Kerala High Court
K.J.John vs State Of Kerala on 16 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE R. NARAYANA PISHARADI
FRIDAY, THE 16TH DAY OF JULY 2021 / 25TH ASHADHA, 1943
CRL.MC NO. 6125 OF 2017
VIGILANCE CRIME NO.09/2015/SIU-II OF AVACB, SIU-II,
THIRUVANANTHAPURAM
PETITIONER/ACCUSED:
K.J.JOHN
AGED 52 YEARS,S/O.K.V.JOSEPH,KARUKAPARAMBIL,NEAR
RAILWAY STATION,KAZHAKUTTOM,ATTIPRA
VILLAGE,THIRUVANANTHAPURAM.
BY ADVS.
SRI.R.GOPAN
SRI.K.K.DHEERENDRAKRISHNAN
SRI.S.RAJEEV
RESPONDENT/STATE:
STATE OF KERALA
REPRESENTED THROUGH THE DEPUTY SUPERINTENDENT OF
POLICE,VIGILANCE AND ANTI CORRUPTION
BUREAU,SPECIAL INVESTIGATION UNIT-
II,THIRUVANANTHAPURAM,REPRESENTED BY THROUGH THE
PUBLIC PROSECUTOR,HIGH COURT OF KERALA,ERNAKULAM-
695001.
BY ADVS.SRI.RAJESH A, SPECIAL GOVT. PLEADER FOR,
VIGILANCE AND ANTI CORRUPTION BUREAU
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Crl.M.C No.6125 of 2017
2
R. NARAYANA PISHARADI, J
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Crl.M.C No.6125 of 2017
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Dated this the 16th day of July, 2021
ORDER
The petitioner is the first accused in the case registered as VC No.09/15/SIU-II of VACB, SIU-II, Thiruvananthapuram. This petition is filed by him for quashing Annexure-A first information report registered against him.
2. When the case came up for hearing today, learned Public Prosecutor submitted that a refer report has been filed by the investigating officer in the trial court and a statement to that effect is filed before this Court.
3. The statement filed by the investigating officer reads as follows:
"It is respectfully submitted that a Vigilance Case in VC09/2015/SIU-II, U/s.13(1)(d) read with 13(2) of Prevention of Corruption Act, 1988 was registered on the strength of a Quick Verification Report No.11/13/SIU-II. The FIR was registered by Shri.R.D.Ajith, Deputy Superintendent of Police, Crl.M.C No.6125 of 2017 3 Vigilance & Anti-Corruption Bureau, Special Investigation Unit-II on 09.12.2015 and the investigation was carried out by the officers from time to time. The investigation was completed by Shri.V.T.Rasith, Inspector of Police and the refer report was submitted before the Court of Enquiry Commissioner & Special Judge (Vigilance), Thiruvananthapuram on 09.02.2021. The trial court accepted the refer report and the case was posted on 10.09.2021."
4. In view of the above statement filed by the investigating officer, learned Counsel for the petitioner submitted that the Crl.M.C can be dismissed as infructuous.
5. Consequently, this Crl.M.C is dismissed as infructuous.
Sd/- R. NARAYANA PISHARADI JUDGE lsn