MATHEWS MANUAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the fourth accused in the case C.C.No.15/2011 pending in the Court of the Special Judge (SPE/CBI), Thiruvananthapuram. It was a case originally pending in the Court of the Special Judge (SPE/CBI), Ernakulam as C.C.No.03/2005.

(2.) The offences alleged against the accused in the above case are under Section 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the PC Act') read with Section 120B of the Indian Penal Code and also under Sections 420, 468 and 471 of the Indian Penal Code.

(3.) There are altogether four accused in the case. The first and the second accused in the case are the former Branch Manager and Assistant Manager (Advances) respectively of the State Bank of Travancore, Pala Branch. The third accused in the case was the Development Officer of the United India Insurance Company. The petitioner, the fourth accused in the case, was the Managing Director of the company by name 'M/s.Malayalam Solvent Extractions Limited'.