ASOKA KUMAR S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is an Excise Inspector. He is the first accused in the case registered by the Vigilance and Anti-Corruption Bureau (VACB), Pathanamthitta as V.C.No.02/2017/PTA under Sections 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act'). The second and the third accused in the case are Preventive Officers of the Excise Department.

(2.) On 20.04.2016, the accused, while working in the Excise Enforcement and Anti-Narcotic Special Cell, Pathanamthitta had allegedly seized 27 cans, each containing 33 litres of spirit, unauthorisedly kept in the rented house in which the third respondent was residing. A case was registered in that matter as O.R No.40/2016.

(3.) On 21.04.2016, the third respondent was produced before the Judicial First Class Magistrate, Thiruvalla, in the case registered against her. The third respondent then made Annexure-I written complaint before the learned Magistrate.