Kerala High Court
Jerom Kochukutty vs The State Police Chief on 7 April, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.R.ANITHA
WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943
WP(Crl.).No.7 OF 2021
PETITIONERS:
1 JEROM KOCHUKUTTY, AGED 62 YEARS
TITTU BHAVAN, THANNITHADAM, ELAMPAL P.O., KOLLAM.
2 VALSAMMA
TITTU BHAVAN, THANNITHADAM, ELAMPAL P.O., KOLLAM.
BY ADVS.
DR.K.P.SATHEESAN (SR.)
SRI.P.MOHANDAS (ERNAKULAM)
SRI.K.SUDHINKUMAR
SRI.S.K.ADHITHYAN
SRI.SABU PULLAN
SRI.GOKUL D. SUDHAKARAN
RESPONDENTS:
1 THE STATE POLICE CHIEF, POLICE HEADQUARTERS,
VAZHUTHACAUD, THIRUVANANTHAPURAM - 695 014.
2 THE INSPECTOR GENERAL OF POLICE (PRISONS)
POOJAPPURA, THIRUVANANTHAPURAM - 695 012.
3 THE SUPERINTENDENT OF POLICE (PRISONS)
CENTRAL JAIL, POOJAPPURA,
THIRUVANANTHAPURAM - 695 012.
ADDL. 4 THE DIRECTOR OF HEALTH SERVICES,
THIRUVANANTHAPURAM, PIN-695 035.
[ADDL.R4 IS SUO MOTU IMPLEADED AS PER ORDER DATED
02/02/2021 IN WP(CRL) NOS.7 & 23 OF 2021]
BY SRI.K.B. RAMANAND, SR.GOVERNMENT PLEADER
BY SMT.REKHA.C.NAIR
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
07.04.2021, ALONG WITH WP(Crl.) NO.23/2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(Crl.).No.7 OF 2021 2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.R.ANITHA
WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943
WP(Crl.).No.23 OF 2021
PETITIONER:
AJITHA
AGED 48 YEARS
W/O.SIVAN, KODUVALIL HOUSE,
ELAPPARA, IDUKKI-685501.
BY ADV. SRI.GEORGE RENOY
RESPONDENTS:
1 THE STATE POLILCE CHIEF
KERALA STATE POLICE HEADQUARTERS,
VAZHUTHACAUD,THIRUVANANTHAPURAM-695010.
2 THE INSPECTOR GENERAL OF POLICE (PRISONS),
PRISONS HEADQUARTERS, POOJAPPURA,
THIRUVANANTHAPURAM-695012.
3 THE SUPERINTENDENT, CENTRAL PRISON,
POOJAPPURA, THIRUVANANTHAPURAM-695012.
ADDL. 4 THE DIRECTOR OF HEALTH SERVICES,
THIRUVANANTHAPURAM, PIN-695 035.
[ADDL.R4 IS SUO MOTU IMPLEADED AS PER ORDER DATED
02/02/2021 IN WP(CRL) NOS.7 & 23 OF 2021]
BY SRI.K.B. RAMANAND, SR.GOVERNMENT PLEADER
BY SMT.REKHA.C.NAIR
THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION
ON 07.04.2021, ALONG WITH WP(Crl.) NOS.7 OF 2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
WP(Crl.).No.7 OF 2021 3
K.VINOD CHANDRAN & M.R.ANITHA, JJ.
----------------------------------------
W.P.(Crl.) Nos.07 & 23 of 2021 [S]
----------------------------------------
Dated this the 07th day of April, 2021
JUDGMENT
K.Vinod Chandran, J.
We are of the opinion that the above matters can
be closed, but, however, we direct the Director of Health
Services to place before us the result of the enquiry
initiated against the Doctor, who has been removed from the
Prison. We also direct the Superintendent of Prisons to
file a report as to the Medical Services being provided in
the Jail. The report of the Director of Health Services
and the Jail Superintendent shall be placed before us on
20.05.2021.
With the above direction, the writ petitions (Crl) are
closed.
Sd/-
K.VINOD CHANDRAN
JUDGE
Sd/-
M.R.ANITHA
JUDGE
jma //True Copy//
P.S. To Judge
APPENDIX OF WP(Crl.) 7/2021
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE COMPLAINT FILED BY THE
PETITIONERS AT THE OFFICE OF THE 2ND
RESPONDENT DATED 7/1/2021.
ANNEXURE C1 INTERIM REPORT DATED 08/01/2021 FILED BY
ADDL. DISTRICT JUDGE-II,
THIRUVANANTHAPURAM.
ANNEXURE C2 MEDICAL EXAMINATION REPORT OF SRI.TITTU
JEROM, BY TWO DOCTORS, WHO WERE DEPUTED BY
THE DISTRICT MEDICAL OFFICER, AS PER THE
DIRECTION OF THE HONOURABLE HIGH COURT.
ANNEXURE C3 AUTHORIZATION ISSUED BY DGP (PRISONS) DATED
09/01/2021.
ANNEXURE C4 INTERIM REPORT OF DIG (PRISONS) DATED
09/01/2021.
ANNEXURE C5 PROCEEDINGS OF THE SUPERINTENDENT (PRISONS)
ORDERING ENQUIRY AGAINST THE SMUGGLING OF
LIQUOR TO THE PREMISES BY THE CONVICT.
ANNEXURE C6 REPORT OF MEDICAL OFFICER, CENTRAL PRISON,
POOJAPPURA.
ANNEXURE C7 MEDICAL REPORT WITH REGARD TO TREATMENT OF
MR.TITTU JEROM, BY UNIT CHIEF, S5,
DEPARTMENT OF GENERAL SURGERY, GOVERNMENT
MEDICAL COLLEGE, THIRUVANANTHAPURAM.
APPENDIX OF WP(Crl.) 23/2021
PETITIONER'S/S EXHIBITS:
ANNEXURE C1 REPORT OF TWO DOCTORS OF THE GOVERNMENT
DISTRICT MODEL HOSPITAL, PEROORKKADA IN
REGARD TO SHINU, AGED 30 YEARS.
ANNEXURE C2 REPORT OF TWO DOCTORS OF THE GOVERNMENT
DISTRICT MODEL HOSPITAL, PEROORKKADA IN
REGARD TO SYAM SIVAN, AGED 24 YEARS.
ANNEXURE C3 REPORT OF TWO DOCTORS OF THE GOVERNMENT
DISTRICT MODEL HOSPITAL, PEROORKKADA IN
REGARD TO UNNIKKUTTAN, AGED 28 YEARS.
ANNEXURE C4 MEDICAL REPORT FROM MEDICAL COLLEGE,
THIRUVANANTHAPURAM IN REGARD TO TREATMENT
OF MR.SHINU.C., AGED 30 YEARS.
ANNEXURE C5 MEDICAL REPORT FROM MEDICAL COLLEGE,
THIRUVANANTHAPURAM IN REGARD TO TREATMENT
OF MR.SYAM SIVAN, AGED 24 YEARS.
ANNEXURE C6 MEDICAL REPORT FROM MEDICAL COLLEGE,
THIRUVANANTHAPURAM IN REGARD TO TREATMENT
OF MR.UNNIKKUTTAN, AGED 28 YEARS.
RESPONDENTS' EXHIBITS:
EXHIBIT R3(a) TRUE COPY OF THE ORDER NO.CP5-
57/2663/2021/CPTVPM,DATED 02.01.2021.
EXHIBIT R3(b) TRUE COPY OF THE MEDICAL EXAMINATION REPORT
DATED 19.01.2021 FURNISHED BY THE MEDICAL
OFFICER.
EXHIBIT R3(c) TRUE COPY OF FIR IN CRIME NO.40/2021
POOJAPPURA POLICE STATION,
THIRUVANANTHAPURAM.
