A.Soman vs State Of Kerala

R.Narayana Pisharadi, J

The petitioner is the second accused in the case registered as Crime No.VC4/2013/IDK by the Deputy Superintendent of Police, Vigilance and

Anti-Corruption Bureau (VACB), Idukki Unit under Sections 409, 420, 468, 471 and 120B of the Indian Penal Code and also under Sections 13(1)(c)

and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988.

The prayer made in this petition is to quash Annexure-A1 F.I.R registered against the petitioner.

Heard learned counsel for the petitioner and the learned Public Prosecutor.

When this petition came up for hearing today, learned Public Prosecutor submitted that sanction has already been obtained for prosecution against

the petitioner and the other accused in the case. Learned Public Prosecutor also submitted that the investigating officer intends to file split charge-

sheets against the accused in the case and that the petitioner herein would be an accused in all such cases.

Learned counsel for the petitioner, in view of the aforesaid circumstances, submitted that a direction may be given to the investigating officer to file

the charge-sheet against the petitioner within a period of one month. Learned Public Prosecutor submitted that, he has no objection to issue such a

direction. He would also submit that the first charge-sheet will be filed within a period of one month and it would take some time to file the rest of the

charge-sheets against the petitioner.

In the aforesaid circumstances, the Crl.M.C is disposed of as follows: The second respondent is directed to file final report, if any, against the

petitioner in the competent court within a period of one month from today. If split charge-sheets are to matter, the second respondent shall file the

same as expeditiously as possible after filing the first charge-sheet against the petitioner within a period of one month from today.