JOMON PUTHENPURACKAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who claims to be a person fighting against corruption in society, seeks investigation by the CBI into the allegations of amassment of wealth disproportionate to his known sources of income by respondent No.3, a former IAS Officer presently employed as the Chief Principal Secretary to the Chief Minister of Kerala in the cabinet rank. The petitioner also seeks to set aside the order dtd. 28/11/2017 rejecting CMP No.298/2016, a complaint filed under Sec. 190 Cr.P.C. before the Enquiry Commissioner and Special Judge, Thiruvananthapuram ('the Special Court' for short).

(2.) The petitioner filed the above-referred complaint before the Special Court alleging the following:-

(3.) In the complaint containing the above allegations, the learned Special Judge ordered a preliminary enquiry (Quick Verification) by the Vigilance and Anti-Corruption Bureau ('the VACB' for short). The Director, VACB authorised the Superintendent of Police, VACB, Thiruvananthapuram, to conduct the preliminary enquiry. The VACB submitted a report stating that there was no substantial evidence to prove the allegations and, hence, there is no scope for any further action.