Kerala High Court
Nirmala Stephen vs The State Police Chief on 8 October, 2025
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2025:KER:74323
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 8TH DAY OF OCTOBER 2025 / 16TH ASWINA, 1947
WP(C) NO. 33317 OF 2014
PETITIONERS:
1 NIRMALA STEPHEN
AGED 53 YEARS
KALLUMNATTIL VEEDU, NORTH MYLAKKAD P.O, KOLLAM.
2 BEENA RAJEESH
KODIYIL PUTHEN VEEDU, NORTH MYLAKKADU,
KANNANALLOOR P.O, KOLLAM.
3 PUSHPAMMA
KALLUMNATTIL VEEDU, NORTH MYLAKKADU, KANNANALLOOR
P.O, KOLLAM.
BY ADVS.
SRI.JOHNSON GOMEZ
SRI.S.BIJU (KIZHAKKANELA)
RESPONDENTS:
1 THE STATE POLICE CHIEF
POLICE HEAD QUARTERS, THIRUVANANTHAPURAM-695 010.
2 THE SUB INSPECTOR OF POLICE
KOTTIYAM POLICE STATION, KOTTIYAM POLICE STATION,
KOLLAM - 691 571.
3 THE MANAGER DIRECTOR
KERALA STATE FINANCIAL ENTERPRISES LIMITED,
KOTTIYAM BRANCH, KOLLAM - 688 001.
4 THE MANAGER
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2
KERALA STATE FINANCIAL ENTERPRISES LIMITED,
KOTTIYAM BRANCH, KOLLAM - 191 571.
5 JACOB KUNJU KUNJU
THOTTATHIL VEEDU, ADICHANALLOOR P.O,
KOLLAM - 691 573.
6 NEENA JACOB
DAUGHTER OF JACOB KUNJU KUNJU, THOTTATHIL VEEDU,
ADICHANALLOOR P.O, KOLLAM - 691 573.
BY ADVS.
SRI.HRITHWIK.C.S, SR. GOVERNMENT PLEADER
SHRI.SALIL NARAYANAN K.A., SC, KSFE LTD.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08.10.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C) NO.33317 OF 2014
3
P.V.KUNHIKRISHNAN, J
--------------------------------------
WP (C) No.33317 of 2014
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Dated this the 08th day of October, 2025
JUDGMENT
The above Writ Petition (C) is filed with the following
prayers:
" a. To issue a writ of mandamus or and other
appropriate writ order or direction compelling and
commanding the first respondent to order investigation
into Exhibit P1 by a superior police officer in a proper
manner and to conclude the same, time bound, and to
and to ensure that the amounts involved in the crime is
recovered at the earliest.
b. To issue a writ of mandamus or and other
appropriate writ order or direction compelling and
commanding the first respondent to consider Exhibit
P19 representation in accordance with law and to take
appropriate actions there on, within a reasonable time
that this Hon'ble Court may consider reasonable.
c. To issue a writ of mandamus or and other
appropriate writ order or direction compelling and
commanding the third respondent to consider Exhibit
P20 representation in accordance with law and to take
appropriate actions there on, within a reasonable time
that this Hon'ble Court may consider reasonable.
d. Issue such other Writ, Order or Direction that this
Hon'ble Court may deem fit and proper in the nature
and circumstances of the case."
[SIC]
2. When this Writ Petition (C) came up for
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WP(C) NO.33317 OF 2014
consideration, the learned Public Prosecutor submitted that, the
final report in the above case is already filed on 25.01.2015. If that
be the case, no further order is necessary in this case.
Recording the submission of the Public Prosecutor, this
Writ Petition (C) is closed.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
nvj
Judgment reserved NA
Date of judgment 08.10.2025
Judgment dictated 08.10.2025
Draft Judgment Placed 09.10.2025
Final Judgment Uploaded 09.10.2025
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WP(C) NO.33317 OF 2014
APPENDIX OF WP(C) 33317/2014
PETITIONER EXHIBITS
EXHIBIT P1. COPY OF THE FIR IN CRIME
NO.559/2014 OF KOTTIYAM POLICE STATION
REGISTERED AGAINST THE FOURTH RESPONDENT.
EXHIBIT P2. COPY OF THE RELEVANT PAGES OF
THE RATION CARD OF THE FIRST PETITIONER.
EXHIBIT P3. COPY OF THE RELEVANT PAGES OF
THE RATION CARD OF THE SECOND PETITIONER.
EXHIBIT P4. COPY OF THE RELEVANT PAGES OF
THE RATION CARD OF THE THIRD PETITIONER.
EXHIBIT P5. COPY OF THE STATEMENTS OF
ACCOUNT WITH RESPECT TO CHITTY NOS.
29/11, CHITTAL NUMBER 24.
EXHIBIT P6. COPY OF THE STATEMENTS OF
ACCOUNT WITH RESPECT TO CHITTY NOS.
29/11, CHITTAL NUMBER 30.
EXHIBIT P7. COPY OF THE STATEMENTS OF
ACCOUNT WITH RESPECT TO CHITTY NOS.
29/11, CHITTAL NUMBER 32.
EXHIBIT P8. COPY OF THE STATEMENT OF
ACCOUNTS WITH RESPECT TO SUBSCRIBER NO.40
CHITY NO. 19/2012.
EXHIBIT P9. COPY OF THE STATEMENT OF
ACCOUNTS WITH RESPECT TO SUBSCRIBER NO.41
CHITY NO. 19/2012.
EXHIBIT P10.COPY OF THE STATEMENT OF
ACCOUNTS WITH RESPECT TO SUBSCRIBER NO.48
CHITY NO. 19/2012.
EXHIBIT P11. COPY OF THE STATEMENT OF
ACCOUNTS WITH RESPECT TO SUBSCRIBER NO.23
CHITY NO. 19/2012.
EXHIBIT P12.COPY OF THE STATEMENT OF
ACCOUNT WITH RESPECT TO CHITTY NUMBER
1/2012 SUBSCRIBER NUMBER 7.
EXHIBIT P13.COPY OF THE STATEMENT OF
ACCOUNT WITH RESPECT TO CHITTY NUMBER
1/2012 SUBSCRIBER NUMBER 14.
EXHIBIT P14. COPY OF THE STATEMENT OF
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WP(C) NO.33317 OF 2014
ACCOUNT WITH RESPECT TO CHITTY NUMBER
14/2012 SUBSCRIBER NUMBER 10.
EXHIBIT P15. COPY OF NOTICE FOR
ATTACHMENT DATED 16.04.2014 ISSUED TO THE
HUSBAND OF THE FIRST PETITIONER.
EXHIBIT P16. COPY OF NOTICE FOR
ATTACHMENT DATED 13.03.2013 ISSUED TO THE
HUSBAND OF THE SECOND PETITIONER.
EXHIBIT P17. COPY OF NOTICE FOR
ATTACHMENT DATED 16.04.2014 ISSUED TO THE
HUSBAND OF THE THIRD PETITIONER.
EXHIBIT P18. COPY OF THE PETITION UNDER
SECTION 156(3) OF THE CODE OF CRIMINAL
PROCEDURE BEFORE THE JUDICIAL FIRST CLASS
MAGISTRATE COURT 11, KOLLAM.
EXHIBIT P19. COPY OF THE REPRESENTATION
DATED 24.11.14 SUBMITTED BY THE
PETITIONERS BEFORE THE FIRST RESPONDENT.
EXHIBIT P20. COPY OF THE REPRESENTATION
DATED 24.11.14 SUBMITTED BY THE
PETITIONERS BEFORE THE THIRD RESPONDENT.
