K.M. REGHULADHARAN Vs. THE DEPUTY SUPERINTENDENT OF POLICE, VIGILANCE AND ANTI CORRUPTION BUREAU, KANNUR AND ORS.

JUDGEMENT

(1.) The revision petitioner is the accused in the case C.C.No.136/2016 pending in the Court of the Enquiry Commissioner of Special Judge, Thalassery.

(2.) The offences alleged against the petitioner are under Sections 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act').

(3.) The prosecution case is as follows: The petitioner was the Sub Registrar in the Sub Registrar's Office, Kannur. On 11.10.2011 and 08.11.2011, he demanded an amount of Rs.1,000/- as bribe from one Shaji for registration of a gift deed.