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Judgment
The above writ petition is filed with the following prayers:
I) Issue a writ of mandamus or any other appropriate writ, order or direction, directing the 2nd respondent to entrust the investigation on Ext P1
representation to the 3rd respondent or any superior officer of the Crime Branch and to complete the process of investigation within a time frame to
be stipulated by this Hon'ble Court;
II) Issue a writ of mandamus or any other appropriate writ, order or direction, directing the 2nd respondent to entrust the investigation with Crime
Branch on the matters narrated in Ext P1 representation and to complete the process of investigation within a time frame to be stipulated by this
Hon'ble Court;
III) Issue a writ of mandamus or any other appropriate writ, order or direction, directing the 2nd respondent to consider Ext P1 representation and to
take action to redress the grievance of the petitioners within a time frame to be stipulated by this Hon'ble Court; and
IV) Grant such other and further reliefs as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.
When this writ petition came up for consideration, the Public Prosecutor submitted that Ext P1 representation is already considered by the 2nd
respondent and an order is passed. The counsel for the petitioner submitted that he has not received any such order.
Since the main prayer is to consider Ext P1 representation and the Public Prosecutor submitted that the same is already considered and disposed,
there is no purpose in retaining this writ petition. The 2nd respondent will issue a copy of the order passed on Ext P1 to the petitioner forthwith, at any
rate, within two weeks from the date of receipt of a copy of this judgment.
With the above direction, this Writ Petition is disposed of.