JAYAPRAKASH J Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application for anticipatory bail filed under Sec. 438 Cr.P.C.

(2.) The petitioners are the accused 1 to 4 in the case registered as VC/02/2021/PTA by the Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau (VACB), Pathanamthitta under Sec. 13(1)(a) read with Sec. 13(2) of the Prevention of Corruption Act, 1988, as amended by Act 16 of 2018 (for short 'the Act') and also under Ss. 420, 468 and 471 of the Indian Penal Code.

(3.) The first petitioner, who is the first accused in the case, was the Administrative Officer of the Travancore Devaswom Board. The second and the third petitioners, who are the second and the third accused in the case, were Executive Officers in the Travancore Devaswom Board at Sabarimala. The fourth petitioner, who is the fourth accused in the case, was employed as Junior Superintendent in the Travancore Devaswom Board.