V K EBRAHIM KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Bail Application filed under Section 439 of Criminal Procedure Code was heard through Video Conference.

(2.) Petitioner is the 5th accused in VC No.1 of 2019, VACB, Ernakulam. The above case is registered against the petitioner and others alleging offences punishable under Sections 13(1) (d) r/w. Section 13(2) of the Prevention of Corruption Act and Section 120B IPC. This is the second bail application filed by the petitioner. The earlier bail application was dismissed by this Court as per order dated 14.12.2020 in B.A.No.8209 of 2020.

(3.) Admittedly, the petitioner is in custody from 18.11.2020. After hearing both sides in detail, this Court rejected the earlier bail application on 14.12.2020. The relevant portion of the order is extracted hereunder.