K.A. ABDUL RAHIMAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Initially a crime was registered against the petitioner through Exhibit-P1 First Information Report on 28.05.2004. The Vigilance and Anti-Corruption Bureau (VACB) conducted a detailed investigation in the matter and filed Exhibit-P2 Final Report before the court below on 07.09.2007.

(2.) Through Exhibit-P2, the Superintendent of Police, VACB, Special Cell, Kozhikode has reported that all further actions in the case were dropped, and the court below was requested to accept Exhibit-P2 Final Report to that effect. Precisely, the case was referred by the VACB.

(3.) The court below has resorted to a strange procedure, which is not warranted by Law, through Exhibit-P3, which reads as follows: