SHAJI. Y Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner was working as a civil police officer. On 11.12.2013, his son aged 14 years was found hanging in the staff quarters situated in Ernakulam city. The case was registered as Crime No.2508 of 2013 of the Central Police station under section 174 of Cr.P.C. The investigating officer reached the conclusion that it is a case of suicide. The petitioner submits that the investigation has not been honest and efficient. So he requests that the investigation may be entrusted to Central Bureau of Investigation.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor and the learned Standing Counsel for the Central Bureau of Investigation.

(3.) The petitioner's son was aged only 14 years old when his body was found hanging in the staff quarters of the petitioner. The petitioner's wife also was residing with him during the relevant period. It was a dhoti that was allegedly used for hanging. The police took into custody only one piece of the dhoti. Cellophane was not used to determine the nature of the ligature. Height of the deceased is shown as 160 cms in Ext.P3 Inquest Report and Ext.P4 post mortem certificate. But Ext.P9 certificate issued from the Al-ameen Public School, Edappilly where the deceased was a student, his height is shown as 172 cms. There is no explanation for this discrepancy. The photographs taken of the place of occurrence and the body of the deceased also are not available now. In these circumstances, it is only proper that the investigation is entrusted to another police officer.