THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner, a Sub Inspector of Police, attached to the Chingavanam Police Station in Kottayam District, impugns the Order No. B 1-864/94 dated 31-3-1994 made by the Inspector General of Police, Ernakulam, whereby the petitioner was suspended from service pending disciplinary proceedings.

(2.) COMPLAINT by Elizabath that the petitioner made amorous demands on her led to an enquiry by the Superintendent of Police, kottayam. The Superintendent of Police questioned Elizabath, Biju, Santhosh, panicker and Elizabath's aunt Saramma. He concluded that the allegation of elizabath was prima facie true. He filed his report in the first week of April, 1994. On the basis of this report, the Inspector General of Police, Ernakulam made the impugned order under R. 7 of the Kerala Police Departmental Inquiries punishment and Appeal Rules, 1958 ( "the Rules" for brevity ).

(3.) ACCORDING to the petitioner, Elizabath has been set up to make a false complaint and frame him. A gang of criminals by name Rav i , Biju, Vijayan and others were involved in different crimes. The Petitioner had taken action against them. They had even made false complaint against him. Apprehending that this gang of criminals which is alleged to be connected with the under world of crimes might implicate him in a false case, the petitioner addressed a letter to the Director General of Police on 30-1-1994 (Ext. P5 ). He specifically urged that he apprehends false implication - a frame up - by the aforesaid criminals. Elizabath who is known to these criminals has been setup by these criminals.