RAJAN KOYOTH VEETTIL SIDHARTH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners are some of the accused in Crime No.RC0342023E0002 registered by the CBI/SCB/ Thiruvananthapuram for offences punishable under Ss. 120B read with 420 of IPC and Sec. 276C of the Income Tax Act. The crime was registered on the basis of a letter received from the Principal Chief Commissioner of Income Tax, Kochi alleging that many salaried assessees in Ward-3 Kannur had received huge refund of income tax, by claiming bogus deductions under Ss. 80DDB, 80E, 80EE, 80GG, 80GGC etc.

(2.) These Crl.M.Cs are filed seeking to get the FIR and further proceedings against the petitioners quashed on various grounds.

(3.) Heard, Advs.K.P.Santhi and Shabu Sreedharan for the petitioners, Adv.Jose Joseph for the Income Tax Department and Adv.Sreelal N Warrier for the Central Bureau of Investigation.