(1.) This Writ Petition is in the character of a Public Interest Litigation by the present Leader of Opposition in the Kerala Legislative Assembly. The petitioner has sought for the following relief's:
(2.) Ext. P-2 is the FIR in Crime No. 59/2011 based on Ext. P-1 complaint. The accused No. 1 is none other than one P.K. Kunhalikutty, a Minister in the present Cabinet and the second accused is none other than K.A. Rauf, Co-brother of accused No. 1. The allegations made are very serious and damaging, so far as the two pillars of our democracy; i.e., the Legislature and the Judiciary. True or false, the accusations raise very serious concerns. If true, the very foundation of the judicial system is shaken and puts the entire legal fraternity in a very dark shade; darker than the darkest that befell the society. If false, by the sheer nature of allegations or accusations made, it puts the accuser in a very bad light and he owes an explanation to the society at large, apart from other legal proceedings.
(3.) Learned Senior advocate Mr. Shekhar Naphade appearing for the writ petitioner urged the following five aspects:
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