Allen Skariah Thomas @Allen Thomas @ ... vs Ex-District Medical Officer
2024 Latest Caselaw 30248 Ker

Kerala High Court

Allen Skariah Thomas @Allen Thomas @ ... vs Ex-District Medical Officer on 24 October, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
         Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
                             WA NO. 2053 OF 2023
    AGAINST JUDGMENT DATED 16/08/2023 IN WP(Crl.) 703/2023 OF THIS COURT
APPELLANT/PETITIONER:

     ALLEN SKARIAH THOMAS @ALLEN THOMAS @ CYRIL, S/O THOMAS M.G., CONVICT
     NO. C 2706, CENTRAL PRISON, POOJAPPURA, THIRUVANANTHAPURAM

PARTY-IN-PERSON

RESPONDENTS/RESPONDENTS:

  1. EX-DISTRICT MEDICAL OFFICER, PATHANAMTHITTA

AND OTHERS

BY PUBLIC PROSECUTOR

     This Writ appeal again coming on for orders on 24/10/2024, upon
perusing the appeal memorandum and this court's order dated 24/09/2024,
the court on the same day passed the following:
                                Nitin Jamdar, C.J. & S. Manu, J.
                                =-=-=-=-=-=-=-=-=-=-=-=-=-=
                                     WA No.2053 of 2023
                                =-=-=-=-=-=-=-=-=-=-=-=-=-=
                            Dated this the 24th day of October, 2024

                                              ORDER

Nitin Jamdar, C.J.

We have heard Sri.Allen Skaria Thomas, the Appellant in person through Video Conferencing.

2. The Appellant had filed a private complaint under Section 195 of Code of Criminal Procedure, 1973 before the Court of Chief Judicial Magistrate. The complaint was rejected. Thereafter the Appellant filed Writ Petition/Revision which the learned Single Judge has dismissed by judgment dated 16 August 2023, against which this Appeal is filed.

3. The Petitioner in person states that he wants to file written submissions and for that purpose, he needs to do research on the internet. According to us, as long as the representation of the Petitioner is made effective, further orders are not necessary. The Legal Services Authority will appoint a suitable Advocate who will help the Appellant in preparing the written submissions and to carry out research as regards the case laws to enable the Appellant to submit the written submissions.

4. Hearing of this Appeal is defered by a period of four weeks. Post on 25

November 2024. sd/-

Nitin Jamdar Chief Justice sd/-

S. Manu Judge Nsd

24-10-2024 /True Copy/ Assistant Registrar