SAILABDEEN P M, Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in the case C.C.No.11/2020 pending in the Court of the Enquiry Commissioner and Special Judge, Kozhikode.

(2.) There are altogether seven accused in the case. The offences alleged against the accused in the case are punishable under Sections 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and also under Section 511 of 467 of the Indian Penal Code.

(3.) On 23.08.2014, the Dy.S.P, Vigilance and Anti-Corruption Bureau (VACB), Malappuram conducted a surprise check in the office of the Joint Regional Transport Officer, Tirur and recovered unlaminated driving licences, 15 blank registration certificates and two security holograms from private persons who were said to be motor vehicles agents. A register containing secret codes and the names of various motor driving schools and individuals was seen kept in the office. Alleging that the officials in the office of the R.T.O had fraudulently and dishonestly allowed the motor vehicle agents to handle and possess unlaminated driving licences, blank registration certificates and security holograms and they committed criminal misconduct, a case was registered as V.C.No.6/2015 on 28.01.2015 by the VACB, Malappuram Unit.