Kerala High Court
Muhammed Ibrahim vs Station House Officer on 10 May, 2015
Author: Alexander Thomas
Bench: Alexander Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
MONDAY,THE 3RD DAY OF AUGUST 2015/12TH SRAVANA, 1937
WP(C).No. 21076 of 2015 (H)
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PETITIONER :
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MUHAMMED IBRAHIM
AGED 30, S/O.SHAHUL HAMEED,
RESIDING AT M.P.STREET, NAVAKKODE
KODUVAYOOR POST, CHITTUR TALUK,
PALAKKAD.
BY ADV. SRI.P.M.HABEEB
RESPONDENT(S) :
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1. STATION HOUSE OFFICER
NENMARA POLICE STATION,
PALAKKAD DISTRICT- 678 508.
2. SUB INSPECTOR OF POLICE
NENMARA POLICE STATION,
PALAKKAD DISTRICT- 678 508.
3. THE CIRCLE INSPECTOR OF POLICE
NENMARA POLICE STATION,
PALAKKAD DISTRICT- 678 508.
4. SUPERINTENDENT OF POLICE
PALAKKAD- 678 001.
5. THE DIRECTOR GENERAL OF POLICE
POLICE HEADQUARTERS, TRIVANDRUM-695 001.
R1 TO R5 BY PUBLIC PROSECUTOR SRI. R. GITHESH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 03-08-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mn
...2/-
WP(C).No. 21076 of 2015 (H)
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APPENDIX
PETITIONERS' EXHIBITS :
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EXT. P1- THE PHOTOCOPY OF THE PRIVATE COMPLAINT FILED BY THE
PETITIONER BEFORE THE JFCM COURT ALATHUR.
EXT. P2- THE PHOTOCOPY OF THE DISCHARGE CERTIFICATE DATED
10.05.2015 OF ELITE MISSION HOSPITAL.
RESPONDENT(S)' EXHIBITS : NIL
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//TRUE COPY//
P.A. TO JUDGE
Mn
ALEXANDER THOMAS, J.
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W.P.(C).No.21076 of 2015
Dated==================2015
this the 3rd day of August ,
JUDGMENT
The prayer in this W.P(C) filed under Article 226 of the Constitution of India is for a mandamus to direct the respondents 4 and 5 to entrust the investigation in Crime No.603/2015 of Nenmara Police Station to a superior Officer.
2. Heard Sri. P.M.Habeeb, learned counsel for the petitioner and the Public Prosecutor appearing for the respondent-State of Kerala.
3. It is by now too well established to cite any judicial authority to state that the course of action for prerogative remedy of mandamus can be maintained only if there is a demand for the request in question which is coupled with its rejection or deliberate inaction thereon. There is no averment anywhere in this Writ Petition that any such demand has been made by the petitioner seeking the entrustment of the further investigation to a Officer superior to the present Investigating Officer or that there has been refusal thereto or that has been complete inaction thereon by the authority concerned. A statement dt.24-07-2015 has been filed on behalf of the Investigating Officer in this crime.
W.P(C).No.21076 of 2015 -:2:-
4. Therefore it is for the petitioner to make an appropriate application/petition before the District Police Chief, Palakkad pin pointing the deficiencies borne out from the present investigation and the manner in which the Investigation has been misdirected or not carried out properly. The learned counsel for the petitioner then submits that the liberty may also given to him to pinpoint the deficiencies in the investigation from the averments and the materials now made available in the statement dt.24-07-2015 filed on behalf of the Investigating Officer. It is certainly open to the petitioner to place reliance on such statement in the comprehensive application that is to be filed by the petitioner before the 4th respondent-the District Police Chief and then the latter will ensure that a well considered decision is taken thereon and communicated to the petitioner without any further delay. In this process the District Police Chief may call for the entire C.D files relates to this crime and get it examined by an Officer not below the rank of Deputy Superintendent of Police(Dy.SP) to find out whether there are deficiencies in this investigation or there are matters in which the investigation has been misdirected or not carried out properly. The averments and contentions in the petition that may be filed by the petitioner may also be adverted to and an appropriate decision W.P(C).No.21076 of 2015 -:3:- thereon may be taken within a period of one month from the date of the submission of the representation along with the certified copy of this judgment.
With these observations and directions the Writ Petition(Civil) stands finally disposed of.
ALEXANDERSd/-
THOMAS, JUDGE AVS