T.N Unnikrishnan vs Viswanadh R, Ips
2021 Latest Caselaw 14082 Ker

C.O.C.No.415/2021

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                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

                        THE HONOURABLE MR. JUSTICE ASHOK MENON

           WEDNESDAY, THE 7TH DAY OF JULY 2021 / 16TH ASHADHA, 1943

                               CON.CASE(C) NO. 415 OF 2021

       AGAINST THE ORDER/JUDGMENT IN Crl.MC 7329/2018 OF HIGH COURT OF

                                             KERALA

    PETITIONER/PETITIONER:

                  T.N UNNIKRISHNAN
                  AGED 60 YEARS
                  S/O NARAYANAN, THOZHUTHUPARAMBIL VEEDU, THEKKEMURI,
                  SANKARAMANGALAM P.O.PATTAMBI, PALAKKAD
                  BY ADVS.
                  P.M.RAFIQ
                  SRI.V.C.SARATH
                  SRI.VIPIN NARAYAN
                  SRI.AJEESH K.SASI
                  SMT.POOJA PANKAJ
                  SRUTHY N. BHAT


    RESPONDENT/PERSONAGAINST WHOM THE DIRECTION WAS ISSUED:

                  VISWANADH R, IPS
                  AGE NOT KNOWN FATHERS NAME NOT KNOWN. DISTRICT POLICE
                  CHIEF, PALAKKAD, PUDUPALLI THERUVU, NURANI, PALAKKAD,
                  KERALA-678 001.
                  BY ADVS.
                  SRI.SUMAN CHAKRAVARTHY, SENIOR GOVT.PLEADER
                  SHRI.P.NARAYANAN, ADDL.PUBLIC PROSECUTOR


    OTHER PRESENT:

                  SRPP.SRI.S.SAJJU



           THIS     CONTEMPT    OF   COURT    CASE    (CIVIL)    HAVING   COME   UP    FOR

    ADMISSION     ON   07.07.2021,    THE    COURT    ON   THE   SAME   DAY   PASSED   THE

    FOLLOWING:
 C.O.C.No.415/2021

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                               JUDGMENT

Dated this the 7th day of July 2021

This Court had disposed of Crl.M.C. No.7329/2018 on

14.12.2018 directed the District Police Chief, Palakkad to

conduct an enquiry and initiate proceedings against the

second respondent therein. The petitioner has again

approached this Court stating that no enquiry has been

conducted so far and the District Police Chief, Palakkad is

liable to comply this Court's order. The learned Public

Prosecutor on instructions has appeared and submitted the

statement and also submitted that proceedings have been

initiated against the second respondent who was the then Sub

Inspector of Police, Pattambi presently working as Inspector

in Kasaragod, and the enquiry has also progressed and it may

take about two months to complete the enquiry and that

there is no willful latches of contempt on the part of the

District Police Chief, Palakkad or the District Police Chief, C.O.C.No.415/2021

Kasaragod. Hence it is submitted that the contempt

proceedings may be dropped. After having heard the

submissions from both sides, I find that the records produced

by the respondent would indicate that action has been taken

to proceed with the enquiry against the second respondent.

Under such circumstances, further proceedings in the

contempt of court case is dropped with a further directions to

the Inspector General of Police, North Zone, Kozhikode who is

presently in charge of the enquiry being conducted by the

District Police Chief, Kasaragod, to complete the enquiry as

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

months.

The contempt of court case is hence closed.

Sd/-

ASHOK MENON JUDGE Al/-

C.O.C.No.415/2021

APPENDIX OF CON.CASE(C) 415/2021

PETITIONER ANNEXURE ANNEXURE A CERTIFIED COPY OF THE ORDER IN CRL.MC NO 7329 OF 2018 DATED 14.12.2018 PASSED BY THIS HONOURABLE COURT

RESPONDENTS EXHIBITS :NIL

TRUE COPY

PS TO JUDGE

AL/-