BAGAVATHIAPPAN PILLAI Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition is filed seeking to quash the proceedings pending on the file of the 1st Respondent Police in Cr.No.10/2012 for the offences under Sections 7 and 13(2) read with 13(1)(d) of the Prevention of Corruption Act.

(2.) The short facts giving rise to this petition are stated below:-

(3.) THE main question, which has been raised in this petition, is as to whether the learned Special Judge/Chief Judicial Magistrate does have power at all to refer the complaint under Section 156(3) of the Code of Criminal Procedure (herein after referred to as the Code) for investigation and to file a report thereon.