MAYA RAJ 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 VC No.12/2022 of Vigilance and Anti-Corruption Bureau, Idukki. The offences alleged against the petitioner are punishable under Ss. 7(a) and 7(b) of the Prevention of Corruption (Amendment) Act, 2018.

(3.) The prosecution case is that the petitioner/accused, a Doctor by profession, demanded and accepted Rs.5,000.00 as bribe from the de facto complainant. On 22/12/2022 at 6.20 p.m., the Vigilance and Anti-Corruption Bureau arrested the accused while receiving the bribe amount.