RAJU PUZHANKARA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who claims to be a social activist preferred a complaint before the Enquiry Commissioner and Special Judge, Thiruvananthapuram, alleging offences punishable under Section 13(2) of the Prevention of Corruption Act,l988 for the alleged infraction of Section 13(l)(d) of the said Act and Section 409 IPC against two members of the Travancore Devaswom Board. One of the allegations made by the petitioner was that there was large scale corruption in the appointment of 2400 temporary employees at Sabariniala Temple as revealed by the letter given by the Minister for Devaswom to the Minister for Home and Vigilance. Another allegation was that certain poojaries who were appointed by the Devaswom Board had unauthorisediy sold the worship threads and offerings received in the temple and had misappropriated and converted such offerings for their personal use causing wrongful loss to the Devaswom Board. The petitioner did not choose to produce the letter which was relied on by him to buttress the said contention. He was contented with newspaper clippings. There was no material produced to show that the persons arrayed as accused in the private complaint were in any way involved in the alleged sale of worship threads and offerings by the poojaries. No poojari was also arrayed as an accused. The Enquiry Commissioner and Special Judge found that, there was no case made out for taking cognizance of the alleged offences since the complaint was deficient in the ingredients which constitute the offences alleged and also that the petitioner did not produce any relevant material to substantiate his bald allegations. The Special Judge, therefore, dropped the proceedings and turned down the request of the petitioner to forward the complaint for investigation by the Vigilance Police under Section 156(3) Cr.P.C. It is the said order passed by the Special Judge on 25.2.2008 which is assailed in this revision.

(2.) The learned counsel appearing for the revision petitioner made the following submissions before me:

(3.) I am afraid that I cannot agree with} the above submissions fully. No doubt, under Section 203 Cr.P.C. the Magistrate can dismiss the complaint only after taking cognizance of the offence. This much is clear from Section 203 itself which reads as follows:203. Dismissal of complaint-If, after considering the statements on oath (if any) of the complainant and of the witnesses and the result of the inquiry or investigation (if any) under Section 202, the Magistrate is of opinion that there is no sufficient ground for proceeding, he shall dismiss the complaint, and in every such case he shall briefly record his reasons for so doing."