the petitioner would echo the cri de coeur of the petitioner to the effect that the petitioner, who is an Advocate by profession, was manhandled by the police; thereupon he by filing complaint u/s 156(3) Cr.P.C., got the First Information Report registered as against the police officer, who indulged in such atrocities. According to the learned Counsel for the petitioner, the investigation is slovenly in nature. Hence, this writ petition.

Heard the learned Government Advocate.

Hence, in this factual matrix, the following direction is issued:

On receipt of a copy of this order, the petitioner shall appear before the second respondent viz., the Superintendent of Police, Kanyakumari District, Nagercoil and thereupon the second respondent shall call for the file from the Investigating Officer concerned and issue necessary directions for effective investigation and fortnightly report also shall be called from him and accordingly deal with the matter and investigation shall be completed within a period of two months thereafter.

With the above said direction, this writ petition is disposed of. No costs.