JOHN MATHAI Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.R.P.No.3 of 2025 has been filed by accused Nos.5 and 6 in C.C.No.22 of 2011 pending before the Enquiry Commissioner and Special Judge, Thrissur, under Prevention of Corruption Act, 1988 ('PC Act' for short hereafter), arising out of Crime No.7 of 2008 of VACB, Palakkad, and they impugn the order in Crl.M.P.No.244/2024 dtd. 12/12/2024, whereby the learned Special Judge dismissed the plea of discharge at their instance. Petitioners in Crl.R.P.No.3/2025, officiated as the Chief Secretary of the Kerala State and Director of Mining and Geology respectively, retired from service on 31/10/2006. They subsequently held positions such as Chairman of Public Sector Restructuring Committee, internal audit member and member of Board of Directors of Malabar Cements.

(2.) The prosecution case is that pursuant to a criminal conspiracy entered into by accused Nos.1 to 4 on 18/11/2004, accused No.1 as the Managing Director of Malabar Cements Limited had executed a long term agreement with accused No.3, the proprietor of M/s. SRV Transports for the transportation of Dry Fly Ash from TTPS, (Tuticorin Thermal Power Station) under the Tamil Nadu Electricity Board to Malabar Cements Limited, at Walayar and CGU Cherthala Plants, without inviting competitive tenders and at an exorbitant rate, with the intention of obtaining undue pecuniary advantage to accused No.3 and thereby obtained pecuniary advantage to accused No.3 to the tune of Rs.16,10,88,434.08 by corrupt and illegal means. Based upon the above contract, accused No.3 falsely claimed an amount of Rs.6,28,029.17 by showing that the fly ash was transported from Tuticorin, but it was transported from Mettur thermal power station, thereby cheated the authorities of Malabar Cements Limited ('MCL' for short).

(3.) Thereby Malabar Cements sustained a loss of Rs.16,17,16,372.00 and accused No.3 had achieved a corresponding pecuniary gain. The Ex-officio Directors were included as accused on the allegation that they had participated in the 149th meeting of the Board of Directors held on 28/1/2005 during which the long-term agreement executed by accused No.1 with accused No.3 on 18/11/2004 was placed and got ratified. The further allegation is that in the 147th meeting of the Board of Directors convened on 6/8/2004, the Ex-officio Directors (accused Nos.5 to 7 and another Ex. Office Director Mr. Joseph Mathew) had suggested the Managing Director to further negotiate with M/s. ARK Woods and Metal (P) Ltd. ('ARK Ltd.' for short) regarding the rates and other conditions and got it scrutinized by the Company's legal counsel. In compliance with that suggestion, all the relevant documents, minutes of the Board meeting etc. were forwarded to the Legal Counsel Sri. B.S. Krishnan designated Senior Lawyer of M/s. B.S Krishnan Associates by accused No.2, on 10/11/2004 for his scrutiny and after such scrutiny, the draft agreement was prepared by the said legal counsel and the same was executed on 18/11/2004. On the above basis, it is alleged that the accused have committed offences punishable under Sec. 13 (1)(c) &) d) r/w 13 (2) of Prevention of Corruption, Act 1988, and Sec. 409, 420, 468, 471 and 120 (B) of Indian Penal Code ('IPC' for short). This allegations led to cognizance of the matter by registering C.C.No.02/2011.