Sojan Thomas vs State Of Kerala
2024 Latest Caselaw 5209 Ker

Kerala High Court

Sojan Thomas vs State Of Kerala on 15 February, 2024

Author: K. Babu

Bench: K. Babu

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE K. BABU
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                        OP(CRL.) NO. 66 OF 2024
PETITIONERS:

    1       SOJAN THOMAS
            AGED 44 YEARS
            S/O.THOMAS, KOZHIPPALLIL HOUSE, THANKAMANI P.O, IDUKKI
            DISTRICT., PIN - 685609
    2       V.M.SETHI
            AGED 49 YEARS
            S/O.MICKEL, VELIYIL HOUSE, POLLETHAI P.O, ALAPPUZHA
            DISTRICT., PIN - 688522
            BY ADV NIREESH MATHEW


RESPONDENT:

            STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
            ERNAKULAM, KOCHI., PIN - 682031
     REKHA SR.PP, RAJESH A SPL.GP



     THIS     OP   (CRIMINAL)   HAVING     COME   UP   FOR   ADMISSION   ON
15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 66 OF 2024
                                      2

                                K.BABU, J.
                     --------------------------------------
                        O.P(Crl) No.66 of 2024
                    ---------------------------------------
              Dated this the 15th day of February, 2024

                               JUDGMENT

The prayers in this Original Petition are as follows:-

"(i) Direct the Vigilance Tribunal, Kozhikode to expedite the enquiry in E.C.No.2/2019 and conclude the same within a time frame to be fixed by this Hon'ble Court.

(ii) Grant such other and further reliefs as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

2. The learned Special Government Pleader

(Vigilance) submitted that the Court of the Enquiry

Commissioner and Special Judge, Thrissur, ordered further

investigation in the matter and that the proceedings before

the Vigilance Tribunal has been stayed. It is further

submitted that the Special Court granted time till

15.03.2024 for completing further investigation.

In view of the submission, the reliefs in this Original

Petition have become infructuous. Therefore, the Original OP(CRL.) NO. 66 OF 2024

Petition is dismissed. The petitioner is at liberty to approach

the competent forum seeking necessary reliefs, if he is

advised so.

Sd/-

K.BABU, JUDGE saap OP(CRL.) NO. 66 OF 2024

APPENDIX OF OP(CRL.) 66/2024

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE ORDER, GO(MS)NO.10/2019/VIG DATED 29.06.2019 PASSED BY THE ADDL. CHIEF SECRETARY, VIGILANCE Exhibit P2 TRUE PHOTOCOPY OF THE ORDER DATED 15.09.2023 IN V.C.NO.4/2016/PKD PASSED BY THE ENQUIRY COMMISSIONER AND SPECIAL JUDGE, THRISSUR Exhibit P3 TRUE PHOTOCOPY OF THE LETTER DATED 14.11.2023 ISSUED BY THE DEPUTY SECRETARY, VIGILANCE TO THE VIGILANCE TRIBUNAL, KOZHIKODE Exhibit P4 TRUE PHOTOCOPY OF THE ORDER DATED 24.11.2023 PASSED BY THE VIGILANCE TRIBUNAL, KOZHIKODE Exhibit P5 TRUE PHOTOCOPY OF THE REPORT DATED 23.12.2023 INDICATING THAT THE PETITIONERS ARE PROSPECTIVE CANDIDATES IN THE LIST OF PROMOTION OF THE DEPARTMENT //True copy//PA to Judge