SAHANADAN Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The petitioner is the accused in Crime No.VC-11/2022 of Vigilance and Anti-Corruption Bureau, Palakkad. The offence alleged against the petitioner is punishable under Sec. 7(b) of the Prevention of Corruption (Amendment) Act, 2018.

(3.) The prosecution case is that on 12/11/2022 at about 1.45 p.m, the petitioner was arrested by the Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau, Palakkad while receiving a sum of Rs.10,000.00 as bribe from Mr. Bhaskaran V.K. The petitioner has been in judicial custody since then.