SHANMUGARAJ Vs. SUPERINTENDENT OF POLICE THOOTHUKUDI DISTRICT

JUDGEMENT

(1.) THE petition is filed seeking a direction to the third respondent/Inspector of Police, C.B.C.I.D., Thoothukudi, to register a case based on the complaint given by the petitioner on 20.7.2006 to the Superintendent of Police, Thoothudi District and investigate the case in accordance with law.

(2.) THE Court heard the submissions made on either side.

(3.) VERY serious allegation has been made as against one Manimozhi, Sub-Inspector of Police, attached to Soorangudi Police Station. The medical certificate produced by the petitioner would show that he had been admitted for injuries he sustained all over his body and also on his right ear. Consistently, he had submitted to the doctor that he had lost his hearing on the right ear. He had been treated as in patient for about eight long days in Government Medical College Hospital, Thoothukudi. The petitioner might have sustained simple injury as submitted by the learned Government Advocate (Criminal side). Further, the order obtained in his favour at the appellate stage might have been stayed by this Court. But when a citizen of this country has come out with a cogent allegation against the Station House Officer that the latter launched a virulent attack on him, which culminated in the impairment of hearing, the same will have to be thoroughly probed into unravel the truth behind the episode alleged in the complaint submitted by him. The serious allegation as against the police personnel serving as a Station House Officer cannot be dealt with fairly and fearlessly by the Station House Officer of another police station.