SAJI V. JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.M.C.No.10650/2024 has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 and the petitioner is the 2nd accused, Sri.Saji.V.John in C.C.No.70/2016 on the files of the Enquiry Commissioner and Special Judge (Vigilance), Kozhikode. The prayers are as under:

(2.) The same petitioner, Sri.Saji.V.John, who is arrayed as the 2nd accused in C.C.No.71/2016 on the files of the Enquiry Commissioner and Special Judge (Vigilance), Kozhikode, has filed Crl.M.C.No.10620/2024 under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking the following prayers:

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.