E. PRADEEP KUMAR IFS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, the accused in Crime No.2/2022 of Vigilance and Anti-Corruption Bureau, Northern Range, Kozhikode, who faces allegations under Sec. 7(a) of the Prevention of Corruption (Amendment) Act, 1918, (for short 'the Act') seeks to quash the FIR and all further proceedings.

(2.) The facts leading to the registration of the case are as follows:-

(3.) The crux of the prosecution allegation is that the petitioner, abusing his official position, dishonestly accepted undue advantage from various contractors, who were engaged in the maintenance of the nurseries in Kannur District, for clearing the bills submitted by them with the intention of performing his public duty improperly.