PRAKASH JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in the case C.C.No.4/2021 pending in the Court of the Enquiry Commissioner and Special Judge (Vigilance), Thrissur.

(2.) The offences alleged against the petitioner in the above case are under Ss. 13(1)(c) and 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act') and also under Ss. 409, 420 and 120B of the Indian Penal Code.

(3.) The petitioner, the first accused in the case, was the Legal Officer in M/s.Malabar Cements Limited (for short 'the MCL Company'), a Government Company. The second accused in the case was the Managing Director of that company. The third and the fourth accused in the case were the Managing Director and the Director of the company "M/s.ARK Wood and Metals Private Limited"? (for short 'the ARK Company').