REETHA ANTO Vs. ROMEO JACOB

JUDGEMENT

(1.) In Crl. MC 1997 of 2003 filed under S.482 CrPC, the petitioners, three in number, seek to quash Annexure-B order dated 07/06/2003 passed by the JFCM, Kunnamkulam in Crl. MP 9533 of 2002 in CC 1030 of 2002 as per which that Court rejected the claim of the petitioners that their prosecution without a sanction under S.197 CrPC is bad. In Crl. MC 4042 of 2003 the very same petitioners, by way of abundant caution, have sought to quash Annexure III private complaint pending before the JFCM Kunnamkulam as CC 1030 of 2002.

(2.) I heard Advocate Sri. K. Ramakumar, the learned counsel appearing for the petitioners and Advocate Sri. K. V. Sohan, the learned counsel appearing for the Ist respondent/complainant.

(3.) CC 1030 of 2002 referred to above arose out of a private complaint filed by the first respondent herein alleging the commission of offences punishable under S.120B, 167, 340, 341, 342, 464, 465, 499, 500 and 420 IPC by the petitioners who are employees of the Bharat Sanchar Nigam Limited (BSNL).