T.K. SAJEEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners stand arrayed as accused Nos.1 and 2 in C.C.No.38 of 2012 of Enquiry Commissioner and Special Judge, Thrissur for offences punishable under sections 13(2) r/w 13(1)(d) of the Prevention of Corruption Act and Sections 468, 471 and 120B of the Indian Penal Code.

(2.) Facts of the case as is discernible from the records are as follows:

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor. The defacto complainant filed Crl.M.A.No.3 of 2020 seeking permission to get herself impleaded. Without impleading her, the defacto complainant was heard on merits, in extenso.