K.VENUGOPAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in the case registered as V.C No.1/2017/SCE by the Special Cell of the Vigilance and Anti-Corruption Bureau (VACB), Ernakulam under Sections 13(1)(e) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act').

(2.) The petitioner was Member (Accounts) of the Kerala Value Added Tax Appellate Tribunal. He had entered into service on 02.01.1989.

(3.) The allegation against the petitioner in the above case is stated in Annexure-A FIR as follows: