SHAJI K.S Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the third accused in the case registered as V.C 02/2020/KTM under Section 13(1)(a) of the Prevention of Corruption Act, 1988 and also under Sections 167, 403, 409, 420, 471 and 120B read with Section 34 of the Indian Penal Code.

(3.) The prosecution case is as follows: The District Supply Officer, Kottayam issued order for supply of 260 sacks of rice from Rani Rice Mill, Arpookara to the NFSA Depot at the place Oravakkal in Kottayam District, under the supervision of the Rationing Inspector concerned. The rice was intended for distributing to the public at subsidy rate. The 260 sacks of rice were loaded in the lorry bearing registration number KL-05-G-1920 at the Rani Rice Mill. However, the rice was not delivered to the NFSA depot. The vehicle was redirected to St.Mary's Rice Mill, Nellad and the rice was sold to that mill. The act of the accused caused a loss of Rs.4,68,248/- to the public exchequer.