RANVIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) These Special Leave Petitions arise out of the judgment and order passed by the Punjab and Haryana High Court on 31st May, 2007, dismissing two criminal revision cases, viz., Cri. Misc. No. 6703-M of 2000 and Cri. Misc. No. 598-M of 2005 filed by the petitioner herein, who is appearing in-person. Cri. Misc. No. 6703-M of 2000 was filed by the petitioner herein to quash a complaint filed by Smt. Ved Wati, Respondent No. 2 herein, on 1st July, 1999, under Section 420/34, I.P.C. on allegations of payment having been received by the petitioner to perform certain favours for the complainants son-in-law by making use of his official position. Process was issued by the Chief Judicial Magistrate, Rohtak, Haryana, on the said complaint on 19th August, 1999. The said matter is still pending before the learned Magistrate.

(2.) The Crl. Misc. No. 598-M of 2005 was filed by the petitioner for quashing another complaint filed by the said Smt. Ved Wati on 29th September, 2003, under Sections 7, 8, 9, 11 and 13 of the Prevention of Corruption Act, 1988, wherein the learned Additional Sessions Judge, Rohtak, issued process on 8th January, 2004. Both the Criminal Revision Petitions were taken up for hearing and disposal together by the High Court on 31st May, 2007, and were dismissed by a common judgment and order, which has been assailed in these Special Leave Petitions.

(3.) The petitioner, who appeared in-person, submitted that the High Court had erred in rejecting the revisional applications filed by him since in the first complaint filed on 1st July, 1999, the complainant had stated that sanction was being sought for prosecuting the petitioner, but such sanction had never been obtained.