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Some observations were made by the Kerala High Court in the case of Ramakrishnan v State of Kerala, on how investigating officers did not appear at the trial of the case they investigated even after the officers were summoned repeatedly. A single-judge Bench of Justice VG Arun expressed how such absence was a “ridicule to the justice system.” He further noted how such instances are rising and are the main reason behind the delay of trials endlessly.
On hearing an application dating back to 2006, which was moved to the High Court in 2013, due to a lapse in the date of commencement of the trial and filing of the application moved, the High Court directed the presiding magistrate for a report on the status of the trial. The magistrate in the report, stated the investigating officer was the only witness who had to be examined and he was not appearing in spite of repeated summons and even a non-bailable warrant.
The Court observed how this issue required attention of the Director General of Prosecution. Furthermore, the court also directed the Magistrate Court to complete the trial within 3 months since only one witness was left to be examined.
The court also held, “This court is often coming across instances where trial of criminal cases are being delayed endlessly due to the deliberate absence of Investigating Officers. This is an issue which should engage the attention of the Director General of Prosecution. Such officers are ridiculing the justice delivery system and should therefore be brought to book.”
The court thus disposed the application.
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