P.RAHIM Vs. E.P.JAYARAJAN

JUDGEMENT

(1.) THIS Crl.M.C. is preferred at the instance of the petitioner herein, who is the complainant in Crl.M.P.No.616 of 2007 on the file of the Enquiry Commissioner and Special Judge, Thiruvananthapuram, aggrieved by the order of the learned Judge dated 10.1.2013 in the above Crl.M.P., by which all further proceedings on the above complaint against one E.P.Jayarajan, who was the then General Manager of Desabhimani daily, Kozhikode is dropped.

(2.) THE allegation against the accused is that he had received a sum of Rs.2 crores from one Sandeago Martin, who engaged in the business of selling Sikkim Lottery. According to the complainant, there was total ban against the sale of lottery tickets of Sikkim and Bhutan in the Kerala State, but the first respondent/accused accepted Rs.2 crores as illegal gratification in order to influence the then Government for doing favours to Sandeago Martin connected with the criminal cases regarding the bogus sale of his lottery business in the State.

(3.) THUS , the present impugned order is issued, by the learned Judge of the Court of the Enquiry Commissioner and Special Judge accepting Annexure III report and dropping all further proceedings against the said accused.