S. PRADEEP KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Original Petition (Criminal) is filed under Article 227 of the Constitution of India with the following reliefs:

(2.) The petitioner is accused No.2 in C.C.No.15/2013 on the file of the Court of Enquiry Commissioner and Special Judge, Thiruvananthapuram. The petitioner faces charges alleging offences punishable under Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 and Ss. 420, 468 and 471 read with Sec. 34 of the Indian Penal Code.

(3.) The Court below framed charges against the petitioner and scheduled the case for trial on 17/10/2022. The petitioner seeks a direction to the Trial Court to defer the trial for a period of three months citing medical reasons.