Tom Thomas vs Superintendent Police, Kottayam
2023 Latest Caselaw 10121 Ker

WP(C) NO. 21389/2015 & 20098/2016           1



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   TUESDAY, THE 19TH DAY OF SEPTEMBER 2023 / 28TH BHADRA, 1945
                             WP(C) NO. 21389 OF 2015
 AGAINST THE ORDER/JUDGMENT CC 100/2014 OF JUDICIAL MAGISTRATE
                               OF FIRST CLASS ,PALA
PETITIONER/S:
          TOM THOMASAGED 62 YEARSNILACKAPPILIL, VI/216-A,
          THRIKKAKARA,KOCHI-21

               BY ADVS.
               SRI.P.BABU KUMAR
               SRI.VISHNU BABU
               SRI.P.YADHU KUMAR


RESPONDENT/S:
    1     DEPUTY INSPECTOR GENERAL OF POLICE, EKMOFFICE OF THE
          DIG, MARINE DRIVE, ERNAKULAM-682 031

      2        SUPERINTENDENT POLICEKOTTAYAM-686 001

      3        CIRCLE INSPECTOR OF POLICEPALA, KOTTAYAM-686 575

      4        SUB INSEPCTOR OF POLICEPALA, KOTTAYAM-686 575

      5        SIBI THOMAS FORMER S OF PALA POLICE STATIONNOW
               WORKING AS S.I. OF POLICE CHERANELLUR-682 023

      6        MANOJCPO OF PALA POLICE STATION -686 575

      7        N.T.FRANCISS/O.THOMAS, NILACKAPPILLIL HOUSE,
               KUDACKACHIRA PO., KOTTAYAM - 686 635.

      8        ABRAHAM THOMASS/O THOMAS, NILACKAPPILLIL HOUSE,
               KUDACKACHIRA PO., KOTTAYAM - 686 635.

               BY ADVS.
 WP(C) NO. 21389/2015 & 20098/2016   2


               GOVERNMENT PLEADER


OTHER PRESENT:
          SMT.SREEJA.V, SR.GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 19.09.2023, ALONG WITH WP(C).20098/2016, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21389/2015 & 20098/2016          3



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   TUESDAY, THE 19TH DAY OF SEPTEMBER 2023 / 28TH BHADRA, 1945
                             WP(C) NO. 20098 OF 2016
PETITIONER/S:
          TOM THOMASAGED 63 YEARSNILACKAPPILLIL, VI/216-A,
          THRIKKAKARA, KOCHI-21

               BY ADVS.
               SRI.P.BABU KUMAR
               SRI.VISHNU BABU
               SRI.P.YADHU KUMAR


RESPONDENT/S:
    1     SUPERINTENDENT POLICE, KOTTAYAMKOTTAYAM-686001

      2        SUB INSPECTOR OF POLCIEPALA-686575

      3        LAL J.PSCPO 2575. NOW WORKIGN AT PALA POLICE STATION

               SRI.SANGEETHARAJ,PP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 19.09.2023, ALONG WITH WP(C).21389/2015, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21389/2015 & 20098/2016          4




                         P.V.KUNHIKRISHNAN, J
                     ---------------------------------------
                   W.P.(C.) Nos. 21389 of 2015 &
                               20098 of 2016
                   --------------------------------------------
              Dated this the 19th day of September, 2023


                                    JUDGMENT

The above writ petitions are filed with the following

prayers :

W.P.(C.) Nos. 21389 of 2015

(i) "Issue a writ of mandamus or any other appropriate writ order or direction commanding the 1st respondent to order a further investigation about the alleged incident in Ext.PI F.I.Statement by C.B.C.I.D., Kottayam.

(ii) Issue a declaration that submitting a forged signature will attract proceeding under Sec.340 of Cr.P.C.

iii) Issue a writ of mandamus or any other appropriate writ order or direction commanding the 2nd respondent to take appropriate disciplinary proceedings against the 4th and 6th respondents for forging the signature of the petitioner and presenting it before the Judicial First Class Court, Pala.

(iv) Issue any other appropriate order or direction which this Hon'ble Court deems fit and proper in the nature and circumstances of the case."

W.P.(C.) Nos. 20098 of 2016 "(i) Issue a writ of mandamus or any other appropriate writ order or direction commanding the 1st respondent to entrust the investigation of Crime No. 35/16 any police officer other than Pala Police.

(ii) Issue any other appropriate order or direction which this Hon'ble Court deems fit and proper in the nature and circumstances of the case." [SIC]

2. When these writ petitions came up for consideration,

the learned counsel for the petitioner submitted that the final

report is already filed before the lower court. The counsel

submitted that the petitioner may be allowed to file a discharge

petition and the same may be directed to be considered.

3. Heard the learned counsel for the petitioners and the

learned Public Prosecutor.

4. After hearing both sides, I think that prayer can be

allowed. The petitioner can be allowed to file a discharge

petition before the court below and if such a petition is filed,

there can be a direction to the court below to consider the

same within a time frame.

Therefore, these writ petitions are disposed of with the WP(C) NO. 21389/2015 & 20098/2016 6

following directions :

1) The petitioner is free to file discharge petition before the

trial court within three weeks from the date of receipt of a

certified copy of this judgment.

2) Once such a discharge petition is received, the trial court

will consider the same and pass appropriate orders in it,

as expeditiously as possible, at any rate, within six weeks

from the date of receipt of a certified copy of this

judgment.

sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 20098/2016 PETITIONER EXHIBITS

P1 TRUE COPY OF THE FIR REGISTERED BY THE 4TH RESPONDENT D.T 6/11/13

P2 TRUE PHOTOCOPY OF THE FINAL REPORT DT.

4/12/13

P3 TRUE PHOTOCOPY OF THE JUDGMENT IN CRL.

M.C.768/07 DT. 7/9/09

P4 TRUE COPY OF THE FIRST INFORMATION REPORT IN ST NO. 1031/09 DT. 9/5/07

P5 TRUE COPY OF THE JUDGMMENT IN ST NO.

1031/09 DT. 14/9/12

P6 TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER UNDER RIGHT TO INFORMATION ACT DT. 15/12/14

P7 TRUE COPY OF THE REPLY OF THE STATE PUBLIC INFORMATION OFFICER OF PALA POLICE STATION DT. 10/1/15

P8 TRUE COPY OF THE CERTIFIED COPY OF THE SUMMONS DT. 22/1/14

P9 TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DT. 2/12/14

P10 TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DT. 9/1/15

P11 TRUE COPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DT. 28/6/15

P12 TRUE COPY OF THE STATEMENT FILED BY THE

SUB INSPECTOR OF POLICE, PALA DT. 21/7/15

P13 TRUE COPY OF THE FIR NO. 35/16 DT. 6/1/16

P14 TRUE COPY OF THE AFFIDAVIT FILED BY DEFACTO COMPLAINANT DT. 18/3/13

P15 TRUE COPY OF THE COMPLAINANT FILED BEFORE 1ST RESPONDENT DT. 22/4/16

P16 TRUE COPY OF THE POST ACKNOWLEDGEMENT DT.

NIL.

P17 TRUE COPY OF THE NOTICE DT. 14/6/16

APPENDIX OF WP(C) 21389/2015 PETITIONER EXHIBITS

EXT.P1: TRUE PHOTOCOPY OF THE FIR REGISTERED BY THE 4TH RESPONDENT DT. 6/11/13

EXT.P2: TRUE PHOTOCOPY OF THE FINAL REPORT DT. 4/12/13

EXT.P3: TRUE PHOTOCOPY OF THE JUDGMENT IN CRL/M.C. 768/2007 DT. 7/9/09

EXT.P4: TRUE PHOTOCOPY OF THE FIRST INFORMATION REPORT IN ST NO. 1031/09 DT. 9/5/07

EXT.P5: TRUE PHOTOCOPY OF THE JUDGMENT IN ST NO 1031/09 DT. 14/9/12

EXT.P6: TRUE PHOTOCOPY OF THE APPLICATION FILED BY THE PETITIONER UNDER RIGHT TO INFORMATION ACT DT. 15/12/14

EXT.P7: TRUE PHOTOCOPY OF THE REPLY OF THE STATE PUBLIC INFORMATION OFFICER OF PALA POLICE STATION DT. 10/1/15

EXT.P8: TRUE PHOTOCOPY OF THE ERTIFIED COPY OF THE SUMMONS DT. 22/9/14

EXT.P9: TRUE PHOTOCOPY OF THE PETITION FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DT. 2/12/14

EXT.P10: TRUE PHOTOCOPY OF THE PETITION FILED BY THE PTITIONER BEFORE THE 2ND RESPONDENT DT. 9/1/15

EXT.P11: TRUE PHOTOCOPY OF THE PETITION FILED BY THE PETITIONER BEFOR ETHE 1ST RESPONDENT DT. 28/6/15