STATE OF KERALA Vs. K KARUNAKARAN

JUDGEMENT

(1.) This revision is directed against the Order dated 31.3.2001 of the Enquiry Commissioner & Special Judge, Thiruvananthapurm on the final report in Crime No. 1/97 / SCT of the Vigilance & And Corruption Bureau, Special Cell, Thiruvananthapuram.

(2.) The facts necessary for the disposal of this petition may be stated as follows:

(3.) Since the lower court had not taken cognizance of the offences and no processes were issued to the accused, the accused in the case were not made parties to this Revision Petition. But at the time of admission, I thought it was necessary to implead Sri. K. Karunakaran as a respondent in this case since a very important question of law is involved in the case. As per the Order dated 11.4,2001 Sri. Karunakaran was impleaded as a respondent in the Revision Petition.