DILEEP KUMAR Vs. SUNIL KUMAR

JUDGEMENT

(1.) The Crl.M.C is filed under Sec.482 of Cr.P.C. An order dismissing a complaint is sought to be quashed. The petitioner wants the complaint to be proceeded with.

(2.) A person by name Janaki Devi filed a complaint before the Inquiry Commissioner and Special Judge, Thiruvananthapuram. The complaint was numbered Crl.M.P. 936/2011. It was filed against respondents 1 to 8 herein. The offences alleged were those punishable under Secs 120-B and 465 of IPC and Sec.13(2) of the Prevention of Corruption Act ('PC Act' for short). The Special Judge called for a quick verification report and it was filed. It stated that respondents 1 to 8 did illegal acts, but did not commit the offences alleged. Janaki Devi filed objection against the quick verification report. The learned Special Judge accepted the report and dismissed the complaint. The Judge observed that the grievances of the complainant could be redressed only through a civil court.

(3.) Janaki Devi died. Her son is the petitioner. He decided to pursue the matter and proceed with the case. He therefore filed the present Crl.M.C.