Kerala High Court
V.N.Madhusoodanan Nair vs Deputy Superintendent Of Police on 24 March, 2008
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl MC No. 773 of 2008()
1. V.N.MADHUSOODANAN NAIR,
... Petitioner
Vs
1. DEPUTY SUPERINTENDENT OF POLICE,
... Respondent
For Petitioner :SRI.M.P.MADHAVANKUTTY
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :24/03/2008
O R D E R
V. RAMKUMAR , J.
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CRL.M.C. No. 773 of 2008
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Dated this the 24th day of March, 2008.
O R D E R
The petitioner, who is the 5th accused in VC No. 3/2004-K.T.M for an offence punishable under Section 13(2) for the alleged contravention of Sections 13(1)(c) and 13(1)(d) of Prevention of Corruption Act, 1988, seeks a direction to the respondent, Deputy Superintendent of Police, Vigilance and Anti Corruption Bureau, Kottayam Unit to complete the investigation pursuant to Annexure-I FIR registered on 30.03.2004.
Shri. P.N. Sukumaran, the learned Public Prosecutor in charge of the case submitted that the investigation of the case is over and the sanctioning authority has been requested for according prosecution sanction. He, therefore, prayed for two months' time to file the final report before the Enquiry Commissioner and Special Judge, Thrissur. This Crl.M.C is accordingly disposed of directing the respondent, Dy.S.P to file the final report before the aforesaid court within two months from today.
V. RAMKUMAR, JUDGE.
rv