V N VASAVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These cases were referred to the Division Bench by the learned single Judge expressing a doubt whether petition under Section 482 of the Code of Criminal Procedure. 1973 (in short 'Cr.P.C.') will lie in a proceeding exclusively triable by a Special Judge constituted under the Prevention of Corruption Act. Section 482 of Cr.P.C. reads as follows:

(2.) Section 6 of the Code of Criminal Procedure provides as follows:

(3.) Constitution Bench of the Supreme Court in A.R. Antulay v. Ramdas Sriniwas Nayak and Anr. wherein it was observed that special Courts are criminal courts. At paragraph 27, it was held as follows: