SREENATH N. S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is accused No.7 in C.C.No.4 of 2022 pending before the Court of Enquiry Commissioner and Special Judge, Thrissur. The offences alleged in the final report are punishable under Sec. 13(1)(d) read with Sec. 13(2) of the Prevention of Corruption Act, 1988 (PC Act) and Sec. 120B of the Indian Penal Code, 1860 (IPC).

(2.) The petitioner seeks to quash the further proceedings against him in C.C.No.4 of 2022. He contends that there is no material to connect him with any of the said offences.

(3.) A report dtd. 29/3/2025 and a statement dtd. 5/5/2025 of the investigating officer were placed on record.