UDAY VALSAN Vs. CITY POLICE COMMISSIONER, ERNAKULAM

JUDGEMENT

(1.) Heard learned counsel for the petitioner. We have gone through Ext.P2 complaint lodged before Commissioner of Police, Cochin City against harassment by Sub Inspector of Police, Ernakulam Town South Police Station.

(2.) In order to understand grievance of the petitioner, we have gone through the complaint and also Ext.P1 discharge summary from the Government Hospital. As per the complaint, for no reason, Police Officer stated to have beaten him using a steel chair against his chest. The Police Officer used abusive words against petitioner in front of his subordinates and 3rd respondent, who is none other than the father of petitioner. The Police Officer also threatened to kill him, if he were to reveal this to anyone.

(3.) As the petitioner had severe chest pain and cough, he was unable to write University Exam properly which was conducted on 27.05.2014. However, soon after the exam, he was admitted in the General Hospital, Ernakulam and not yet discharged as on the date of lodging the complaint. The complaint is dated 28.05.2014 and discharge summary is dated 28.05.2014. If he was severely beaten in the manner he has written in the complaint, we fail to understand why there was not even a bruise visible on the person of the petitioner. Except tenderness on the right side of chest, there was no other injury on clinical examination.