DANI GAMBOO Vs. CHIEF SECRETARY CUM CHAIRMAN, VIGILANCE

JUDGEMENT

(1.) Heard Mr. T. T. Tara, learned counsel for the petitioners and also heard Mr. S. Tapin, learned Senior Govt. Advocate for respondent Nos. 1 and 2 as well as Mr. O. Pada, learned Special PP for respondent No.3.

(2.) It is submitted at the Bar that all these 19 (nineteen) petitions have arisen out of the same prosecution order, vide Memo No. SPWD-290/2014, dtd. 16/3/2018, and as such, all these criminal petitions may be disposed of by a common judgment and order. Accordingly, it is proposed to dispose of all these 19 (nineteen) criminal petitions by this common judgment and order.

(3.) In these applications, under sec. 482 of the Code of Criminal Procedure, the petitioners have put to challenge the prosecution sanction order, vide Memo No.SPWD-290/2014 dtd. 16/3/2018, by which sanction is accorded to prosecute them in connection with Yazali P.S. Case No. 05/2011.