JASPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No.41195 of 2018 This application is allowed, subject to all just exceptions. Annexure P-7 is taken on record.

(2.) CRM No.M-36390 of 2016 Petitioner has filed this petition under Sec. 482 Cr.P.C. for setting aside order dtd. 7/9/2016 passed by learned Addl. Sessions Judge, Faridkot, whereby, the application filed by the petitioner for discharging/dropping the charges under Ss. 7 read with Sec. 13(2) of the Prevention of Corruption Act (for brevity 'the PC Act'), on the basis of non-sanction under Sec. 19 of the PC Act, has been dismissed.

(3.) Notice of motion was issued. Learned State counsel as well as learned counsel for the complainant appeared and contested the petition.