SUPERINTENDENT OF CUSTOMS, CUSTOMS (PREVENTIVE) COMMISSIONERATE OF CUSTOMS Vs. T. P. NANDAKUMAR CHIEF EDITOR

JUDGEMENT

(1.) The petitioners in the Crl.M.Cs challenge an order of the jurisdictional Magistrate directing the Investigating Officer to conduct a proper investigation under Sec. 156(3) of the Cr.PC.

(2.) The petitioner in Crl.M.C No.1852/2021 is the Superintendent of Customs, Customs (Preventive) Commissionerate, Kochi. The petitioners in Crl.M.C No.1892/2021 are two strangers.

(3.) The facts leading to the filing of these Crl.M.Cs are the following: