DINESH KUMAR Vs. CHAIRMAN AIRPORT AUTHORITY OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The Appellant is being prosecuted for the offences punishable under Section 13(2) read with Sections 13(1)(d) and 13(1)(a) of the Prevention of Corruption Act, 1988 (for short, "P.C. Act").

(3.) On November 4, 2009, the sanctioning authority granted sanction to prosecute the Appellant for the offences indicated above. After the sanction order was challenged by the Appellant in the High Court on November 26, 2009, the charge-sheet has been filed by the Central Bureau of Investigation (CBI) -Respondent No. 2- against the Appellant on November 30, 2009 in the Court of Special Judge, Ernakulam. Following that, summons came to be issued to the Appellant on December 18, 2009. During the pendency of the matter before the High Court, wherein the sanction order has been challenged by the Appellant, the Court of Special Judge has taken cognizance against the Appellant.