BAIJU K K S/O P KARMACHANDRAN Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY DEPARTMENT OF HOME AFFAIRS, GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) The prayer in this Writ Petition is to issue a writ of mandamus or any other appropriate writ, order or direction commanding the 2nd and 3rd respondents to return the service book of the petitioner forthwith.

(2.) Heard.

(3.) The petitioner is the accused in Crime No. VC/04/13/IDK of VACB, Idukki, registered for offences punishable under Sections 409,420,468, 471 and 120 (B) of IPC and Section 13(1)(c) and (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988.