(1.) The challenge in the Criminal Revision Petitions and the Original Petitions is to the common order dtd. 27/6/2022 passed by the Court of the Enquiry Commissioner and Special Judge, Thiruvananthapuram in Crl.M.P.Nos.928/2016, 214/2019, 301/20, 162/20, 67/21, 1334/15 and 739/2016 in C.C.No.15/2014. In the Original Petitions, the petitioners further challenge the order framing charges against them.
(2.) The Calendar Case arises from FIR No.VC1/2010/SRT registered by the Vigilance and Anti-Corruption Bureau (the VACB), Southern Range, Thiruvananthapuram. There were nine accused in the case. They are alleged to have committed offences punishable under Sec. 13(2) r/w Sec. 13(1)(d) of the PC Act and Sec. 120B IPC. Accused No.1 is the petitioner in O.P.(Crl) No.431 of 2022. The petitioner in Crl.R.P.No.580 of 2022 is accused No.2. The petitioner in O.P.(Crl) No.515 of 2022 is accused No.8. Accused No.9 is the petitioner in Crl.R.P.No.777 of 2022.
(3.) The prosecution case is as follows:-