STATE OF KERALA Vs. NAVANEETH KRISHNAN

JUDGEMENT

(1.) An important question relating to the authority of Vigilance and Anti-Corruption Bureau (for short, 'VACB') of the State to register the crime and investigate the offences under the Prevention of Corruption Act, 1988 (for short, 'the P.C.Act') committed by the employees of the Central Government arises for consideration in these Criminal Revision Petitions.

(2.) The VACB, Kottayam unit registered a crime as V.C.No.5/2010/KTM against four accused persons. After completing the investigation, they filed final report at the court of Enquiry Commissioner and Special Judge, Kottayam (for short, 'the court below') alleging offences punishable under Ss. 13(1)(c) and (d) r/w 13(2) of the P.C.Act and Ss. 120B, 420, 468, 471 and 204 of the IPC.

(3.) The prosecution allegation in short is as follows: