RENJITH PANNACKAL Vs. STATE OF KERALA

JUDGEMENT

(1.) Would the proceedings as provided in Sec. 240 of the Code of Criminal Procedure culminate in an order framing charge before the plea of the accused is taken? This is the short question raised before me in these Criminal Revision Petitions.

(2.) The Revision Petitioner is alleged to have committed various offences punishable under the Prevention of Corruption Act, 1988 and the Indian Penal Code.

(3.) The Revision Petitioner challenged the final report by filing Crl.M.C. Nos.167/2022, 155/2022 and 158/2022 before this Court. As per common order dtd. 15/2/2022 this Court directed the Court below as follows: