ALLEN SKARIAH THOMAS Vs. EX DMO PATHANAMTHITTA

JUDGEMENT

(1.) The writ petition has been filed by a life convict challenging the order of the Chief Judicial Magistrate, Pathanamthitta dismissing his complaint against the District Medical Officer and various unknown others.

(2.) A private complaint under Sec. 190 Cr.P.C was filed by the petitioner before the Magistrate's Court alleging that the District Medical Officer and unknown others had committed offences under Sec. 166, 167, 182, 186, 188, 193, 196, 199, 201, 204, 211, 218, 228, 465, 468, 469, 471, 500 and 501 of the Indian Penal Code, 1860 read with Sec. 197 of the Contempt of Courts Act, 1971. The Chief Judicial Magistrate closed the complaint as being vague and ambiguous. It was also found that no offence has been made out and that the complaint appears to be groundless.

(3.) The allegations in the complaint written by the petitioner from the Central Prison were deciphered with great difficulty. The complaint alleges an incident relating to covid vaccination of his mother. Petitioner's brother is working at Hotel Le Meridian International in Kochi. On 1/4/2021, petitioner's brother took his mother for the first dose of Covid vaccination. The vaccine was taken using the mobile number of petitioner's brother. It was alleged that the second dose of vaccination could not be taken through the mobile number of petitioner's brother, and therefore, on 26/6/2021, petitioner's mother obtained a spot registration and requested the addition of his brother's mobile number since the first dose of vaccination was taken using that number. The Health Centre at Elanthur declined the request to add the brother's mobile number and added another mobile number from the Aadhaar Card of petitioner's mother, which was disconnected long ago.