RAHUL R.U. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'the Code').

(2.) The petitioner is the first accused in the case registered as Crime No.224/2021 of the Museum Police Station.

(3.) The case was registered against the accused initially under Sections 408, 417 and 420 read with 34 of the Indian Penal Code. Subsequently, the investigating officer filed report in the court concerned for continuing the investigation also into the offence punishable under Section 13(1)(a) of the Prevention of Corruption Act, 1988 (as amended by Act 16 of 2018).