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Judgment
M. Sasidharan Nambiar, J.—Father of deceased Renjith, who was found dead under suspicious circumstances on 12.3.2010, filed this petition under Article 226 of Constitution of India for a direction to the second Respondent, Central Bureau of Investigation, to investigate Crime 52/2010 of Karmannoor Police Station, registered for the offence u/s 174 of Code of Criminal procedure, contending that case is not being properly investigated. Petitioner would contend that Exhibit P4 representation was sent to the Chief Minister of Kerala contending that no proper investigation is being carried out and sought an order directing a fair and proper investigation on the murder of Renjith.
Learned Government Pleader submitted that on receipt of Exhibit P4 representation, as directed by the Government, third Respondent, Director General of Police, directed to transfer investigation of Crime 52/2010 of Karimannoor Police Station, to be investigated by Hurt and Homicide Wing-II, Ernakulam and the case is being properly investigated. In the light of the submission, I do not find it necessary to entrust investigation of the case to the second Respondent, Central Bureau of Investigation.
Recording the submission of the learned Government Pleader that case will be investigated thoroughly and fairly, petition is disposed. Petitioner is at liberty to approach the concerned Magistrate, if there is grievance against the investigation.