Rajendran Pillai vs The State Police Chief
2021 Latest Caselaw 4460 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                      WP(C).No.28136 OF 2020(N)


PETITIONER:

               RAJENDRAN PILLAI
               AGED 68 YEARS
               S/O LATE KRISHNA PILLAI, RAJAVALSOM, KULANADA POST
               OFFICE, PATHANAMTHITTA DISTRICT PIN CODE-689 503.

               BY ADVS.
               SRI.ARUN CHANDRAN
               SHRI.HARIMOHAN

RESPONDENTS:

      1        THE STATE POLICE CHIEF
               POLICE HEAD QUARTERS, VAZHUTHACAUD,
               THIRUVANANTHAPURAM DISTRICT, PIN CODE-695 014.

      2        THE DISTRICT POLICE CHIEF,
               OFFICE OF THE DISTRICT POLICE CHIEF, PATHANAMTHITTA
               DISTRICT, PIN CODE-689 645.

      3        THE INSPECTOR/STATION HOUSE OFFICER,
               PANDALAM POLICE STATION, PATHANAMTHITTA DISTRICT ,
               PIN CODE-689 501.

      4        DR. MONSON MAVUNKAL @ MONSON CHACKO,
               MONSON EDITION PRANAVAM, ULRS 15A, WEST VATTAPPARAMB
               LANE, AZAD ROAD, KALOOR, ERNAKULAM DISTRICT, PIN CODE
               682 017.

      5        JOSHI K.J,
               S/O JOSE KUNNEL, KUNNEL HOUSE, THIRUVILWAMALA,
               THRISSUR DISTRICT, PIN CODE-680 558.

      6        AJITH EV,
               S/O VIKRAMAN, ELANGATH HOUSE, 3RD CAMP, KARUNAPURAM,
               IDUKKI DISTRICT, PINCODE-685 552.

               R1-3 BY GOVERNMENT PLEADER
               PP T.R.RENJITH

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Wpc 28136/2020
                                         2

                                    V.G.ARUN, J.

                    ===========================
                           WP(C) No.28136 of 2020
                    ===========================
                      Dated this the 8th day of February, 2021

                                     JUDGMENT

The Prayer in this writ petition is to transfer and entrust the

investigation in Crime No.1823 of 2020 of Pandalam Police Station to the

District Crime Branch/Special Investigation Agency and to conduct

investigation without further delay. In the statement filed by the

Investigating Officer, it is stated that the amount of money involved in the

case being more than 5 Crores, a report as stipulated in Circular No.32 of

2020 dated 17.08.2020 of the State Police Chief, has been submitted to the

District Police Chief, for initiating action to transfer the investigation to the

Crime Branch Unit. A copy of the report is produced as Annexure R3(1).

2. Taking into account the contentions urged in the writ petition, the

report of the Investigating Officer and the directives in Circular No.32 of

2020 dated 17.08.2020, the investigation in Crime No.1823 of 2020 of

Pandalam Police Station is directed to be transferred to District Crime

Branch, as expeditiously as possible and at any rate, within a period of two

weeks from the date of receipt of a copy of this judgment.

Sd/-

V.G.ARUN JUDGE lgk Wpc 28136/2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 23.7.2020

EXHIBIT P2 TRUE COPY OF THE COMMUNICATION OF THE PHQ DATED 31.7.2020

EXHIBIT P3 TRUE COPY OF THE COMMUNICATION DATED 1.8.2020 OF THE DISTRICT POLICE CHIEF , PATHANAMTHITTA DISTRICT

EXHIBIT P4 TRUE COPY OF THE FIRE NO 1823/2020 DATED 5.8.2020

EXHIBIT P5 TRUE COPY OF THE COMPLAINT DATED 17.11.2020

EXHIBIT P6 TRUE COPY OF THE ACKNOWLEDGEMENT ISSUED BY THE OFFICE OF THE 2ND RESPONDENT DATED 19.11.2020