RANJUMON Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the de facto complainant in a crime registered at Kadakkal Police Station. He is the branch Manager of a private financial institution. He was robbed of 6.9 lakhs by five persons who had approached him for a gold loan, is his complaint. He made complaints before police officers at different level for registering a crime. Since no action was taken, he approached the District Superintendent of Police with the complaint and, thereupon, it was forwarded to the Station House Officer of the station concerned to register a crime and investigate. However, as if he had appeared before the police station and gave a complaint stating different set of allegations, the 4th respondent, Sub Inspector of Police, registered a crime, and that was so done to screen the offenders involved in robbing him of his valuable properties, is his case. One among the accused persons was left out from the array of the accused when the 4th respondent registered the crime in the manner indicated above, is his case for filing this writ petition for invoking its extraordinary jurisdiction for issuing a writ/order/direction to quash Ext.P4 crime registered by the 4th respondent and to register a crime on the basis of his Ext.P2 complaint and its investigation by a police officer not below the rank of a Dy.S.P.

(2.) A statement was filed by the 4th respondent, Sub Inspector of Police, in which he has stated that the petitioner gave a statement for registering Ext.P4 crime and there is no merit in the allegations raised in the petition that ignoring Ext.P2 complaint crime was fraudulently registered to screen the accused persons.