STATE OF MADHYA PRADESH Vs. RAVI SHANKAR SINGH

JUDGEMENT

(1.) These Appeals are directed against the orders passed by the High Court in the Writ Petition as well as in the Review Petition. While dismissing the Writ Petition seeking quashing of the sanction for prosecution granted by the Competent Authority under the Prevention of Corruption Act, 1988[For short, "the PC Act"] against the first respondent- Ravi Shankar Singh, the High Court has issued certain directions as contained in paragraphs 32 and 33 of the impugned order dtd. 8/5/2020.

(2.) Admittedly, the first respondent-accused has been acquitted of the charges for committing the offences under Ss. 7, 13(1)(d) and 13(2) of the PC Act and, thus, the issue regarding validity of the sanction has become infructuous. However, the appellant-State is mainly aggrieved by certain directions which the High Court has issued in paragraphs 32 and 33 of the impugned order dtd. 8/5/2020. Therefore, in the peculiar facts of the case, we have proceeded to decide the issue concerning the High Court's power and jurisdiction to issue the nature of directions as contained in paragraphs 32 and 33 of the impugned order.

(3.) The High Court vide impugned order dtd. 8/5/2020 has issued the following directions: