(1.) The Revision Petitioner who is the 2nd accused in a private complaint filed by the 2nd respondent herein as Crl. MP No. 588 of 2006 before the Court of the Enquiry Commissioner and Special Judge, Thiruvananthapuram, (hereinafter referred to as "the Special Judge") alleging offences punishable under S.7 and S.13 of the Prevention of Corruption Act, 1988 read with S.120B IPC challenges Annexure XVII order dated 25/03/2008 passed by the Special Judge ordering investigation by the Superintendent of VACB, SIU, Thiruvananthapuram, under S.202(1) CrPC after concluding an enquiry by the Special Judge himself under S.202(1) CrPC.
(2.) I heard Adv. Sri. M. Ajay, the learned counsel appearing for the revision petitioner and Adv. Sri. P. N. Sukumaran, the learned Public Prosecutor who represented the State. Even though the 2nd respondent / complainant (Madathil Marakkar Haji) was duly served, he has not chosen to enter appearance through counsel or oppose this Revision.
(3.) The allegations in the private complaint filed by the 2nd respondent herein are that in pursuance of the criminal conspiracy hatched by accused Nos. 1 to 4, accused Nos. 2, 3 and 4 who are respectively the two sons and son in law of the first accused Vakkom B. Purushothaman had during the period from 15/11/2004 to 28/07/2005 acquired in their names immovable properties worth crores of rupees and thereby A2 to A4 are in possession of assets disproportionate to their known sources of income and that the funds for the acquisition of those assets were provided by the ill gotten gains of the first accused Vakkom B. Purushothaman by corrupt and illegal means and by abusing his official position as the Finance Minister of the State of Kerala and the four accused persons have thereby committed offences punishable under S.7 and S.13(2) of the Prevention of Corruption Act, 1988 read with S.120B IPC.
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