STATE OF RAJASTHAN Vs. TEJMAL CHOUDHARY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against the final judgment and order dtd. 7/4/2020 passed by the High Court of Judicature for Rajasthan at Jabalpur, allowing S.B. Criminal Miscellaneous Petition No.1163/2018, filed by the respondent and quashing FIR No.1/2018, registered against the respondent under Sec. 13(1)(g) and 13(2) of the Prevention of Corruption Act, 1988 (hereinafter referred to as the "PC Act ") read with Ss. 420, 467, 468, 471 and 120B of the Indian Penal Code.

(3.) By the aforesaid judgment and order, three miscellaneous petitions involving identical questions of law being S.B. Criminal Miscellaneous Petition No.1163/2018 referred to above, S.B. Criminal Miscellaneous Petition No.159/2018 and S.B. Criminal Miscellaneous Petition No.953/2018 have been disposed of. The petitioners in Criminal Miscellaneous Petition No. 159/2018 and Criminal Miscellaneous Petition No.953/2018 are also accused named in FIR 1/2018.