S. RAJEEV AND OTHERS Vs. STATE OF KERALA REP. BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, 682 031, AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners in both the cases.

(2.) Petitioner in Crl. M.C. No.3492 of 2013 is arrayed as 9th accused in C.C. No. 203 of 2012 on the file of the Additional Chief Judicial Magistrate, Thiruvananthapuram. Petitioners in Crl. M.C. No.658 of 2013 are also made accused in the same calendar case. 1st petitioner's name figures in as accused Nos.53 and 179 in the above case. 2nd petitioner is accused No.22 and 3rd petitioner is accused No.112 in the case.

(3.) The gist of allegations, borne out from the private complaint, is that the Supreme Court convicted the 1st accused for offences punishable under the Prevention of Corruption Act, 1988. 2nd accused is a person closely associated with the 1st accused. It is alleged that while the 1st accused was undergoing imprisonment pursuant to the conviction by the Supreme Court, he contacted various persons over mobile phone from the prison in violation of Section 86 under the Kerala Prisons and Correctional Services (Management) Act, 2010. The penal provision reads thus: