SANTHOSH P.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed u/s 438 of Code of Criminal Procedure seeking pre-arrest bail.

(2.) The petitioner is the accused No.1 in Crime No.4/2022 of the Vigilance and Anti Corruption Bureau, Southern Range, Thiruvananthapuram. The offences alleged are punishable under sec. 7 of the Prevention of Corruption Act r/w sec. 34 of the Indian Penal Code.

(3.) The prosecution case in short is that the petitioner while serving as Sub Registrar of Sub Registrar's Office, Nemom demanded Rs.3,000.00 as bribe on 9/12/2022 for registering a document in favour of the complainant and accepted the amount on 13/12/2022 through the accused No.2, who is the office attendant of Sub Registrar's Office and thereby committed the offences alleged.