Kerala High Court
Suo Motu vs The Secretary on 15 December, 2010
Bench: Thottathil B.Radhakrishnan, P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
DBP.No. 52 of 2009()
1. SUO MOTU
... Petitioner
Vs
1. THE SECRETARY, COCHIN DEVASWOM BOARD
... Respondent
For Petitioner :.
For Respondent :SRI.K.GOPALAKRISHNA KURUP SC FOR CDB
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
The Hon'ble MR. Justice P.BHAVADASAN
Dated :15/12/2010
O R D E R
Thottathil B.Radhakrishnan & P.Bhavadasan, JJ.
= = = = = = = = = = = = = = = = = = = = = = = = D.B.P.No.52 of 2009 = = = = = = = = = = = = = = = = = = = = = = = = Dated this the 15th day of December, 2010.
Order Thottathil B.Radhakrishnan, J. This matter relates to the alleged malpractices of an earlier Temple Advisory Committee. There is a Vigilance Wing enquiring into the matter. The learned Ombudsman has reported the different aspects and had opined that necessary actions have to be taken. Even as regards the missing documents, a statement was called for from the Sub Inspector of Police, Kalady Police Station who was stated to have registered a crime. The said officer has filed a report stating, among other things, that a crime was registered as Crime No.97/2010 alleging offences punishable under Section 406 read with Section 34 IPC. During the course of investigation, it appears DBP52/09 -: 2 :- that the records and connected documents have been handed over to the complainant. We record this submission of the investigating officer and leave him with liberty to act in terms of the Code of Criminal Procedure and other relevant laws as regards the complaint. However, the CDB will take into account the views of the learned Ombudsman for future guidance and issue of necessary instructions to ensure that such incidents do not happen hereafter. The DBP ordered accordingly.
Thottathil B.Radhakrishnan, Judge.
P.Bhavadasan, Judge.
Sha/1812