SHEETAL PRASAD PATEL Vs. STATE OF M P

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved of the sanction granted against him by the law department in Crime No.8/221/13, which has been registered against the petitioner for committing offence u/s 13(1)(e) read with section 13(2) of the Prevention of Corruption Act, 1988.

(2.) It has been submitted that the sanction granted in this case by the law department after the sanction was refused by the parent department, is not in accordance with law.

(3.) In nut shell, it is submitted by the petitioner that filing of the charge -sheet against the petitioner after obtaining sanction from the law department would not be legal and, therefore, respondents be restrained from taking any further action in the matter against the petitioner.