SABU P.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 Cr.P.C.

(2.) The petitioner is the accused in the case registered as V.C.No.4/2015/SIU-II by the Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau (VACB), Special Investigation Unit-II, Thiruvananthapuram under Sections 13(1)(c) and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 and also under Sections 409, 420 and 477A of the Indian Penal Code.

(3.) The prosecution case is that, while the petitioner was working as Manager of the Kerala State Federation of Scheduled Caste and Scheduled Tribe Development Co-operative Limited at Thiruvananthapuram, Thrissur and Kothamangalam and at the petrol pump conducted by the Federation at Thiruvananthapuram, during the period from 2000 to 2010, abused his official position as public servant and misappropriated an amount of Rs.8,46,241.79/-by falsifying the accounts and forging the documents.