BOBBY KURUVILA Vs. STATE OF KERALA

JUDGEMENT

(1.) Is an order issued by the State Government, directing to conduct further investigation of a case, open to challenge by a total stranger to that case? This is the crucial question that arises for consideration in this writ petition.

(2.) The second respondent is a senior police officer. He is the accused in the case C.C.No.3/2020 pending in the Court of the Enquiry Commissioner and Special Judge, Kottayam. It is a case based on the final report filed in Crime No.VC3/2007/SCE by the Vigilance and Anti-Corruption Bureau (VACB), Special Cell, Ernakulam.

(3.) The offence alleged against the second respondent in the above case is punishable under Section 13(1)(e) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act'). The allegation against him is that, during the period from 01.01.2003 to 04.07.2007, he acquired and possessed assets worth Rs.64,70,891/-, which was disproportionate and in excess of 135.80% of his known sources of income.