KADAKAMPALLY MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner Sri.D.Anilkumar. Also heard Sri.Tek Chand, the learned Government Pleader appearing for the respondents 1 to 3. For the Central Bureau of Investigation (respondent No.5), Sri.Sasthamangalam S.Ajithkumar is present.

(2.) On 1.10.2018, the following order was passed by the court.

(3.) In pursuance of the above order, the Deputy Superintendent of Police, Vigilance and Anti-Corruption Bureau, Kollan Unit, on behalf of the third respondent, has filed a statement on 28.10.2018, indicating the steps taken by the police, towards investigation of the registered crime relating to the Kerala State Cashew Workers Apex Industrial Co-operative Society Ltd. (CAPEX).