DEBENDRA KUMAR PANDA Vs. STATE OF ODISHA

JUDGEMENT

(1.) The petitioner, by filing this revision, has prayed for examination of the legality and propriety of an order dated 19.8.2017 passed by the learned Special Judge (Vigilance), Cuttack in T.R. No.35 of 2017.

(2.) By the impugned order, the court below, upon receiving the chargesheet placing several accused persons including the petitioner named therein for trial for commission of offence under section 13(2) read with section 13(1)(d) of the Prevention of Corruption Act (for short hereinafter 'the PC Act') and section 420/468/471/120-B of the Indian Penal Code (in short, 'the IPC'), has taken cognizance of those offences and issued process against all to face that proceeding. Under the said order, the trial court had also issued process against two more persons, for whom there was no sanction by the Government and competent authority as required under section 19 of the PC Act, to face the criminal proceeding for offence under section 420/468/471/120-B of the IPC. Those two persons who were issued with the process by the above order, are now no more within the arena of the case since that part of the order has been quashed by this court in Criminal Revision No.907 of 2017 and 364 of 2018.

(3.) Facts necessary for the purpose are stated hereunder: