LAWS(KER)-2025-12-80

PRAVEEN T.S. Vs. STATE OF KERALA

Decided On December 17, 2025
Praveen T.S. Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This petition has been filed by the 2nd accused in C.M.P.No.243/2021 on the files of the Enquiry Commissioner and Special Judge (Vigilance), Muvattupuzha, and the prayer herein is as under:

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the 2nd respondent, and the learned Special Public Prosecutor.

(3.) In fact, this matter is connected with W.P. (C).No.39191 of 2025 and the same is disposed of today.