M.L.LENISH Vs. STATE OF KERALA

JUDGEMENT

(1.) Criminal Revision Petition No.221/2024 has been filed by accused Nos.1 and 9 in C.C.No.93/2016 on the files of the Special Judge under the Prevention of Corruption Act, 1988, (hereinafter referred to as 'the PC Act' for short), Muvattupuzha, challenging order in CMP No.766/2019 dtd. 16/11/2023 whereby the plea of discharge at their instance was negatived by the Special Court.

(2.) The 3rd accused in the above case, who had also filed CMP No.1145/2022 seeking discharge, filed Crl.R.P.No.235/2024, wherein his plea of discharge also was dismissed by the Special Court. By the same common order, the learned Special Judge allowed CMP No.835/2022 filed by the 6th accused and discharged the 6th accused. The prosecution has filed Crl.R.P.No.1113/2024, challenging the said discharge as illegal.

(3.) Heard the respective learned counsel for accused Nos.1, 3 and 9 as well as the learned Special Public Prosecutor appearing for the Vigilance and Anti-Corruption Bureau, and the learned counsel for the 6th accused, who is the respondent in Crl.R.P.No.1113/2024 in detail. Perused the relevant documents.