Kerala High Court
Ramachandran vs State Of Kerala on 25 September, 2012
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
WEDNESDAY, THE 20TH DAY OF AUGUST 2014/29TH SRAVANA, 1936
WP(C).No. 9130 of 2014 (M)
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PETITIONER:
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RAMACHANDRAN, PANDIYANVILA VEEDU
CHERULAYAM, PONGALADI, PARANTHAL P.P.
PANTHALAM (VIA), PATHANAMTHITTA DISTRICT
PIN: 691 523.
BY ADVS.SRI.R.SURAJ KUMAR
SMT.V.BEENA
SRI.SUNIL J.CHAKKALACKAL
SRI.V.K.UNNIKRISHNAN (KOLLAM)
RESPONDENTS:
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1. STATE OF KERALA, REPRESENTED BY
SECRETARY, HOME DEPARTMENT, SECRETARIAT
THIRUVANANTHAPURAM- 695 001.
2. THE DIRECTOR GENERAL OF POLICE
THIRUVANANTHAPURAM - 695 001.
3. THE DISTRICT POLICE CHIEF
PATHANAMTHITTA - 689 645.
4. THE CIRCLE INSPECTOR OF POLICE
PANTHALAM, PATHANAMTHITTA DISTRICT - 689 645.
5. THE SUB INSPECTOR OF POLICE
KODUMON, PATHANAMTHITTA DISTRICT - 689 645.
R1 -R 5 BY ADV. STATE ATTORNEY SRI. P. VIJAYARAGHAVAN
BY PUBLIC PROSECUTOR, SMT. S. HYMA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20-08-2014, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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WP(C).No. 9130 of 2014 (M)
APPENDIX
PETITIONER'S EXHIBITS
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EXT.P1: TRUE COPY OF THE FIR AND REPORT IN CRIME NO.470/2012 DATED
25/9/2012.
EXT.P2: TRUE COPY OF THE REPRESENTATION DATED 16/10/2012.
EXT.P3: TRUE COPY OF THE REPRESENTATION DATED NIL SUBMITTED BY
THE PETITIONER BEFORE THE STATE POLICE COMPLAINTS
AUTHORITY
RESPONDENTS' EXHIBITS
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NIL
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K. RAMAKRISHNAN, J.,
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W.P.(C) No. 9130 OF 2014
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Dated this the 20th day of August, 2014
JUDGMENT
This is an application filed by the petitioner seeking intervention of this Court for conducting proper investigation in relation to the suspicious death of his daughter, under Article 226 of the Constitution of India.
2. It is alleged in the petition that the petitioner's daughter by name 'Raji' had died by hanging on 25.09.2012 and according to the petitioner, there is no circumstance which warranted the deceased to commit suicide at that time. Though a case has been registered by the police as Crime No. 470/2012 of Kodumon Police station under the caption 'unnatural death', no proper enquiry was conducted and they were trying to hush up the investigation and to file a report stating that it is a case of suicide. He has filed Ext. P3 petition stating these facts and also filed several complaints before the authorities and all fell into the deaf ears of the authorities. Further, one 'Sunil' was misbehaving with his daughter, which, according to the petitioner, had caused the daughter to commit suicide and the reason stated by the W.P.(C)No. 9130 OF 2014 2 investigating agency to come to the conclusion that it is a case of suicide and there is no suspicious circumstances are not sufficient for his daughter to commit suicide as well. So he has no other remedy except to approach this Court seeking the following reliefs:
"i. To call for the records leading to Exhibit-P1 and issue a Writ of Mandamus or any other appropriate writ, order or direction to the respondent No.1 to entrust further investigation of Crime No. 470/2012 in the matter of suspicious death of petitioner's daughter Raji, aged 23 by constituting a special investigation team headed by a police officer not less than the rank of Deputy Superintendent of Police and monitored by an officer not less than the rank of Deputy Inspector General of Police. ii. To issue a direction to the respondents to take all necessary steps for an effective and proper investigation;
iii. Issue such other writ, direction or order as is deemed just, proper and necessary under the circumstances of the case."
3. On the basis of the allegations in the petition a statement has been called for from the official respondents and W.P.(C)No. 9130 OF 2014 3 the 5th respondent has filed a statement in which he had categorically stated that the investigation was properly conducted and there was no suspicious circumstances brought out in respect of the death of the deceased and it was a clear case of suicide and according to them, the attitude of the petitioner was also responsible for the deceased to commit suicide. Petitioner had sent several compliant to several authorities and those complaints were enquired into by Dy. Superintendent of Police, Adoor and also Dy. Superintendent of Police, Crime Detachment and they also came to a conclusion that the allegations in the complaint were not genuine and the investigation conducted is proper and no further investigation is required in this regard and they have also filed a report before the Sub Divisional Magistrate Court stating that it is a case of suicide. It is further stated in the statement that if the petitioner has got any grievance, his remedy is to file his objection before the Sub Divisional Magistrate under Section 176 Code of Criminal Procedure (hereinafter referred to as 'the Code') and they prayed for dismissal of the application.
W.P.(C)No. 9130 OF 2014 4
4. The petitioner filed reply statement denying all the allegations made in the statement filed by the 5th respondent.
5. Heard learned counsel for the petitioner and learned Government Pleader.
6. Counsel for the petitioner submitted that none of the reasons stated by the investigating officer to come to the conclusion that she died by hanging are not genuine or not even sufficient for a lady having a mental capacity as his daughter was, to commit suicide. So, further investigation is ordered to bring the real truth will come to light.
7. The learned Government Pleader submitted that they have conducted proper investigation and they have questioned all the persons cited by the petitioner also and the petitioner was also questioned and no suspicious circumstances have been brought out as alleged by the petitioner in connection with the death of his daughter. So, they have closed the file by filing report before Sub Divisional Magistrate stating that it is a case of suicide.
8. It is an admitted fact that the petitioner's daughter, W.P.(C)No. 9130 OF 2014 5 one 'Raji' died by hanging on 25.09.2012 in her house in the evening and on the basis of the statement given by a relative, a crime was registered as Crime No. 470/2012 of Kodumon Police Station under the caption 'unnatural death' and they have conducted Ext.P1 inquest and recorded the statements of some of the persons who are the close relative of the deceased and came to a conclusion that it is a case of suicide and according to the investigating officer, proper investigation has been conducted. The petitioner filed Exts.P2 and P3 complaints as he was not satisfied with the manner in which the investigation was conducted. But, according to the petitioner, those petitions were not properly enquired into by the authorities. It is seen from the statements filed by the 6th respondent that those petitions were also enquired into by the higher police officers in the rank of Dy.S.P., Adoor and also Dy.S.P., Crime Detachment and found that the allegations were not true and they were satisfied with the investigation conducted by the 5th respondent. If the petitioner has got any grievance regarding the investigation, he can file an application under Section 176 (2) of the Code before W.P.(C)No. 9130 OF 2014 6 the Sub Divisional Magistrate regarding the same. So, the petitioner can very well file an application under Section 174(2) and if such an application is filed, the Sub Divisional Magistrate is bound to conduct an enquiry as provided under Section 176 Cr.P.C. So, the remedy of the petitioner is to move Sub Divisional Magistrate for appropriate relief. So, under this circumstance, this Court feels that this petition can be disposed of leaving open the right of the petitioner to move the Sub Divisional Magistrate under Section 174 read with Section 176 Cr.P.C. for appropriate relief and if such an application is filed, learned Sub Divisional Magistrate is directed to consider and dispose of that application in accordance with law.
With the above directions and observation, the writ petition is disposed of.
Sd/-
K. RAMAKRISHNAN
JUDGE
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// TRUE C OPY // P.A. TO JUDGE