K.S. SHIBU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sole accused in the case C.C.No. 6/2019 pending in the Court of the Enquiry Commissioner and Special Judge, Thrissur.

(2.) The petitioner was the Joint Regional Transport Officer, Irinjalakuda. On getting reliable information that he was in the habit of accepting illegal gratification from many persons, a surprise check was conducted on him at about 11:30 hours on 12.12.2014, at the Thrissur Railway Station, by the Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau (VACB), Thrissur. Then an amount of Rs.56,500/- was seized from the possession of the petitioner.

(3.) The report of the surprise check was forwarded to the Director, VACB by the Deputy Superintendent of Police through the Superintendent of Police, Central Range, VACB, Ernakulam on 15.12.2014, recommending registration of a case against the petitioner. The Superintendent of Police, Central Range, VACB, Ernakulam returned the report with a direction to take necessary action. Thereafter, on 03.02.2015, Annexure-B FIR was registered against the petitioner. After completing the investigation of the case, charge sheet against the petitioner was filed for the offence punishable under Section 13(1)(e) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act').