CAPT. HARI ACHUTHA VARRIER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in the case registered as V.C.No.5/2016/NRK by the Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau (VACB), Northern Range, Kozhikode under Sections 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and also under Section 120B of the Indian Penal Code.

(2.) The petitioner was the Deputy Director of Ports, Thiruvananthapuram. The second accused in the case was the Port Officer, Kozhikode and the third accused was the Assistant Executive Engineer in the Port office at Beypore and the fourth accused was the Senior Port Conservator, Azheekkal.

(3.) The third respondent made a complaint to the Director, VACB alleging that corrupt practices were being conducted in the sale of filtered sand and that there were grave irregularities in the selection of co-operative societies for doing the work of manual sand dredging at Azheekkal Port in Kannur. A preliminary enquiry (quick verification) was conducted with regard to the allegations in the complaint. On the basis of the facts revealed in the preliminary enquiry, Annexure-A2 First Information Report (F.I.R) was registered against the accused.