RANVEER SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shiv Sagar Singh and Sri Manish Gupta, learned counsel for the petitioner and Sri Gyan Prakash learned Senior Counsel assisted by Sri Sanjay Kumar Yadav as well as Smt. Manju Thakur, learned Additional Government Advocate for the respondents.

(2.) By this writ petition, a challenge has been made to the order dtd. 28/1/2020, sanction for prosecution under Sec. 19 of Prevention of Corruption Act, 1988(in short "the Act of 1988").

(3.) Learned counsel submits that while the petitioner was working under Yamuna Expressway Industrial Development Authority, an order was issued by the Authority on 4/6/2018. Direction was given to initiate departmental inquiry against the petitioner and others and at the same time for registration of F.I.R. The F.I.R. was lodged without a departmental inquiry. The petitioner was not named in the F.I.R. After the investigation, charge sheet was submitted against the petitioner also. The court took cognizance of the offence without sanction for prosecution and accordingly cognizance order was quashed by the High Court on a petition filed by the petitioner.