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Judgment
8 paragraphs · 169 wordsThe mother of the deceased inter alia seeking a direction to handover the investigation to the Deputy Superintendent of Police, Crime Branch, since
the investigation done by the local police is not satisfactory. In answer to the application, the learned public prosecutor fairly submitted that, now the
investigation being conducted by the DySP of the local Police and that they are prepared to conduct an investigation through the District Crime
Branch, since it is a matter pertaining to death of one of the son of the petitioner and the crime was registered against the other son of the petitioner.
In the said circumstances, I am of the view that, it is fit and proper to direct the District Crime Branch, Pathanamthitta to take over the entire
investigation. Hence there will be a direction to that effect.
The Writ Petition is disposed of with the above said direction. The district crime branch shall take all steps to complete the investigation expeditiously,
preferably within a period of six months.