STATE OF KERALA Vs. P. M. MATHEW

JUDGEMENT

(1.) All these criminal revision petitions have been filed by the State challenging two common orders passed by the Enquiry Commissioner and Special Judge Kottayam (for short 'the court below') dtd. 30/11/2017 allowing the applications for discharge filed by the accused invoking Sec. 239 of the Cr.P.C.

(2.) Since all the revision petitions are connected, I am disposing of the same by the common order.

(3.) The offences alleged in all the cases are under Sec. 13(1) (c) and (d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (for short 'the PC Act'), Ss. 409, 465, 468, 477 and 120B of the IPC.