Kerala High Court
Sreekala Anil vs P.T. Thomas on 16 December, 2011
Author: N.K.Balakrishnan
Bench: N.K.Balakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE N.K.BALAKRISHNAN
FRIDAY, THE 30TH DAY OF MARCH 2012/10TH CHAITHRA 1934
Con.Case(C).No. 500 of 2012 (S)
---------------------------------------------
[THE JUDGMENT IN IN W.P.(C).NO.33355/2011 DATED 16-12-2011 OF
THIS HONOURABLE COURT]
..........
PETITIONER/PETITIONER:
-------------------------------------
SREEKALA ANIL, AGED 40 YEARS,
W/O. ANIL, KAPPITHANPARAMBIL HOUSE,
KODUNGALLOOR,
THRISSUR DISTRICT.
BY ADVS.SRI.M.G.KARTHIKEYAN,
SRI.NIREESH MATHEW.
RESPONDENT/RESPONDENT NO.7:
---------------------------------------------------
1. P.T. THOMAS, AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
DEPUTY SUPERINTENDENT OF POLICE, THRISSUR-680 001.
2. P.M. ASHRAF, AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
SUPERINTENDENT OF POLICE, THRISSUR-680 001.
BY GOVT. PLEADER SRI. C. RASHID.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 30-03-2012, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
CONT. CASE (C).NO.500/2012-S:
APPENDIX
PETITIONER'S ANNEXURES:
ANNEXURE I: CERTIFIED COPY OF THE JUDGMENT DTD. 16/12/2011 IN W.P.(C).
NO.3335/2011 OF THIS HON'BLE COURT.
ANNEXURE-II: COPY OF THE NEWS ITEM PUBLISHED IN THE HINDU DAILY DTD.
05/02/2012.
ANNEXURE III:COPY OF THE NEWS ITEM PUBLISHED IN MALAYALA MANORAMA DAILY
DTD. 05/02/2012.
RESPONDENTS' ANNEXURES: NIL.
//TRUE COPY//
P.A. TO JUDGE.
Prv.
N.K.BALAKRISHNAN, J.
--------------------------------
COC. No.500 of 2012
---------------------------------
Dated this the 30th day of March 2012
J U D G M E N T
Learned Public Prosecutor submits that the present Dy.S.P. has taken charge on 16.1.2012 and thereafter he has been conducting the investigation and that notice was also sent to the Reserve Bank for getting clarification. Learned counsel for the petitioner submits that there was no necessity to get any such further clarification in the light of Annexure II and III public notices issued by the RBI. Any way, under the guise of getting some clarification etc., the investigating officer cannot keep the matter pending for months together. The investigating officer will see that the investigation is conducted and completed at the earliest, at any rate within three months from today.
With this observation, this COC is closed for the time being.
N.K.BALAKRISHNAN, JUDGE.
Jvt