VILAS V SANGHAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both petitions involve identical questions of fact and law and were heard together. They are being disposed off by this common judgment.

(2.) Writ Petition No. 359 of 2003 invokes jurisdiction of this court under Article 227 of the Constitution of India read with Section 482 of the Code of Criminal Procedure 1973. It is directed against an order dated 7.5.2002 passed in Miscellaneous Application No. 7 of 2002 by Special Judge Mumbai in Complaint ACB/BMU Criminal No. 29 of 2000 and the Sanction Order dated 6.12.2002 passed by the Additional Director General of Police (Law & Order), Mumbai.

(3.) The Petitioner in the first petition is a Senior Inspector of Police and at the time of the filing of the petition was attached to Thane Railway Police Station. He joined the Maharashtra police in 1975 as Police Sub-Inspector. Thereafter, his services were made over to Bombay police in 1977 on the same post. It is the case of the petitioner, that, he had a successful career of 27 years of Police service. The same is clean and unblemished.