Kerala High Court
K.P.Shaju vs State Of Kerala on 8 December, 2009
Author: P.S.Gopinathan
Bench: P.S.Gopinathan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE. P.S.GOPINATHAN
WEDNESDAY, THE 11TH DAY OF APRIL 2012/22ND CHAITHRA 1934
WP(C).No. 35163 of 2011 (U)
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PETITIONER :
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K.P.SHAJU,
AGED 33 YEARS, S/O. APPUKUTTAN,
KANNAMPURATH HOUSE, ARIYALLOOR P.O.,
MALAPPURAM DISTRICT.
BY ADV. SRI.ALIAS M.CHERIAN
RESPONDENT(S):
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1. STATE OF KERALA,
REPRESENTED BY THE SECRETARY TO
HOME DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2. DIRECTOR GENERAL OF POLICE,
POLICE HEAD QUARTERS,
VAZHUTHAKAD, THIRUVANANTHAPURAM,
PIN- 695 001.
3. DEPUTY SUPERINTENDENT OF POLICE,
SPECIAL TEAM, POLICE HEAD QUARTER,
VAZHUTHAKAD, THIRUVANANTHAPURAM
PIN- 695 001.
4. SUB INSPECTOR OF POLICE,
PALARIVATTOM POLICE STATION,
PALARIVATTOM, ERNAKULAM-682 025.
BY ADV. GOVERNMENT PLEADER SRI.C.S.MANILAL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11-04-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
DSV/-
WP(C).No. 35163 of 2011 (U)
APPENDIX
PETITIONER'S EXHIBITS:
EXT P1 : COPY OF COMPLAINT DATED 8/12/2009
EXT P2 : COPY OF NOTICE DATED 17/8/2010 ISSUED BY ADGP, NORTH ZONE,
KOZHIKODE
EXT P3 : COPY OF NOTICE DATED 10/3/2010
EXT P4 : COPY OF REPLY DATED 31/3/2010
EXT P5 : COPY OF REPLY DATED 3/2/2010
EXT P6 : COPY OF COMPLAINT IN CMP NO.2663/2010 DATED 16/9/2010
EXT P7 : COPY OF COMPLAINT DATED 12/11/2010
EXT P8 : COPY OF COMPLAINT DATED 19/11/2010
EXT P9 : COPY OF COMPLAINT DATED 23/11/2010
EXT P10 : COPY OF FIR NO.2107 OF 2010 DATED 27/11/2010 IN PALARIVATTOM
POLICE STATION
EXT P11 : COPY OF STATEMENT DATED 13/12/2010
EXT P12 : COPY OF APPLICATION DATED 20/4/2011
EXT P13 : COPY OF REPLY DATED 20/5/2011
EXT P14 : COPY OF APPLICATION DATED 3/5/2011
EXT P15 : COPY OF REPLY DATED 1/6/2011
EXT P16 : COPY OF APPLICATION DATED 3/5/2011
EXT P17 : COPY OF REPLY DATED 26/5/2011
EXT P18 : COPY OF APPLICATION DATED 20/4/2011
EXT P19 : COPY OF REPLY DATED 23/5/2011
EXT P20 : COPY OF ORDER NO.C2/80659/2010 DATED 9/9/2010
EXT P21 : COPY OF REPRESENTATION DATED 12/5/2011
EXT P22 : COPY OF REPRESENTATION DATED 5/6/2011
EXT P23 : COPY OF REPRESENTATION DATED 5/8/2011
WP(C).No. 35163 of 2011 (U)
EXT P24 : COPY OF REPRESENTATION DATED 23/9/2011
EXT P25 : COPY OF REPORT NO.92/CAMP/ADGP-CRIMES/2010 DATED 1/12/2010
EXT P26 : COPY OF ORDER DATED 2/12/2011 ANTICIPATORY BAIL APPLICATION
NO.8510 OF 2011
EXT P27 : COPY OF RECEIPT DATED 6/12/2011
RESPONDENTS' EXHIBITS:
EXT R2(a) : COPY OF THE REFER REPORT
EXT R2(b) : COPY OF THE REQUEST
EXT R2(c) : COPY OF THEORDER IN BAIL APPLICATION B.A.175/11
EXT R2(d) : COPY OF THE JUDGMENT OF THIS COURT IN W.P.(C)NO.36064/10
EXT R2(e) : COPY OF REPORT
EXT R2(f) : COPY OF NOTICE ISSUED U/S 91 OF THE Cr.P.C.
EXT R2(g) : COPY OF NOTICE ISSUED U/S 91 OF THE Cr.P.C.
EXT R2(h) : COPY OF NOTICE ISSUED U/S161 OF THE Cr.P.C.
EXT R2(i) : COPY OF THE LETTER OF THE SENIOR POSTMASTER
EXT R2(j) : COPIES OF THE POSTAL RECEIPTS SHOWING SENDING OF
REGISTERED PARCEL
/TRUE COPY/
P.A. TO JUDGE
DSV/-
P.S.GOPINATHAN, J.
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W.P.(C).NO. 35163 OF 2011
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Dated this the 11th day of April, 2012
J U D G M E N T
In this writ petition under Article 226 of the Constitution of India, the petitioner seeks the following reliefs:
"1. To issue a writ of Mandamus or any other appropriate writs, directions or orders directing the 2nd respondent to entrust the investigation upon Exhibit P10 crime, by an officer above the rank of an Inspector General of Police in Kerala State Police.
2. To issue a writ of Mandamus or any other appropriate writs, directions or orders directing the 2nd respondent or the investigating officer on Ext.P10 crime to investigate into the details and information divulged by the petitioner in Exhibit P21 to P24 representations and complete the investigation fairly and uninfluenced by anyone, within a time limit to be fixed by this Hon'ble Court. W.P.(C).NO. 35163 OF 2011 2
3. To grant such other relief's which are just and proper in the nature of this case.
4. To award the cost of the petitioner for these proceedings."
2. The apprehension of the petitioner is that an officer in the rank of the Deputy Inspector General is behind the prosecution of the petitioner in a case of cheating registered outside the state and there is every likelihood of he influencing the 3rd respondent who is now investigating Ext P10 case in which the petitioner is the defacto complainant.
3. The learned Government Pleader canvassing my attention to paragraph 8 of the counter affidavit would submit that the 3rd respondent is now investigating the case and that he is directly under the 2nd respondent and there is no chance for any W.P.(C).NO. 35163 OF 2011 3 influence by any officer in the investigation process. The learned Government Pleader also would submit that there is no difficulty for the 2nd respondent to see that a fair investigation is conducted by the 3rd respondent on Exhibit P10 crime.
In the above circumstance, this petition is disposed of with direction to the 2nd respondent to oversee the investigation conducted by the 3rd respondent and also see that the 3rd respondent is not subjected to any influence by any officer either in the investigation process or in preparing the final report.
P.S.GOPINATHAN JUDGE DSV/-
W.P.(C).NO. 35163 OF 2011 4