STATE OF RAJASTHAN Vs. TRILOK SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present revision petition has been filed on behalf of the petitioner State challenging the order dated 18.3.2002 passed by the learned Special Sessions Judge (Prevention of Corruption Act Cases), Jodhpur in connection with F.I.R. No.163/2000 of Out Post, Pali whereby he has discharged the respondent from the offences under Section 13(1)(d)(2) of Prevention of Corruption Act and Section 409 I.P.C.

(3.) Briefly stated the facts of the case are that a chargesheet was filed against the respondent with the allegations that when Dy. S.P., ACB, Pali conducted a surprise checking on 27.4.2000 of a bus in which the respondent was a conductor, it was found that a total of 28 passengers were present, out of which 4 were found to be without ticket. Furthermore, on the personal search of the respondent being undertaken, certain cash beyond the permissible limits was found in the pocket of the respondent for which no satisfactory explanation was afforded by the respondent. After, the filing of charge-sheet, the learned Special Judge at the stage of framing of charges, proceeded to discharge the respondent of the offences for which the charge-sheet had been filed, by the impugned order dated 18.3.2002. Hence, being aggrieved by the order dated 18.3.2002, the present revision petition has been preferred on behalf of the State.