Kerala High Court
Rajesh Palamattam vs State Of Kerala on 12 August, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943
WP(C) NO. 15775 OF 2021
PETITIONER:
RAJESH PALAMATTAM
AGED 46 YEARS
S/O.P.J.GEORGE, PALAMATTAM HOUSE,
KADALIKKADU.P.O, VAZHAKULAM,
MUVATTUPUZHA, ERNAKULAM.
BY ADVS.S.RAJEEV
K.K.DHEERENDRAKRISHNAN
V.VINAY
M.S.ANEER
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY HOME SECRETARY,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 DIRECTOR OF VIGILANCE,
OFFICE OF THE DIRECTOR OF VIGILANCE,
THIRUVANANTHAPURAM-695001.
3 SUPERINTENDENT OF POLICE
VIGILANCE AND ANTI-CORRUPTION BUREAU, ERNAKULAM-
682017.
4 THE DEPUTY SUPERINTENDENT OF POLICE
VIGILANCE AND ANTI-CORRUPTION BUREAU, ERNAKULAM-
682017.(CRI.NO.17 OF 2016 VACB,
ERNAKULAM UNIT).
SRI A RAJESH SPL PP VACB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
W.P.(C) No.15775 of 2021
2
R. NARAYANA PISHARADI, J
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W.P.(C) No.15775 of 2021
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Dated this the 12th day of August, 2021
JUDGMENT
This writ petition is filed by the first accused in the case
registered as V.C.No.19/2016 by the Deputy Superintendent of
Police, Vigilance and Anti-Corruption Bureau (VACB), Ernakulam,
seeking the following reliefs:
"i). issue a writ of mandamus or any other writ
or direction, directing the 2nd and 3rd respondents
to complete the investigation of Exhibit P1 Crime
No.19/2016 registered by VACB, Ernakulam as
expeditiously as possible and submit final report
before court in accordance with law within a time
frame;
ii). issue a writ of mandamus directing the 2 nd
and 3rd respondents to consider and dispose Ext.P2
representation submitted by the petitioner as
expeditiously as possible;
iii). issue other writ or direction which this
Honourable court may deem fit on the facts of the
case."
2. When the writ petition came up for hearing today, the
learned Public Prosecutor submitted that the investigating officer
has filed a statement with regard to the present stage of the
W.P.(C) No.15775 of 2021
investigation of the case.
3. In the statement dated 11.08.2021 filed by the
investigating officer before this Court, it is mentioned as follows:
"It is most humbly submitted that the investigation
into the registered crime case in light of the
complaint has been completed and the factual
report was duly submitted to the higher ups on
30/12/2020 for approval. Upon obtaining approval
from VACB Directorate, the final report shall be laid
before the Honourable Court."
4. Learned Public Prosecutor, on instructions, has
submitted that the conclusion reached by the investigating officer
on conducting investigation is that further action in the matter has
to be dropped.
5. Learned counsel for the petitioner submits that the
above facts may be recorded and the writ petition may be closed.
6. The statement filed by the investigating officer and the
submission made by the learned Public Prosecutor are recorded.
In view of the submission made by the learned counsel for the writ
petitioner, nothing further survives for consideration in this writ
petition.
7. The writ petition stands disposed of as above.
Sd/- R. NARAYANA PISHARADI
JUDGE
lsn
W.P.(C) No.15775 of 2021
APPENDIX OF WP(C) 15775/2021
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE FIR IN CRIME NO.19 OF
2016 REGISTERED BY VACB,ERNAKULAM
Exhibit P2 A TRUE COPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE THE
2ND AND 3RD RESPONDENTS
Exhibit P3 A TRUE COPY OF THE DELIVERY REPORT OF
CONSIGNMENT.
RESPONDENTS EXHIBITS: NIL
TRUE COPY
P.A TO JUDGE
LSN
