MOHAN ABRAHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) The sole accused in C.C.No.11/2013 on the files of the Enquiry Commissioner and Special Judge, Thiruvananthapuram, seeks quashment of the said proceedings after dismissal of his discharge petition by the Special Court, as per Annexure V order, dtd. 28/1/2021.

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

(3.) The prosecution case is that, the accused, who had worked as Chief Conservation Engineer, Archaeology Department, Director, Continuing Education, Director, VHSE, Thiruvananthapuram, as a public servant in between 1/1/2001 to 21/12/2009, possessed pecuniary resources worth Rs.46,14,918.00, out of which, pecuniary resources worth Rs.24,80,342.00 was found disproportionate to his known source of income, for which, he could not satisfactorily account for. Accordingly, the prosecution alleges commission of offence punishable under Sec. 13(1)(e) r/w 13(2) of the Prevention of Corruption Act, 1988 (for short 'the PC Act, 1988' hereinafter), by the petitioner.