SURESHKUMAR VALLABHDASJI JAJOO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE applicant seeks to quash the proceedings of Special Case No. 5/ 1997 pending on the file of Special Court, yavatmal for the offences punishable under sections 7, 13 (1) and 13 (2) of the Prevention of Corruption Act, 1988.

(2.) THE facts which are relevant for the purpose of this application are that the applicant is serving an a Junior Grader with respondent No. 2 Federation. He was charge-sheeted for the offences punishable under sections 7, 13 (l) (b), 13 (2) of the Prevention of corruption Act, 1988 and charge to that effect has also been framed on 7-4-2001.

(3.) ACCORDING to the applicant he is in the employment of respondent No. 2 and is not public servant within the meaning of Section 21 of the I. P. C. The provisions of the Prevention of Corruption Act, 1988 are not attracted and hence he prays for quashing of those proceedings.