MAC CHARLES (INDIA) Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'the Code'), challenging Annexure-14 order passed by the Court of the Enquiry Commissioner and Special Judge, Thrissur in the case C.C.No.2/2014 pending in that court.

(2.) The petitioner is a company registered under the Companies Act, 1956.

(3.) One Rajendra Prasad @ Anwar Ali is the accused in the case C.C.No.2/2014 pending in the Special Court. He had served as Regional Transport Officer in the Motor Vehicles Department. The allegation against him in the above case is that, during the period from 01.01.1993 to 24.03.2006, he acquired and possessed assets worth Rs.2,52,71,605.97/- which was disproportionate and 96.96% in excess of his known sources of income and that he committed an offence punishable under Section 13(1)(e) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act')