Jomol vs State Of Kerala
2024 Latest Caselaw 29530 Ker

Kerala High Court

Jomol vs State Of Kerala on 17 October, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                       2024:KER:77300


               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

     THURSDAY, THE 17TH DAY OF OCTOBER 2024/25TH ASWINA, 1946

                       WP(C) NO. 32765 OF 2024

PETITIONER:

          JOMOL,
          AGED 26 YEARS, W/O LATE SHANU,
          KAITHAKUZHI HOUSE, KANDIYOOR, AGALI,
          PALAKKAD DISTRICT, JELLIPARA,
          PIN - 678581

          BY ADV P.A.ISMAIL


RESPONDENTS:

    1     STATE OF KERALA,
          REPRESENTED BY ITS SECRETARY, HOME DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

    2     THE DISTRICT POLICE CHIEF,
          PALAKKAD DISTRICT, PALAKKAD,
          PIN - 678014

    3     THE SUB INSPECTOR OF POLICE,
          AGALI POLICE STATION, ATTAPPADI,
          PA]AKKAD DISTRICT, PIN - 678581

    4     THE REGIONAL OFFICER,
          REGIONAL CHEMICAL EXAMINER'S LABORATORY,
          INFOPARK ROAD. KAKKANAD, ERNAKULAM DISTRICT,
          PIN - 682030

          SMT.DEEPA NARAYANAN, SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 32765 OF 2024
                                  2
                                                       2024:KER:77300


                          JUDGMENT

Dated this the 17th day of October, 2024

The petitioner's husband died of electrocution on

20.08.2023. The body of the deceased was subjected to

post-mortem procedure and the internal organs sent for

chemical analysis. When the petitioner approached her

husband's bank claiming insurance amount due to her,

the petitioner was asked to produce the post-mortem

and chemical analysis reports, for ascertaining the cause

of her husband's death. The petitioner was not issued

with a copy of the chemical analysis report, since the

scientific examination was not complete. Hence, this

writ petition, seeking a direction to the respondents to

complete the chemical analysis at the earliest.

When this matter is taken up for consideration,

learned Government Pleader made available a copy of

the certificate of chemical analysis and submitted that

the report has been forwarded to the Station House WP(C) NO. 32765 OF 2024

2024:KER:77300

Officer, Agali Police Station.

The writ petition is hence disposed of, directing

the Station House Officer, Agali Police Station to issue a

copy of the chemical analysis report to the petitioner, on

her submitting a written request in that regard.

Sd/-

V.G.ARUN JUDGE

ARK WP(C) NO. 32765 OF 2024

2024:KER:77300

APPENDIX OF WP(C) 32765/2024

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE POST-MORTEM CERTIFICATE DATED 21.8.2023

EXHIBIT P2 THE PHOTO COPY OF THE RECEIPT DATED 28/5/2024 RECEIVED~ FROM THE 4TH RESPONDENT OFFICE OF SENDING THE BODY CONTENTS FOR CHEMICAL EXAMINATION TO FIND OUT THE REASON OF DEATH BY ELECTRIC SHOCK OR BY POISONING