Sunil Kumar A.S vs State Of Kerala
2023 Latest Caselaw 11279 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE GOPINATH P.

    FRIDAY, THE 27TH DAY OF OCTOBER       2023 / 5TH KARTHIKA, 1945

                       WP(CRL.) NO. 1083 OF 2023
                 NORTH PARUR POLICE STATION, ERNAKULAM
                          CRIME NO.146 OF 2023

PETITIONER:

              SUNIL KUMAR A.S AGED 53 YEARS S/O. SUDHAN,
              ANCHALASSERY HOUSE, KAITHARAM P.O., NORTH PARAVOOR,
              PIN - 683519
              BY ADVS. V.JOHN SEBASTIAN RALPH VISHNU CHANDRAN RALPH
              RETI JOHN APPU BABU VISHNUMAYA M.B. GIRIDHAR KRISHNA
              KUMAR APOORVA RAMKUMAR GEETHU T.A.

RESPONDENTS:

     1        STATE OF KERALA REPRESENTED BY PUBLIC PROSECUTOR,HIGH
              COURT OF KERALA, PIN - 682031
     2        ADDITIONAL SUPERINTENDENT OF POLICE ERNAKULAM RURAL,
              POWER HOUSE JUNCTION, SUB JAIL RD., ALUVA, PIN -
              683101


              SRI VIPIN NARAYAN (SR PP)

     THIS WRIT PETITION (CRIMINAL) HAVING COME UP FOR ADMISSION ON
  27.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(Crl) NO. 1083 OF 2023

                                 2


                        JUDGMENT

The petitioner is working as a Driver with a company

known as Bird Worldwide Flight Services, which is engaged

in ground handling services at the Cochin International

Airport Ltd. The petitioner has approached this Court

seeking a direction to the respondents to issue a 'Non-

Involvement in Offence Certificate' (NIOC)to him, which is

insisted upon by his employer for the purpose of continuing

his employment.

2. Learned counsel appearing for the petitioner

would submit that the petitioner is the accused in Crime

No.146 of 2023 of North Paravur Police Station, which is

now pending as C.C.No.326 of 2023 on the file of the

Judicial First Class Magistrate Court, North Paravur alleging

commission of offences under Sections 341, 323 and 506(1)

of the IPC. It is submitted that the specific allegation

against the petitioner as contained in the final report

(Exhibit P4) is the following:

"പ്രതി, 1-ാം സാക്ഷിയുടെ സഹോദരന്റെ മകനെ 1-ാം സാക്ഷി

ലാളിച്ചതിലുള്ള വിരോധം നിമിത്തം 1-ാം സാക്ഷിയെ ദേഹോപദ്രവം WP(Crl) NO. 1083 OF 2023

ഏൽപ്പിക്കണമെന്ന ഉദ്ദേശത്തോടും കരുതലോടും 08.02.2023 തിയതി

വൈകി 8.00 മണിക്ക് നോർത്ത് പറവൂർ വില്ലേജ് നന്ത്യാട്ടുകുന്നം

കരയിൽ തെക്ക് വടക്കായി കിടക്കുന്ന കൈതാരം അമേപറമ്പ്

റോഡിൽ റോഡിന് പടിഞ്ഞാറു വശം കിഴക്ക് ദർശനത്തിൽ

സ്ഥിതിചെയ്യുന്ന നന്ത്യാട്ടുകുന്നം ക്ഷേമോദയം അമ്പലത്തിന് മുൻവശം

സ്ഥിതിചെയ്യുന്ന കൊടിമരത്തിന്റെ ചുവട്ടിൽ നിന്നും സുമാർ 25 മീറ്റർ

തെക്ക് കിഴക്ക് മാറി കാണുന്ന ക്ഷേത്ര കോമ്പൗണ്ടിൽ വച്ച് 1-ാം

സാക്ഷിയുടെ അമ്മാവനായ പ്രതി 1-ാം സാക്ഷിയെ ഷോൾഡറിന്

കുത്തിപ്പിടിച്ച് തടഞ്ഞു നിർത്തി കൈകൊണ്ട് കവിളിൽ അടിച്ച്

വേദനിപ്പിച്ചും "നിന്നെ ഞാൻ കാണിച്ചു തരാമെടി ഇത്

പഴയകാലമൊന്നും അല്ല" എന്ന് പറഞ്ഞ് ഭീഷണിപ്പെടുത്തിയും പ്രതി

മേൽ വകുപ്പുകൾ പ്രകാരം ശിക്ഷിക്കത്തക്കതായ കുറ്റകൃത്യം

ചെയ്തിരിക്കുന്നു എന്നുളള കാര്യം."

A reading of the above will show that the allegation against

the petitioner is that the petitioner unlawfully restrained the

defacto complainant by catching on her shoulder and

slapped on her face and also stated as follows:

"നിന്നെ ഞാൻ കാണിച്ചു തരാമെടി ഇത് പഴയകാലമൊന്നും അല്ല".

3. It is submitted that the crime has been registered

raising false allegations on account of some family disputes

between the petitioner and the defacto complainant, who is WP(Crl) NO. 1083 OF 2023

none other than the niece of the petitioner. On account of

the fact that the aforesaid case is pending, the petitioner is

likely to be sent out of his job. The same will cause caused

serious prejudice to the petitioner.

4. The learned Public Prosecutor on instructions

would submit that as the name of the certificate itself shows

that the police can only issue a certificate showing the

involvement of the petitioner in a crime and therefore, NIOC

(Non-Involvement in Offence Certificate) could not have

been issued to the petitioner. It is submitted that Exhibit

P3 communication was issued to the petitioner in this

regard.

5. Having heard the learned counsel for the

petitioner and the learned Public Prosecutor, I am of the

opinion that the learned Public Prosecutor is right in

contending that NIOC cannot be issued to the petitioner as

the petitioner is involved in a crime, which is now pending

as C.C.No.326 of 2023 on the file of the Judicial First Class

Magistrate Court, North Paravur. However, considering the WP(Crl) NO. 1083 OF 2023

nature of the allegations it will be highly prejudicial to the

petitioner, if the employment of the petitioner is terminated

on the ground that the aforesaid case is pending against

him. I have taken note of the fact that according to the

learned counsel for the petitioner, the crime has been

registered only on account of family disputes between the

petitioner and the defacto complainant, who is none other

than the niece of the petitioner.

Therefore, I am inclined to dispose of this writ

petition directing the 2nd respondent to issue a certificate to

the petitioner showing the details of the case now pending

against the petitioner and indicating that no other case is

pending against the petitioner. The needful be done within

a period of two weeks from the date of receipt of a certified

copy of this judgment.

Sd/-

GOPINATH P.

JUDGE SSK/27/10 WP(Crl) NO. 1083 OF 2023

APPENDIX OF WP(CRL.) 1083/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LETTER ISSUED BY BIRD WORLDWIDE FLIGHT SERVICES, INDIA TO THE COMMISSIONER OF POLICE DATED 16.08.2023 REQUESTING ISSUANCE OF NEW PCC FOR THE PETITIONER Exhibit P2 TRUE COPY OF THE PAYMENT RECEIPT DATED 18.08.2023 Exhibit P3 TRUE COPY OF THE COMMUNICATION DATED 22.08.2023 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER Exhibit P4 TRUE COPY OF THE FINAL REPORT IN CC 326 / 2023 ON THE FILES OF THE JUDICIAL FIRST-CLASS MAGISTRATE COURT, NORTH PARAVOOR