SURESH RAJAN Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) W.P.No. 16368 of 2013 has been filed by Suresh Rajan, for the issuance of writ in the nature of Certiorari to quash the impugned proceedings of the second respondent in C.O.Letter No.174 of 2013 dated 23.07.2013.

(2.) The facts in brief which are necessary for the disposal of these writ petitions are as follows:-

(3.) A case in Crime No.7 of 2011 was registered against him and three others on 01.10.2011 by the third Respondent for the offences punishable under Section 13(2) r/w 13(1)(C) of the Prevention of Corruption Act, 1988, alleging that the petitioner abused his position as a Minister and thereby amassed wealth during his tenure as a Minister in the name of himself and his family members. The third Respondent laid a charge sheet against him and three others on the file of the Special Judge Cum Chief Judicial Magistrate, Nagercoil as Special Case No.4 of 2012. While so, the third respondent filed an application under Section 3(1) of the Criminal Law (Amendment) Ordinance, 1944 on the file of the learned Principal District and Sessions Judge, Nagercoil, seeking attachment of his properties and the same was taken on file in Crl.O.P.No.1 of 2012. In the said application, a petition was filed in Cr.M.P.No.2745 of 2012 seeking for interim attachment of his property and the same was allowed vide order dated 13.07.2012. Aggrieved by the said order the petitioner filed a Revision Petition in Crl.R.C.(MD) No.445 of 2013. The said Crl.R.C. was disposed of by this Court by its order dated 10.07.2013, directing the learned Principal District and Sessions Judge, Nagercoil, to pass a reasoned order, before passing the final order in the Crl.O.P.