AKBAR K.I Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

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

(2.) The petitioner is the sole accused in Crime No.21/2022 of Kavaratti Police Station, Union Territory of Lakshadweep. The offences alleged against the petitioner are punishable under Ss. 409, 464, 465, 468, 471, 477-A of the Indian Penal Code and Ss. 13(1)(c), 13(1)(d), 13(1)(e) read with Sec. 13(2) of the Prevention of Corruption Act, 1988.

(3.) Prosecution case: