RAMCHHABIL JAGARU KUSHWAH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondent waives service. By consent heard forthwith.

(2.) This Revision application is directed against an order dated 15th November 2005 in Special Case No.5 of 2004 on the file of Special Judge, Thane.

(3.) By the order under challenge, the Special Judge (Prevention of Corruption Act) Thane has concluded that the sanction granted for prosecution of the applicant is legal and valid. The authority according sanction was competent to do so and it was granted after due application of mind. All objections to the order of sanction were thus turned down.