VENUGOPAL V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Section 438 of the Code of Criminal Procedure, 1973 (for short 'the Code').

(2.) The petitioners 1 to 4 are accused 1 to 4 in the case registered as V.C.No.04/2021/TSR by the Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau (VACB), Thrissur for the offences punishable under Section 7 of the Prevention of Corruption Act, 1988 (for short 'the Act') and under Sections 465 and 471 and 120B of the Indian Penal Code.

(3.) The first accused was the Chairman and the second accused was the Vice Chairman of the Guruvayoor Co-operative Urban Bank Limited (hereinafter referred to as 'the Bank') during the year 2017. Accused 3 and 4 were members of the Director Board of the Bank during that period. The other petitioners were also the office-bearers of the Bank.