STATE OF PUNJAB Vs. HARI KESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal, filed by the appellant­State of Punjab, is directed against the impugned judgment and order dtd. 20/5/2019, passed by the High Court of Punjab and Haryana at Chandigarh in CRM­M No. 11994 of 2019 (O&M), whereby the said petition, filed by the respondent­accused seeking quashing of Sanction Order dtd. 19/11/2018, in the case arising out of F.I.R. No. 02 dtd. 10/1/2024, registered at Police Station­Vigilance Bureau, Patiala Range, Patiala for the offence punishable under Ss. 7 and 13(2) of the Prevention of Corruption Act, 1988 (for short "the Act"), has been allowed and the consequent proceedings arising therefrom have been set aside.

(3.) Heard learned counsels for the parties.