FAIZAL R. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is Accused No.12 in the case registered as V.C.03/2017/KKD by the Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau (VACB), Kozhikode Unit under Section 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and also under Sections 468, 471 and 120B of the Indian Penal Code.

(2.) The petitioner was the Revenue Inspector in the Land Tribunal, Kozhikode. The third respondent filed Annexure-1 complaint in the Court of the Enquiry Commissioner and Special Judge, Kozhikode against 16 persons, including the petitioner.

(3.) On receiving the complaint, as per Annexure-2 order, the Special Court forwarded it to the Dy.S.P, VACB, Kozhikode for verification and report.