M.GOPALAKRISHNA PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this Writ Petition (Criminal) filed under Article 226 of the Constitution of India are as follows:

(2.) The petitioner is the accused in C.C.No.351/2016 on the file of the Court of Enquiry Commissioner and Special Judge, Muvattupuzha. The Vigilance and Anti-Corruption Bureau, Ernakulam Special Cell Police Station, Ernakulam registered V.C.No.2/2006/SCE against the petitioner alleging offence punishable under Sec. 13(2) read with Sec. 13(1)(e) of the Prevention of Corruption Act, 1988.

(3.) After completing the investigation, final report was submitted against the petitioner before the Special Court, Thrissur alleging the aforesaid offence. The Special Court, Thrissur took cognizance of the offence as C.C.No.36/2011. The case was later transferred to the Special Court, Muvattupuzha and is pending consideration as C.C No.351/2016.