MANILAL Vs. STATE OF KERALA

JUDGEMENT

(1.) A humane touch is necessary in every administrative act of bureaucrats. It is often said that every file has a face, and every decision has a consequence. Behind every decision, there is a person with hopes, fears and dreams. Every decision made in an office affects a life outside of it. Administrative decisions are not just papers; they are lives in progress. The success of democracy is not just about governance by elected representatives of the people alone, but it also relies on the way bureaucrats support such a government with a humane approach. Without a humane approach, a democratic government cannot succeed. The bureaucracy that forgets the people forgets its very purpose. Empathy is the bridge between a democratic government and its people. Bureaucracy has a vital role in it.

(2.) This is a sad story of a 76-year-old man and his son-in-law, who is the revision petitioner in this case. The petitioner's father-in-law contacted the office of the Tahsildar (LR) to have 3 cents of property mutated in his name in the revenue records, for which he had already paid land tax earlier. It is the case of the petitioner that the Tahsildar was reluctant to do the same, stating technical reasons one after the other. At last, a hearing was scheduled in the office of the Tahsildar. The revision petitioner accompanied his father-in-law, who is an old man, to assist him in the enquiry. They entered the chamber of the Tahsildar and requested action on the file, which had been pending consideration for about 1 1/2 years. The Tahsildar took a stand that since the opposite party is represented through another person, the hearing cannot be conducted. Considering the embarrassing situation of the father- in-law, the revision petitioner questioned the stand of the Tahsildar, which resulted in a wordy quarrel with the Tahsildar. Subsequently, a criminal case was registered against the petitioner, alleging offences punishable under Ss. 353 and 294(b) IPC.

(3.) The prosecution case is that the accused entered the cabin of the de facto complainant, who is the Tahsildar and uttered obscene words, snatched the office file from the Sec. clerk, and also threw the file and plastic chairs kept in the room, thereby obstructing the duty of the de facto complainant. Annexure I is the FIR and FI Statement. Thereafter, the police submitted a final report, as evident by Annexure-II. The petitioner received the summons from the court and thereafter filed a discharge petition as CMP No. 6757/2024 in CC No. 2273/2020 before the Judicial First Class Magistrate Court-II, Kollam. The learned Magistrate, as per the impugned order, allowed the discharge petition in part, by discharging the petitioner from the offence under Sec. 294(b) IPC. But the learned Magistrate found that the petitioner had to face trial under Sec. 353 IPC. Aggrieved by the same, this Criminal Revision Petition is filed.