LENIN RAVINDRAN Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) The petitioner is the third accused in the case which is registered by the Central Bureau of Investigation (CBI) as RC 2(A)/2018/CBI/ACB/Cochin under Sections 13(1)(d) and 13(1)(e) read with 13(2) of the Prevention of Corruption Act, 1988 and under Section 120B of the Indian Penal Code.

(2.) The first accused in the case is the Additional Director of Central Government Health Scheme (CGHS). The second accused is the wife of the first accused. The petitioner herein, who is the third accused in the case, is the proprietor of the fourth accused firm M/s. South End Trade Links.

(3.) There is an allegation against the first accused that he amassed wealth disproportionate to his income during the period from 01.01.2007 to 31.03.2017 and it was made by him with the connivance of his wife, the second accused.