GULAB TULSIANI Vs. STATE(THROUGH CBI)

JUDGEMENT

(1.) Instant Revision Petition is directed against the order dated 16.2.2005 passed by learned Special Judge in FIR R.C.No.40/86-DLI P.S. SUI/AC Branch CBI whereby learned Special Judge framed charges under Section 5(2) read with Section 5(1)(d) of the old Prevention of Corruption Act (for short 'P.C. Act ) and Section 161 IPC.

(2.) Briefly stated, facts relevant for the disposal of this petition are that the petitioner Gulab Tulsiyani, a judicial officer was charge sheeted for having demanded and accepted a sum of Rs.2,000/- as illegal gratification from Shri Ajesh Mittal of M/s Mittal Paint and Chemicals, Railway Road, Samaepur, Delhi for showing him favour in a challan case.

(3.) The petitioner filed a petition under Section 482 Cr.P.C. for quashing of the charge sheet on the ground that sanction for prosecution accorded by the Lt. Governor Delhi was invalid. Said petition was dismissed by Ld. Single Judge of this court vide order dated 1.12.89, observing that sanction for prosecution was validly accorded by the Administration of Delhi.