Kerala High Court
D.N.Calvin Christo vs The State Police Chief on 3 February, 2022
Author: K.Haripal
Bench: K.Haripal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
THURSDAY, THE 3RD DAY OF FEBRUARY 2022 / 14TH MAGHA, 1943
WP(CRL.) NO. 506 OF 2021
PETITIONER:
D.N.CALVIN CHRISTO
AGED 45 YEARS
S/O.DASAYYAN, VIMALDA, ANCHALIKONAM P.O., AYIRA P.O., PARASSALA,
THIRUVANANTHAPURAM DISTRICT, FORMER TREASURER, CHURCH OF SOUTH
INDIA, SOUTH KERALA DIOCESE, LMS COMPOUND, MUSEUM,
THIRUVANANTHAPURAM DISTRICT.
BY ADV SHAJIN S.HAMEED
RESPONDENTS:
1 THE STATE POLICE CHIEF
KERALA, POLICE HEAD QUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM
PIN CODE 695 010
2 THE DIRECTOR
CRIME BRANCH, KERALA, POLICE HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM PIN CODE 695 010
3 THE INSPECTOR GENERAL OF POLICE
CRIME BRANCH, THIRUVANANTHAPURAM RANGE, POLICE HEAD QUARTERS,
VAZHUTHACAUD, THIRUVANANTHAPURAM PIN CODE 695 010
4 THE DEPUTY SUPERINTENDENT OF POLICE
CRIME BRANCH CENTRAL UNIT-I, EANCHAKKAL, PAZHAVANGADI,
THIRUVANANTHAPURAM PIN CODE 695 008
5 THE INSPECTOR OF POLICE
VELLARADA POLICE STATION, VELLARADA, THIRUVANANTHAPURAM
DISTRICT, PIN CODE 695 505
SR.PP - SMT. SREEJA V
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON 03.02.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(Crl) NO. 506 OF 2021
2
JUDGMENT
Petitioner is the de facto complainant in Crime No. 859 of 2019 of Vellarada police station which was registered on the basis of a complaint preferred by him before the Judicial First Class Magistrate's Court-III, Neyyattinkara which was forwarded to the Vellarada police station for registering the crime and investigation. Thus that crime was registered alleging offences punishable under Sections 120B, 403, 406, 378, 380 read with Section 34 of the IPC.
2. The precise allegation against the accused persons is that large-scale misappropriation of funds of Dr. SMCSI Medical College, Karakonam have taken place. The petitioner claims that he was the former Comptroller of the said medical college and the accused persons were the former Director, Comptroller, Principal, and Treasurer respectively of the medical college and the 5th accused is a stranger who had allegedly alligned with the other accused persons in committing serious acts of mischief and misappropriation of funds. During the course of investigation, W.P.(Crl) NO. 506 OF 2021 3 similarly placed other aggrieved persons also moved this Court and sought a direction for entrusting the investigation with the Crime-Branch. Accordingly, by Ext.P3 judgment dated 28th February 2020, this Court directed to entrust the investigation with the Crime Branch. During the course of investigation, some of the accused persons approached this Court for anticipatory bail. While considering the anticipatory bail applications, this Court noticed that the investigation has been harping only against some of the employees, who had only lesser role in the commission of the crime. The Court noticed that leaving big sharks, investigation was being proceeded only against employees of the college alone. Thus the Court while granting anticipatory bail to some of the accused, sought a report from the Investigating Officer. Accordingly, a report was filed and after elaborate consideration of the report the Court felt that the investigation should be expedited and by Ext.P6 order the Crime-Branch was directed to complete the investigation and file a final report within three months from that day, that is from 30 th September 2020. Ext.P8 is the final report filed by the Investigating Officer referring the case W.P.(Crl) NO. 506 OF 2021 4 as undetected.
3. The learned counsel for the petitioner submits that even though large scale misfeasance and malfeasance were committed by the accused persons, with the intention of helping the real culprits, the police has hurriedly laid the final report describing the case as undetected which is illegal and therefore, Ext.P8 is sought to be quashed.
4. I heard the learned counsel for the petitioner and also the learned Senior Public Prosecutor.
5. According to the learned counsel for the petitioner, describing a case 'undetected' is something alien to the Criminal Procedure Code that the final report has been closed as undetected taking cue from clause 356 of the Police Manual. If such a final report is accepted, the entire acts of mischief committed by the accused persons will stand forgotten forever and the police will not be able to unearth the mysteries behind it.
6. I have carefully gone through Ext.P8 report. It seems that the investigation was taking place on right track. But from the penultimate paragraph of the report, it seems that the final report W.P.(Crl) NO. 506 OF 2021 5 has been abruptly concluded and hurriedly wound up for the reason that this Court had fixed a time limit of three months which could not be honored by the Investigating Officer. Going by the report, it may not be practical and possible for the Investigating Officer to unearth all the mysteries within the time limit and that predominantly seems to be the reason prompted him for closing the investigation abruptly. I have no doubt that the course adopted by the Investigating Officer cannot be accepted in right earnest. It is evident from Ext.P8 itself is that large-scale misappropriation of public funds was attempted to be siphoned off by some of the suspects. That has to be unearthed and the real culprits have to be brought to book. Therefore even if at the cost of granting further time, investigation should continue unabated. If there was a paucity of time to conclude the investigation, the better course opened to the Investigating Officer was to approach this Court seeking further time. Without resorting to the same he has taken slipshod method of closing the investigation and filing the final report as 'undetected' which cannot be accepted.
7. Moreover the adage, 'justice hurried is justice burried' is W.P.(Crl) NO. 506 OF 2021 6 apt to the situation. This is a case involving large number of documents and involvement of various individuals and institutions. Therefore, it was not appropriate on the part of the Investigating Officer to close investigation taking shelter under the time limit fixed by the Court. If that is permitted, real culprits will go scot free, which is against public interest.
8. Therefore Ext.P8 is quashed. The Deputy Superintendent of police, Crime-Branch, Thiruvananthapuram is directed to resume the investigation and lay the final report at the earliest, at any rate within a period of six months.
9. It is made clear that, if he is unable to complete investigation in reasonable course and file the report within the timeline, it is open to him to approach this Court seeking further time, showing valid reasons.
The Writ Petition is disposed of as above.
Sd/-
K. HARIPAL JUDGE RMV/03/02/2022 7 APPENDIX OF WP(CRL.) 506/2021 PETITIONER EXHIBITS Exhibit P1 PHOTOCOPY OF THE COMPLAINT CMP NO.5301/2019 PREFERRED BY THE PETITIONER BEFORE THE JUDICIAL 1ST CLASS MAGISTRATE COURT-III, NEYYATTINKARA Exhibit P2 PHOTOCOPY OF THE FIR IN CRIME NO.859/2019 OF VELLARADA POLICE STATION Exhibit P3 PHOTOCOPY OF THE JUDGMENT DATED 28.2.2020 IN W.P.(C) NO.351/2020 OF THIS HONOURABLE COURT.
Exhibit P4 PHOTOCOPY OF THE RE-REGISTERED FIR IN CRIME BRANCH POLICE STATION CRIME NO.42/2020 Exhibit P5 PHOTOCOPY OF THE COMMON ORDER DATED 16/7/2020 IN B.A.NO.3945/2020, B.A.NO.4136/2020, B.A.NO.4137/2020 AND B.A.NO.4138/2020 OF THIS HONOURABLE COURT Exhibit P6 PHOTOCOPY OF THE COMMON ORDER DATED 30/9/2020 IN B.A.NO.3945/2020, B.A.NO.4136/2020, B.A.NO.4137/2020 AND B.A.NO.4138/2020 OF THIS HONOURABLE COURT WITHOUT CAUSE TITLES Exhibit P7 PHOTOCOPY OF THE REPORT DATED 10/11/2020 SUBMITTED BY THE 4TH RESPONDENT BEFORE THE JUDICIAL 1ST CLASS MAGISTRATE COURT-III, NEYYATTINKARA Exhibit P8 CERTIFIED COPY OF THE UN REPORT IN CRIME NO.42/CB/TVM/R/2020 IN VELLARADA POLICE STATION CRIME NO.859/2019 SUBMITTED BEFORE THE JUDICIAL 1ST CLASS MAGISTRATE COURT-III, NEYYATTINKARA TRUE COPY P.A.TO JUDGE