SURAT RAM SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE questions posed for determination by this Court are:

(2.) THIS petition under Articles 226/227 of the Constitution of India has been filed by Shri Surat Ram Sharma praying for issuance of a writ in the nature of certiorari quashing order dated 6.7.2007 (Annexure P -4) vide which sanction for prosecution of the petitioner by the Vigilance Bureau, Ludhiana, which had earlier been refused, has been reviewed. Sanction to prosecute has been granted.

(3.) THE gist of allegations in the FIR (Annexure P -1) is that grant of Rs. 1,50,000/ -and some wheat was released by the Government to the Village Sarpanch for being utilised for the benefit of the village/villagers The grant was utilised and wheat was distributed to the labour, as required, in the presence of Junior Engineer (Panchayati Raj); namely, Shri Baljit Singh. Entries in the Measurement Book were made and signed on 18.3.2005 and the said Measurement Book was handed over to the complainant -Mohinder Singh. Relevant entries in regard to the work were also made in the registers of the Panchayat.