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C.V.Samuel vs The Deputy Superintendent Of Police
2024 Latest Caselaw 15403 Ker

Citation : 2024 Latest Caselaw 15403 Ker
Judgement Date : 5 June, 2024

Kerala High Court

C.V.Samuel vs The Deputy Superintendent Of Police on 5 June, 2024

Author: K. Babu

Bench: K. Babu

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE K. BABU
     WEDNESDAY, THE 5TH DAY OF JUNE 2024 / 15TH JYAISHTA, 1946
                       OP(CRL.) NO. 13 OF 2022
   CC NO.340 OF 2016 OF COURT OF ENQUIRY COMMISSIONER & SPECIAL
                      JUDGE, EKM AT MUVATTUPUZHA
PETITIONERS:

    1       C.V.SAMUEL
            AGED 90 YEARS
            S/O. VARGHESE, CHARUKALLUNKAL, VAGAMON P.O.,
            VATTAPATHAL, IDUKKI-685 503.

    2       ESTHAR
            AGED 62 YEARS
            W/O.SAMUEL, CHARUKALLUNKAL, VAGAMON P.O., VATTAPATHAL
            KARA, VAGAMON VILLAGE, PEERAMADE TALUK, IDUKKI-685 503.

            BY ADV BIJU .C. ABRAHAM


RESPONDENTS:

            THE DEPUTY SUPERINTENDENT OF POLICE
            VIGILANCE & ANTI CORRUPTION BUREAU, IDUKKI UNIT, MUTTAM
            P.O., THODUPUZHA -685 587, REPRESENTED BY THE
            ADDITIONAL LEGAL ADVISOR VACB.

            SRI.G.SUDHEER, PP
     THIS   OP   (CRIMINAL)     HAVING     COME   UP   FOR   ADMISSION   ON
05.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(CRL.) NO. 13 OF 2022                2




                                  JUDGMENT

The prayers in the Original Petition are the following:-

i) to direct the Enquiry Commissioner and Special Judge (Vigilance), Muvattupuzha to dispose of CMP Nos.75/2020 & 74/2020 in CC No.340/2016 forthwith or within such time as this Hon'ble Court may deem fit and proper in the interest of justice.

ii) Grant such other reliefs as this Hon'ble Court may deem fit and proper in the interest of justice.

The Registry reported that the CMPs referred to in the Original

Petition have been disposed of by the Special Judge.

Therefore, the Original Petition is closed as infructuous.

Sd/-

K.BABU JUDGE Sru

APPENDIX OF OP(CRL.) 13/2022

PETITIONERS EXHIBITS Exhibit P1 TRUE COPY OF THE REPORT DATED 26.1.2019 FILE DBY THE VIGILANCE AND ANTICORRUPTION BUREAU.

Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 28.11.2019 PASSED BY THIS HON'BLE COURT IN WPC NO.29591 OF 2019 (Y).

Exhibit P3 TRUE COPY OF THE CLAIM PETITION BEARING CMP NO.75/2020 IN CC N.340/2016 FILED BY THE 1ST PETITIONER BEFORE THE ENQUIRY COMMISSIONER & SPECIAL JUDGE (VIGILANCE) MUVATTUPUZHA.

Exhibit P4 TRUE COPY OF THE CLAIM PETITION BEARING CMP NO.74/2020 IN CC N.340/2016 FILED BY THE 2ND PETITIONER BEFORE THE ENQUIRY COMMISSIONER & SPECIAL JUDGE (VIGILANCE) MUVATTUPUZHA.

 
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