RAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The Original Petition, O.P.(Crl) No.452 of 2016, is filed under Article 227 of the Constitution of India by the second accused in the cases C.C.Nos.11/2019, 12/2019, 13/2019 and 14/2019, which are pending in the Court of the Enquiry Commissioner and Special Judge, Thrissur, for quashing the final reports (charge-sheets) filed against him in those cases by the Vigilance and Anti-Corruption Bureau (VACB), Thrissur.

(2.) The petitions, Crl.M.C.Nos. 2090 of 2020, 2091 of 2020, 2096 of 2020 and 2099 of 2020, are filed by the eighth accused and the petitions, Crl.M.C.Nos. 3569 of 2020, 3574 of 2020, 3577 of 2020 and 3601 of 2020, are filed by the fifth accused in the above cases, under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'the Code') for quashing the final reports (charge-sheets) filed against them in those cases.

(3.) The accused in all the above cases are the same persons. There are altogether nine accused. The first accused was the Administrator of the Guruvayoor Devaswom. The third accused was the Chairman of the Guruvayoor Devaswom Managing Committee (hereinafter referred to as 'the Managing Committee'). Accused 2 and 4 to 7 were Members of the Managing Committee. Accused No. 8 was the System Analyst and Accused No.9 was the Executive Engineer (Electrical) in the Devaswom.