SUNIL ACHYUTRAO THETE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Criminal Revision Application is filed by the applicant who is charged for an offence punishable u/s.7, 12, 15, 13(1)(d) r/w 13(2) of the Prevention of Corruption Act in C.R.No.02/2015 registered with Shahapur police station. He preferred an application for discharge before the Sessions Court at Kalyan which was rejected on 18/9/2019, and being aggrieved by the same, the applicant has approached this Court. I have heard Advocate Sudeep Pasbola for the applicant and Shri S.R. Agarkar, the learned APP for the State.

(2.) The prosecution case can be culled out as under :-

(3.) The investigation was conducted in the said C.R. and on recording the statements of the witnesses, the charge-sheet came to be filed. After filing of the charge-sheet, on 14/3/2016, the Director General of ACB, Maharashtra State, Mumbai, requested the Principal Secretary, Revenue and Forest Department, to accord sanction u/s.19 of the Prevention of Corruption Act, 1988, which is a necessary requirement before prosecuting a public servant.