KUMARI P.I. PRESIDENT, THIROOR SERVICE CO Vs. THE STATE OF KERALA, (DEPUTY SUPERINTENDENT OF POLICE VACB) AND ANR.

JUDGEMENT

(1.) The petitioners are the accused in Crime No.44/2016/TSR of Vigilance and Anti-Corruption Bureau, Thrissur registered for the offences under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act and Section 120B IPC.

(2.) The prosecution allegation is that the petitioners, who were the Managing committee members of the bank, granted the contract for construction of a new building to the contractor Sri.T.G.Sajeev (accused No.22), who had quoted higher rate disregarding the tender of the contractors, who quoted lesser rates. It is further alleged that the supervision of the work was entrusted with M/s.Lamaesta Builders and Engineers, without inviting tenders and they were paid excess amount than the agreed amount. The above crime arose out of a complaint filed by the 2nd respondent before the Enquiry Commissioner and Special Judge, Thrissur.

(3.) This Crl.M.C. has been filed praying for quashing Annexure-A6 F.I.R. and all further proceedings against the petitioners in the above crime