SHIJI P.L. Vs. STATE OF KERALA

JUDGEMENT

(1.) These Bail Applications filed under Section 438 of Criminal Procedure Code were heard through Video Conference.

(2.) Same petitioners filed all these four bail applications. According to the petitioners, they are involved in Crime No.41/CB/TVPM/D/2020, Crime No.44/CB/TVPM/D/2020, 48/CB/TVPM/D/2020 and Crime No.49/CB/TVPM/D/2020. All the above cases are registered based on a complaint received from the jurisdictional magistrate under Section 156 (3) Cr.P.C. The cases are registered alleging offences punishable under Sections 120B, 420, 406 and 403 IPC, and under Section 2(c) (xii) and Section 13(1)(d) (ii) r/w Section 13(2) of the Prevention of Corruption Act 1988.

(3.) The prosecution case is that the petitioners are working as employees of Dr. Somervell Memorial C.S.I.Medical College, Karakonam. It is the case of the prosecution that huge amount is collected by the accused in these cases from several students as capitation fee for getting admission to M.B.B.S and MD courses in that college. According to prosecution, non- Keralite students are not eligible for admission.