ARUN AGGARWAL Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure,1973 for quashing of FIR No.1 dated 11.1.2007 under Sections 7,8,9, 13(1)(d),13(2) of the Prevention of Corruption Act, 1988 ('the Act' for short) and Sections 384, 385, 170, 120-B and Sections 419, 420, 467,468, 471 (added lateron) of the Indian Penal Code, 1860 ('IPC' for short) (Annexure P1) registered at Police Station Vigilance Bureau,FSI Mohali, Punjab and all consequential proceedings arising therefrom.

(2.) Learned counsel for the petitioner has submitted that so far as petitioner is concerned, the competent authority had declined to grant sanction for his prosecution as he was found innocent.

(3.) Hence, the trial Court can not take cognizance of the offence qua the petitioner. Learned counsel for the petitioner has placed reliance on 'Cittaranjan Das versus State of Orissa, 2011 3 RCR(Cri) 512', wherein it was held as under:-