SHANAVAS PAZHOOR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is Accused No.9 in the case C.C.No.87/2008 pending in the Court of the Enquiry Commissioner and Special Judge, Kottayam.

(2.) The offences alleged against the accused in the above case are punishable under Sections 13(1)(c) and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and also under Sections 409, 468, 471, 477A and 120B of the Indian Penal Code.

(3.) The first accused in the case was the President of the Thiruvarppu Village Service Co-operative Bank Limited (hereinafter referred to as 'the Bank'). Accused 2 to 7 and 9 were members of the Director Board of the Bank. Accused No.8 was the Secretary of the Bank.