C.N.Rajagopalan Vs State Of Kerala Rep.By The Public Prosecutor

Kerala HC 19 Nov 2025 Criminal Appeal Nos.456 & 457 Of 2008 (2025) 11 KL CK 0056
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Appeal Nos.456 & 457 Of 2008

Hon'ble Bench

A.Badharudeen, J

Advocates

B.Ramanpillai, Anil K.Muhamed, R.Anil, Delvin Jacob Mathews, Joseph P.Alex, Sujesh Menon V.B., Rajesh.A, Rekha.S

Final Decision

Partly Allowed

Acts Referred
  • Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20

Cases Referred

  • i. Neeraj Dutta v. State (Govt. of N.C.T. of Delhi), reported in [2023 KHC 6268], ii Mir Mustafa Ali Hasmi v. State of A.P., reported in [2024 KHC 6354], (link unavailable)

Judgement Text

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Case Metadata
  • Ck Citation: (2025) 11 KL CK 0056
  • Coram: A.Badharudeen, J
  • Bench: Single Bench
  • Advocates: B.Ramanpillai, Anil K.Muhamed, R.Anil, Delvin Jacob Mathews, Joseph P.Alex, Sujesh Menon V.B., Rajesh.A, Rekha.S
  • Result: Partly Allowed
Referenced Acts & Sections
  • Prevention of Corruption Act, 1988- Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
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