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Judgment
Dr. Kauser Edappagath, J
The petitioner filed Ext.P6 complaint before the 2nd respondent against the 5th respondent and his men. The grievance of the petitioner is that the police is not taking any action on Ext.P6.
The learned Public Prosecutor Sri. M.P. Prasanth submits that the enquiry has already been initiated on Ext.P6 through the Deputy Superintendent of Police, C-Branch, Thiruvananthapuram. The Prosecutor further submits that the enquiry is going on and any action taken will be duly intimated to the petitioner.
In view of the said submission, this writ petition is disposed of with a direction to the Deputy Superintendent of Police, C-Branch, Thiruvananthapuram to complete the enquiry as early as possible and initiate legal action, if found necessary, in accordance with law.