B.SHAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 438 of the Code of Criminal Procedure.

(2.) The petitioner is the sole accused in Crime No.1784/2021 of Central Police Station, Ernakulam. The offences alleged against the petitioner are punishable under Ss. 170 and 420 of IPC and Sec. 7(a) of the Prevention of Corruption Act, 1988.

(3.) The petitioner was working as a Laison Officer for the Department of Agriculture in the High Court of Kerala. The petitioner/accused received a sum of Rs.10,000.00 from the defacto complainant after making her believe that he would help her in getting a protection order in a litigation pending before the High Court.