K.SASI Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ Petition (Crl.) has been filed challenging Ext.P2 sanction for the prosecution granted by the 4th respondent under Sec. 19 of the Prevention of Corruption Act (for short 'the P.C. Act').

(2.) The petitioner is the sole accused in V.C.No.6/2015/SCE of the Vigilance and Anti Corruption Special Cell Bureau, Ernakulam, now pending as C.C.No.4 of 2020 on the files of the Enquiry Commissioner and Special Judge (Vigilance), Thrissur.

(3.) The offences alleged against the petitioner are punishable under Ss. 13 (2) r/w 13(1) of the P.C. Act.