ANDROO ALAN Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The order dtd. 1/6/2026 in CMP No. 548/2023 in C.C.No.170/2016 on the files of the Enquiry Commissioner and Special Judge, Thalassery is under challenge in this Revision Petition. The Revision Petitioners are accused Nos.1, 2 and 5 before the Special Court.

(2.) Heard the learned counsel for the revision petitioners and the learned Public Prosecutor. Perused the order impugned as well as the case diary including statements of CW2, CW3, CW15 and CW22 and other witnesses and documents relied upon by the learned Public Prosecutor.

(3.) Here the prosecution alleges the commission of offences punishable under Sec. 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988 (for short 'PC Act') as well as under Ss. 468,471 and 120B of the Indian Penal Code (for short 'IPC), by the accused No. 1 to 7. Out of which, accused No.3 and 4 died. Accused No.8 also died prior to filing of the final report.