AJAS M.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the sixth accused in the case registered as V.C.No.4/2018 by the Vigilance and Anti-Corruption Bureau (VACB), Kozhikode.

(2.) The third respondent filed Ext.P7 complaint in the Court of the Enquiry Commissioner and Special Judge, Kozhikode against six persons, including the petitioner. The offences allegedly committed by the accused are not mentioned in Ext.P7 complaint with specific reference to the penal provisions.

(3.) Accused 1 to 4 were persons who were working as Geologist in the Mining and Geology Office, Kozhikode. The fifth accused was the Director of Mining and Geology. The petitioner, the sixth accused in the case, is a private person. He is the Managing Partner of the firm M/s.Poonoorpoyil Granites.