ARAVIND P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed under Sec. 439 of the Code of Criminal Procedure.

(2.) The petitioner is the accused in Crime No.9/2024 of Koodal Police Station. The offences alleged against the petitioner are punishable under Ss. 409 and 420 of IPC and Sec. 13(1)(a) of the Prevention of Corruption Act, 1988.

(3.) The prosecution case: The petitioner was working as a clerk at the Koodal Branch of Kerala State Beverages Corporation. He misappropriated a sum of Rs.81,64,049.42 which was entrusted to him to be remitted at the State Bank of India, Kalanjoor Branch, and thereby caused an illegal loss to the Government.