K.K.SALIM Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for bail filed under Section 439 Cr.P.C.

(2.) The petitioner is the third accused in the case registered as V.C 01/2021 by the Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau (VACB), Southern Range, Thiruvananthapuram under Section 7 of the Prevention of Corruption Act, 1988 (for short 'the Act').

(3.) The petitioner was the Section Forest Officer of the Social Forestry Range, Thiruvananthapuram. The first accused in the case was the Range Officer there. The second accused was the Range Officer of the Social Forestry Range, Attingal.