VALSALA PRASANNAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are accused Nos.8,9 and 10 in Crime No.VC 2 of 2018 of Vigilance and Anti Corruption Bureau, Ernakulam, registered for the offences under Sections 409 and 120B of IPC and Sections 13(1)(c) and (d) r/w Section 13(2) of the Prevention of Corruption Act 1988.

(2.) The petitioners have filed this application praying for the relief under Section 438 Cr.P.C. 4. Heard. 5. The learned Special Public Prosecutor has no serious objection in allowing this application. 6. It appears that the offences alleged arose out of the purchase of a property for establishment of industrial park for Scheduled Castes/Schedule Tribes by North Paravur Municipality. Having gone through the facts and circumstances of the case, I am of the view that the custodial interrogation of the petitioners is not necessary for the progress of investigation of the case. In the said circumstances, an order the under Section 438 Cr.P.C. in favour of petitioners will be justified in this case. In the result, this application stands allowed and the respondents are directed to release the petitioners on bail in the event of their arrest in Crime No.V.C. 2 of 2018 of Vigilance and Anti Corruption Bureau, Ernakulam, on condition of each of the petitioners executing a bond for Rs.40,000/- (Rupees Forty thousand only) each with two solvent sureties each, each for the like sum to the satisfaction of the second respondent, before whom the petitioners shall surrender within ten days from today, if not arrested in the meantime and subject to the following further conditions: