K.S.SHIBU Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for bail under Section 439 of the Code of Criminal Procedure.

(2.) Petitioner is the accused in V.C.No.8/2015/TSR of VACB, Thrissur registered for offences punishable under Section 13(1)(d) and (e) read with Section 13(2) of the Prevention of Corruption Act, 1988. He seeks bail.

(3.) Prosecution case, in brief, is that a surprise check was conducted on 12.12.2014 on the basis of information received by the Superintendent of Police, VACB, Central Range, Ernakulam regarding the acceptance of illegal gratification by the petitioner, who was working as Joint Regional Transport Officer, Irinjalakuda. During the surprise check, unaccounted money to a tune of Rs.56,500/ - was seized from the possession of the petitioner. On questioning he stated that the amount was drawn from treasury. Officers cross -checked the records and found that the version of the petitioner was not correct. After complying with the formalities, a case was registered and the petitioner was taken into custody on 13.11.2015.