V. JAYANANDAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Accused Nos.1 and 8 in C.C.No.7 of 2022 pending before the Court of Enquiry Commissioner and Special Judge, Thrissur filed, respectively, Crl.M.C.No.8095 of 2022 and 2621 of 2023. They seek to quash the charge sheet and further proceeding in C.C.No.7 of 2022.

(2.) The case of the prosecution as borne out from the final report is as follows:

(3.) Heard the learned counsel for the petitioners, the learned Special Public Proseuctor (Vigilance) and the learned Senior Public Prosecutor.