NAWAL KISHORE MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner.

(2.) Two questions of law fell for the consideration of the High Court. The two questions are as under:-

(3.) Both the questions, referred to above, have been answered by the High Court against the petitioner. The High Court after due consideration of the position of law and a review of various decisions of this Court and the provisions of law, has recorded a categorical finding that the ACB of the State of Rajasthan has jurisdiction to register the criminal case under the provisions of the Prevention of Corruption Act, 1988 (PC Act) despite the fact that the accused is an employee of the Central Government. The High Court has taken the correct view while saying that it is incorrect to say that it is only the CBI who could have instituted the prosecution.