Kerala High Court
Ponnamma Thomas vs State Of Kerala on 15 February, 2022
Author: Shaji P. Chaly
Bench: S.Manikumar, Shaji P.Chaly
W. A. No. 141 of 2022 -1-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
WA NO. 141 OF 2022
AGAINST THE JUDGMENT IN WP(C) 19712/2020 OF HIGH COURT OF
KERALA
APPELLANT/S:
PONNAMMA THOMAS
AGED 60 YEARS
W/O LATE GEORGE THOMAS,
RESIDING AT VELIYATH HOUSE, VETTIPURAM,
PATHANAMTHITTA.P.O,
PATHANAMTHITTA, KERALA, INDIA, PIN-689645.
BY ADV SADHANA KUMARI ESWARI
SREESHMA B. CHANDRAN
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY HOME SECRETARY, GOVERNMENT
SECRETARIAT, TRIVANDRUM,
PIN-695001.
2 UNION OF INDIA
REPRESENTED BY SECRETARY,DEPARTMENT OF HOME
AFFAIRS, CENTRAL SECRETARIAT, NEW DELHI,PIN-
110001.
3 MINISTER OF EXTERNAL AFFAIRS,
CENTRAL SECRETARIAT,SOUTH BLOCK, NEW DELHI,PIN-
110001.
4 THE CONSULATE OFFICER,
INDIAN CONSULATE, EMBASSY OF INDIA, JUBA, PLOT
NO.209-245, BLOCK 3K, JUBA NA BARI, JUBA(SOUTH
SUDAN)[email protected].
5 SUPERINTENDENT OF POLICE
PATHANAMTHITTA, PIN-689645.
6 CENTRAL BUREAU OF INVESTIGATION
NEW DELHI, PIN-110003,REPRESENTED BY ITS
SUPERINTENDENT OF POLICE.
W. A. No. 141 of 2022 -2-
7 CENTRAL BUREAU OF INVESTIGATION
KADAVANTHRA, ERNAKULAM, PIN-682017, REPRESENTED
BY ITS SUPERINTENDENT OF POLICE.
8 THE DEPUTY SUPERINTENDENT OF POLICE
TIRUVALLA POLICE STATION, TIRUVALLA, PIN-689113.
9 LEENA ABRAHAM,
KATTAPURATHU PATHINALIL, AZHIYIDATHUCHIRA.P.O,
THIRUVALLA, PIN-689113.
10 K.V.ABRAHAM,
KATTAPURATHU PATHINALIL, AZHIYIDATHUCHIRA.P.O,
THIRUVALLA, PIN-689113.
11 THE DIRECTOR GENERAL OF POLICE
PATTAM PALACE,KERALA STATE, TRIVANDRUM, PIN-
695004.
12 THE INSPECTOR OF POLICE
PATHANAMTHITTA POLICE STATION, PATHANAMTHITTA,
PIN-689645.
BY ADVS.
ADDL.DIRECTOR GENERAL OF PROSECUTION
MANU S., ASG OF INDIA
OTHER PRESENT:
SRI. GRASHIOUS KURIAKOSE, ADGP
SMT MINI GOPINATH CGC
THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W. A. No. 141 of 2022 -3-
JUDGMENT
Shaji P. Chaly, J.
The appeal is preferred by the petitioner in W. P. (C) No. 19712 of 2020 challenging the judgment of the learned Single Judge dated 11.11.2021, by which the writ petition was dismissed declining the relief sought for by the petitioner for a direction to respondent Nos. 2, 3 and 4 to conduct proper and necessary investigation in Sudan; and to direct respondent No. 1 to handover investigation of the case to respondent Nos. 6 and 7, the CBI, New Delhi and Kerala, to conduct proper and necessary investigation.
2. Brief material facts for the disposal of the appeal are as follows:-
3. The appellant is a widow. Her husband was working in Sudan; while so, died of a heart attack. Her son Bipin Daniel Thomas was employed in 'Star contracting oil and gas company Ltd', which has its head office at Khartoum, Sudan.
4. On 08.01.2020, appellant received an information that her son had committed suicide by hanging in Sudan. His body was taken to W. A. No. 141 of 2022 -4- India on 13.01.2020 and then buried in St. Stephens Orthodox Cathedral cemetery, at Makkamkunnu, Pathanamthitta on 15.01.2020. The petitioner has serious doubts about the cause of death of her son.
5. Firstly, he had absolutely no need to commit suicide and under no circumstances he might have taken such an extreme step. He had talked to her over phone even a few hours before the alleged commission of suicide; that at that time he had talked in a very normal way and offered to call her again after taking the dinner. He had also told her that he plans to come back to Kerala and start a share trading business after settling down in the State.
6. Secondly, it was alleged that he had committed suicide by hanging on the hook of the door of the toilet. Referring to Ext.P5 photograph, which she had obtained from some of the colleagues of the deceased, she said that the said door is neither big nor heavy, tall or sturdy and the death on a hook fixed at the top of a creaky bathroom door is a near impossibility. She has also complained that the local Police at Sudan did not conduct a serious investigation into the cause of the death and therefore she is of the view that he might have been killed by somebody.
W. A. No. 141 of 2022 -5-
7. Appellant also highlights various contradictions with regard to the height of the deceased noted in the documents. According to her, there was no ligature mark on the neck, which should be normally present on a person committing suicide by hanging. On the other hand, there was a knife made line on the neck which is suspicious. Moreover, his face around the nose was found dark when the body was taken to India.
8. It is also contended that, though he was married only in 2018, was not in cordial terms with the wife; in July 2018, when he was in India, he fell ill and was admitted in Believers Church Hospital in Thiruvalla. At that time he was attended by respondents 9 and 10, the wife and her father. Even when he was suffering from fever, they made him take bath in cold water and that ultimately caused severe shivering and high temperature; on getting information about the same, the appellant went there and that caused annoyance to the wife and her parents. Thereafter, the 9 th respondent left the hospital and never returned to the hospital. In other words, the husband and wife were not in cordial terms.
9. Moreover, the deceased had three mobile phones and an ipad; W. A. No. 141 of 2022 -6- except one mobile phone, nothing was returned to her. To her knowledge the remaining mobile phones and the ipad were handed over to the 9th respondent which were never taken into custody and its contents and call details are not examined by the Police. Deceased had installed an application in the mobile phone of his wife / 9 th respondent through which he could tap all the incoming and outgoing calls of the wife and in one such call, he had told the mother that he had heard that the wife wanted to get rid of the husband before May 2020, and this incident had happened in January 2020. But such an instrument was not seized or examined by the Investigating Officer.
10. Appellant had given representations before the 5th respondent and also before the State Police Chief but they did not conduct a serious investigation into the allegations and thus she insisted the investigation be handed over to the CBI, which alone will bring out the truth behind the death of Bipin.
11. Moreover, on the basis of the representations given by respondents 9 and 10, the 8th respondent Dy.S.P, Thiruvalla is pressurizing the appellant to open the bank locker and to hand over gold ornaments to the wife of the deceased, the 9 th respondent. In fact, W. A. No. 141 of 2022 -7- the police and politicians are acting hand in glove and they want to give a premature closure to the investigation. Even though she had made representations before respondents 2 to 4, they also are not taking the matter in right seriousness and that made her to approach this Court.
12. Inspector of Police, Pathanamthitta, the 12 th respondent has filed a statement of facts in the writ petition, wherein it is submitted that the petitioner submitted a petition before the District Police Chief, Pathanamthitta about the death of her son which was forwarded to Deputy Superintendent of Police, Pathanamthitta, who recorded the statements, analyzed the call details and submitted a report before the District Police Chief, Pathanamthitta, which was forwarded to Pathanamthitta Police station for registering a case. As per the instruction received from the District Police Chief, Pathanamthitta, Crime. No. 2713/2020 U/s 174 Cr.P.C. is registered in Pathanamthitta Police Station by the Inspector of Police, Pathanamthitta on 16.07.2020, and conducted the primary investigation.
13. It is submitted that the post mortem was already done at Sudan and the post mortem certificate from the Republic of Sudan W. A. No. 141 of 2022 -8- indicates that the cause of death is Asphyxiation due to internal airways destructions (suicidal act). In the death certificate issued by the Republic of South Sudan, cause of death is entered as sudden death. On perusing the documents submitted by the appellant, it is also revealed that the Police of Malut County has investigated the matter as Police case No. 6 u/s 53 code of Criminal Procedure Act, 2008 and dismissed the case as suicide. Appellant had stated that all the properties of the deceased were not handed over to the appellant. Hence the details of mobile phones and i-pad are to be investigated.
14. It is further submitted that after the death of the petitioner's son, respondents 9 and 10 submitted a petition before Deputy Superintendent of Police, Thiruvalla for opening their bank locker where the ornaments were kept. But the petitioner did not cooperate with them. On the basis of the matter, the 8 th respondent, Dy.S.P. Thiruvalla deliberated the matter with the appellant, and summoned the appellant for disposing of the petition. No threat or harassment occurred from the part of the 8th respondent. The call details of respondents 9 and 10 are also verified. But no evidence was obtained to connect them with the incident.
W. A. No. 141 of 2022 -9-
15. It is also submitted that as the place of occurrence is abroad, there exists some difficulty in investigation, but the investigation is continuing. As to find out the actual facts behind the death, it is most necessary to conduct the exhumation and re-post mortem of the buried body. Hence the matter was discussed with the Professor of Forensic Medicine, MCH, Kottayam and a re-autopsy was recommended by the Forensic Professor. The District Magistrate authorized the Revenue Divisional Officer, Adoor for exhumation and inquest vide order No. DCPTA 2696/20. A letter was sent to the church authorities to take necessary steps for exhumation and the Church authorities produced a no objection letter. The exhumation date was scheduled on 05.11.2020. But as the petitioner obtained an order from this Court, the exhumation was yet not conducted.
16. As per the direction of this Court, learned Public Prosecutor has filed a statement, which is in tune with the statement filed by the Inspector of Police, Pathanamthitta.
17. By order dated 30.11.2020, this Court directed to conduct a re-post mortem on the body of the deceased. It was also directed that the same shall be done by an expert team of Doctors and the procedure W. A. No. 141 of 2022 -10- shall be videographed.
18. Inspector of Police, Pathanamthitta in his statement dated 25.03.2021 submitted that the body of deceased was exhumed from the vault of the Church cemetery in the presence of the Revenue Divisional Officer, Adoor and prepared an inquest report in the presence of relatives of the deceased and the church authorities. The post mortem examination was conducted by an expert team of Doctors, HOD & Police surgeon and Assistant Professor & Assistant Police Surgeon at the premises of the cemetery. Findings in the post mortem certificate are consistent with history of death due to hanging and there was no evidence of violence in the body of the deceased.
19. Appellant has filed an objection declining the contentions of the Inspector of Police, Pathanamthitta, and basically contended that the statement filed by the Inspector of Police, Pathanamthitta, is not based on a proper re-post mortem conducted by the experts and sought for dismissal of the re-post mortem report.
20. A statement dated 30.10.2020 has been filed by the Central Government Counsel on behalf of respondents 2 to 4 wherein it is submitted that the Embassy of India, Juba (South Sudan) received an W. A. No. 141 of 2022 -11- email on 09.01.2020 informing about the death of appellant's son along with passport copy of the deceased, Health Incident Report along with photo of the deceased body lying on the floor, request letter addressed to Ambassador from the appellant for post mortem and release of the body for transportation to India, authorization letter from the appellant for transportation of mortal remains and the Death Certificate issued by the Ministry of Health, Republic of Sudan.
21. It is submitted that there was no information from the family to the Embassy regarding the death. Above papers were sent by e-mail by the authorized person of the family and an Administrative officer of Star Contracting Oil and Gas Company Ltd. to seek NOC from the Embassy to transport the mortal remains on 09.01.2020. They also submitted Medical Forensic Report dated 08.01.2020 signed by the Medical Officer, Juba Teaching Hospital certifying the cause of death as Asphyxiation due to internal airways destructions (suicidal act).
22. On the Embassy's insistence for the family's written letter to the Embassy for their wish for transportation of mortal remains with or without autopsy, the wife of the deceased sent an email requesting for handing over the body of her husband to the authorized person by W. A. No. 141 of 2022 -12- the family after completion of all legal formalities from South Sudan. The Embassy thereafter issued the requisite papers to complete the formalities for transportation of the mortal remains after necessary investigation on 09.01.2021.
23. On completion of all formalities, the Embassy spoke to the family members of the deceased before transporting the body through the authorized person by the family. On their consent, the death certificate and NOC were issued by the Embassy for embalming and transportation of mortal remains of the deceased. The mortal remains were transported to India on 10.01.2020. The family confirmed the receipt of the body of the deceased on 13.01.2020. It is submitted that the Embassy acted in accordance with the wishes of the family in autopsy and transportation of mortal remains, as per prescribed procedure and local laws.
24. The learned writ court after considering the rival submissions and taking into account the pleadings contained in the writ petition, and the statements filed by the respondents and the documents on record, has dismissed the writ petition holding as follows:-
W. A. No. 141 of 2022 -13-
"20. The entire case has been built up by the petitioner on mere suspicion. She says that respondents 9 and 10 and their henchmen might have caused the death of Bipin. But it is mere suspicion. On the basis of mere surmises and conjunctures a person cannot be proceeded against. The death had taken place in Sudan whereas the respondents 9 and 10 are in Thiruvananthapuram only. The police could not find any lead to say that they have any connection whatsoever with the men and matters in that country and has completely ruled out any role of respondents 9 and 10 in the death. All the materials point towards death by hanging. There is nothing to suggest that anyone had played role in the death or for abetting suicide. There must be credible legal evidence to proceed further. There is an ocean of difference between suspicion and proof. On the basis of mere suspicion the matter cannot be proceeded with. On these considerations, I do not find any valid reason to direct the CBI to take over the investigation and proceed with the matter.
21. There is also no convincing material to say that any harassment was caused to the petitioner by the 8 th respondent. Petitioner has not named any particular police officer or politician who had shown undue interest in the matter. It is submitted that police has no undue interest in the matter; when respondents 8 and 9 had given a petition facilitating them to open the locker, petitioner was summoned for disposing the petition. That is a natural procedure followed by the police. If she is not inclined, police cannot make her toe the line of the daughter-in- law and her father. Then the aggrieved will have to resort to other remedies known to law."W. A. No. 141 of 2022 -14-
25. It is thus challenging the legality and correctness of the judgment, the appeal is preferred.
26. The paramount contentions advanced by the appellant are that the submission of the ADGP that he has absolutely no objection in handing over the case to CBI, admitting that the State Police have their own limitations, which can only be unraveled by the CBI, itself shows that the investigation cannot be properly done by the local Police; the re-postmortem report is only a preliminary report; the cause of death stated in Ext. P1 death certificate is "sudden death" and contrary to that, Ext. P4 death certificate states that the cause of death is due to "asphyxiation - due to internal airway obstructing due to hanging suicide" and without any supporting reason suicide is asserted; no investigation is done and without investigation or looking into supporting evidence, the Doctor comes to a conclusion that it is suicide and not murder in the postmortem report; Ext. P8 postmortem report from Sudan states that the body was 179 cms height when the petitioner's son was only 165 cms tall; none of the bones or neck bones of the deceased were broken or damaged is presumed even without an X-ray being taken to assert a suicide; no proper investigation has been conducted by the Police against respondents 9 W. A. No. 141 of 2022 -15- and 10 with the death of the appellant's son and the mobile phone of the 9th respondent containing spy ware installed by the appellant's son was not even sent for proper technical analysis.
27. It is further contended that the learned Single Judge erroneously found that the death is by hanging and that it is a suicide without any evidence to corroborate suicide. The investigating agency taking the clue has also shut down the investigation without taking any steps to find the real person who killed the appellant's son and the non-examination of the bones of the exhumed body clearly shows that the callous indifferent investigation by the State Police is only an eyewash.
28. It is further submitted that, though the learned Single Judge concluded that there is delay in filing a complaint for investigating the death of the appellant's son and that the complaint was filed because the 9th respondent demanded for her gold ornaments, it is very much clear that Ext. P13 complaint was filed on 02.07.2020 by the appellant and it is only after 14 days that a crime was registered by the local Police and in fact the complaint for return of gold was filed by the 9 th respondent only as a counter blast to the appellant's complaint. W. A. No. 141 of 2022 -16-
29. It is further contended that in the absence of the evidence that the suicide was abetted by someone and that there is no further scope for investigation, it is settled fact that every death should be considered homicide till proved to be suicide.
30. It is also contended that the learned Single Judge failed to note that no statements of respondents 9 and 10 were produced before the Court and the writ court fully relied on the State counsel regarding the statements saying that there was nothing suspicious in her call details also when every call detail can be erased by anyone. The learned Single Judge ought to have sent the phone to the lab to assure that there were no calls leading to the death of appellant's son and erroneously concluded that the entire case was built by the appellant on mere suspicion.
31. We have heard Smt. Sadhana Kumari E., learned counsel for the appellant, Sri. Grashious Kuriakose, learned Additional Director General of Prosecution for the State, and its officials, and Smt. Mini Gopinath, learned Central Government Counsel and perused the pleadings and material on record.
32. The sole question that emerges for consideration is whether W. A. No. 141 of 2022 -17- any manner of interference is required to the judgment of the learned Single Judge.
33. The facts involved in the writ petition are deliberated above in detail and therefore we do not propose to discuss the same again.
34. The learned Single Judge has taken into consideration the entire aspects involved in the matter and all the documents produced by the petitioner along with the writ petition, right from the registration of crime by the Police at Sudan and the consequential documents including the post mortem report, and the re-post mortem conducted in Kerala, on the basis of the directions issued by this Court in a proceeding after exhuming the body.
35. It is contended by the appellant that there are certain discrepancies in the descriptions made in the post mortem report in respect of the height etc. of the deceased person, however that by itself cannot be a ground to order a CBI investigation.
36. That apart, contentions are advanced by the appellant in the writ petition pointing guilt towards respondents 9 and 10, who are none other than the wife of the deceased and her father. Admittedly, W. A. No. 141 of 2022 -18- there are some disputes pending by and between the appellant and the daughter-in-law, i.e. the wife of the deceased.
37. It was after assimilating the intrinsic factual aspects that the learned Single Judge found that the case projected by the appellant is built upon mere suspicion of the petitioner, which is unsupported by any materials worth consideration.
38. It is also relevant and significant to note that even though allegations are made against the wife of the deceased and her father, who are residents of Thiruvananthapuram, the report of the Police shows that on account of the complaint filed by the appellant, thorough investigation was made by examining the mobile phones of the wife and the father-in-law of the deceased through proper channel and adopting scientific methods, however nothing worth suspicious could be unearthed to point the finger against the wife and the father- in-law of the deceased as is alleged in the writ petition.
39. It is also clear from the perusal of the documents and the pleadings put forth by the petitioner that the Police has made appropriate investigation into the complaint filed by the appellant, however no sufficient material could be gathered to proceed further by W. A. No. 141 of 2022 -19- registering a crime against the wife and father-in-law or anyone else.
40. Learned Single Judge has also gone through authoritative text books on medical toxicology and has arrived at the conclusion that the mark pointed out by the petitioner as knife - made line is the effect of the material used for hanging and consequential block to the air passage. The findings rendered by the learned Single Judge in that regard in paragraphs 12 and 13 are relevant in the context, which reads thus:-
"12. The postmortem certificates issued both from Sudan and India suggest uniformly that it was a suicidal death. Secondly, there was no other injury or evidence of force having been used against Bipin suggestive of homicide. Thirdly, even though the petitioner said that there was a knife made line on the neck, none of the medical records indicate such a matter. She also said that there was discolouration on the face and nose etc., but the medical officers did not notice any such feature on the body. In the circumstances, in the absence of any material suggesting use of external force, it can not be assumed that he was killed by somebody.
13. It seems that the ligature mark noticed on the neck has been taken by the petitioner as the 'knife made line' on the neck. Medical records from Sudan indicate about 'asphyxiation'. According to Dr.P.C.Ignatius, 'asphyxia' is produced by W. A. No. 141 of 2022 -20- constriction of larynx and trachea by the ligature and by forcing up the root of tongue to the roof of mouth and jamming against the hard plate. A tension of 15kg is sufficient to block the 'air passage' (Forensic Medicine and Toxicology, 4th edition, page 232, by Dr.P.C. Ignatius). In Modi's Medical Jurisprudence and Toxicology, in similar cases, 'asphyxia is the most common cause of death. The ligature is usually situated above the thyroid cartilage, and the effect of its pressing the neck in that situation is to force up the epiglottis and the root of the tongue against the posterior wall of the pharynx. Hence, the floor of the mouth is jammed against its roof, and occludes the air passage, also the uvula and soft palate are pushed upwards and laryngeal opening is blocked by the depressed epiglottis. A tension of about 15kg is effective'."
41. One thing seriously to be borne in mind while considering a case of this nature is that, unnecessarily, no third persons can be put to difficulties and prejudices and therefore without adequate and material circumstances leading to the allegations made, are substantiated, a writ court is not expected to order investigation by CBI, on mere asking by anyone.
42. We do not find any material to grant the reliefs sought for by the appellant and we are also of the view that the learned Single Judge was right in dismissing the writ petition.
W. A. No. 141 of 2022 -21-
Taking into account the above factual and other circumstances, we have no hesitation to hold that the appellant has not made out any case of jurisdictional error or other legal infirmities justifiable to be interfered with the judgment of the learned Single Judge in an intra court appeal filed under Section 5 of the Kerala High Court Act, 1958.
Upshot of the above discussion is that appeal fails. Accordingly it is dismissed.
Sd/-
S. MANIKUMAR CHIEF JUSTICE Sd/-
SHAJI P. CHALY JUDGE Eb ///TRUE COPY/// P. A. TO JUDGE