WATSON RODRIGUEZ Vs. DIRECTOR

JUDGEMENT

(1.) The grievance of the petitioner is that no action is being taken on the complaint filed by him before the learned Special Judge, which the learned Special Judge had referred to the respondent under Section 156(3) Cr.P.C.

(2.) The learned Government Pleader after taking instructions submits that the Special Judge had directed only that an enquiry be conducted. The enquiry has been conducted. The report has been placed before the learned Special Judge and as directed by the learned Special Judge, Crime No.VC 3/2007 of the Vigilance and Anti Corruption Bureau, Ernakulam has been registered on 15.03.2007. The needful shall be done for investigation into the crime, submits the learned Government Pleader.

(3.) In view of the said submissions, the grievance of the petitioner does not any more survive. No further directions appear to be necessary.