J K SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) The police submitted a challan in the Court of the Special Judge against Shri G. S. Jain (now dead). Manager, State Bank of India, New Delhi and five other persons belonging to some private concerns undersections 120-B and 109 read with Section 420 Indian Penal Code . and read with Section 5(2) of the Prevention of Corruption Act. G. S. Jain was separately also charged with Section 5(2) read with Section 5(l)(d) of Prevention of Corruption Act (the Act). Shri G.S. Jain challenged before the Special Judge that sanction for his prosecution was bad in law. Before the matter could be decided G. S. Jain died. The Special Judge held that the sanction for the prosecution was defective because it was accorded by the Chief General Manager while he was appointed by the Executive Committee of the Bank and could not therefore be removed by an authority subordinate to the said committee. It was then argued before the Special Judge that being so, no cognizance could be taken against G. S. Jain, and the Special Judge was and is precluded from proceeding with the case against the other accused. The learned Special Judge did not accept this argument and held that inspite of the fact that he could not have taken cognizance against Shri G. S. Jain, the case could proceed against the remaining accused persons. Hence this petition.

(2.) Contentions:- It was contended if the offence under the Act cannot be prosecuted in the court of the Special Judge he has no jurisdiction to try the other accused persons because the other accused or guilty of offences under Section 120 B/420 Indian Penal Code .

(3.) Dismissing the petition it was held that :- According to Section 7(1) of the Criminal Law Amendment Act 1952 a Special Judge has exclusive jurisdiction to try the offences specified in sub-section (1), of Section 6 thereof. According to Section 6(1), such exclusive jurisdiction extends not only to an offence under Section 5 of the Prevention of Corruption Act, but also to any conspiracy to commit or any attempt to commit or any abatement of any such offence. It does not matter, therefore, whether G. S. Jain is dead or alive, or whether sanction against him was good or bad the exclusive jurisdiction continues to vest in the Special Judge as long as the other persons are covered by clause (b) of sub-section (1) of Section 6.