Supreme Court - Daily Orders
Sathyan Naravoor vs Dr. Jacob Thomas Ips on 20 January, 2026
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.17 COURT NO.15 SECTION II-D
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1353/2022
[Arising out of impugned final judgment and order dated 01-11-2021
in CRLMC No. 3137/2019 passed by the High Court of Kerala at
Ernakulam]
SATHYAN NARAVOOR Petitioner(s)
VERSUS
DR. JACOB THOMAS IPS & ORS. Respondent(s)
(IA No. 11319/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 152492/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 252591/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION) WITH SLP(Crl) No. 3576/2022 Date : 20-01-2026 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) :
Mr. Jayanth Muth Raj, Sr. Adv. Mr. Harshad V. Hameed, AOR Mr. Dileep Poolakkot, Adv. Mrs. Ashly Harshad, Adv.
Mr. Mahabir Singh, Adv.
Mr. Kaleeswaram Raj, Adv. (Through V.C.) Mr. Mohammed Sadique T.A., AOR Ms. Thulasi K Raj, Adv.
Ms. Aparna Menon, Adv.
Ms. Chinnu Maria Antony, Adv.
For Respondent(s) :
Mr. A. Karthik, AOR Ms. Smrithi Suresh, Adv.
Mr. Sugam Agrawal, Adv.Signature Not Verified
Ms. Veera Mahuli, Adv.Digitally signed by ANITA MALHOTRA Date: 2026.01.22
Ms. Nanditha S, Adv.
17:29:58 IST Reason:1
Mr. Jayanth Muth Raj, Sr. Adv.
Mr. Harshad V. Hameed, AOR Mr. Dileep Poolakkot, Adv. Mrs. Ashly Harshad, Adv.
Mr. Mahabir Singh, Adv.
Ms. Ankita Sharma, AOR Mr. Arjun D Singh, Adv.
Ms. Ishika Neogi, Adv.
Mr. Suryaprakash V.Raju, A.S.G. Mr. Annam Venkatesh, Adv. Mr. Abhinav Mishra, Adv.
Mr. Samrat Goswami, Adv.
Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R
1. At the time of hearing Mr. S.V.Raju, learned Additional Solicitor General appearing on behalf of respondent No.5-Union of India, on instructions, submitted that the State had not furnished the list of officers for travelling to Netherlands for investigation.
2. However, learned senior counsel for the petitioner submitted that the requisite information was submitted vide letter dated 7th November, 2025.
3. Mr. S.V.Raju, learned Additional Solicitor General sought time to ascertain this fact and the case was passed over.
4. When the case was taken up on second call, he endorsed the statement made by learned senior counsel for the petitioner. Meaning thereby, the information which 2 was given to him at the initial stage was not correct.
This could have led to passing of a wrong order. For this conduct, we impose cost of ₹25,000/- (Rupees twenty five thousand only) on respondent No.5-Union of India. The amount of cost shall be deposited in the below mentioned bank account within four weeks from today:
Name of Fund Armed Forces Battle Casualties Welfare Fund Bank Name Canara Bank Branch South Block, Defence Headquarters, New Delhi – 110011 IFSC Code CNRB0019055 Account No. 90552010165915
5. The Registry is directed to forward a copy of this order on the following email id for information:
[email protected]
6. Adjourned to 21st April, 2026.
(ANITA MALHOTRA) (AKSHAY KUMAR BHORIA) AR-CUM-PS COURT MASTER 3