MANOJ S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This application is filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the 1st accused in V.C 05/2022/IDK of Vigilance and Anti-Corruption Bureau, Idukki, registered alleging offences punishable under Ss. 7(a) and 7(b) of Prevention of Corruption Act 1988.

(3.) The prosecution allegation is that, the petitioner, a public servant, demanded and accepted bribe from the defacto complainant.