KALLA RAM CHOUHAN Vs. THE STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner herein has approached this Court by way of the instant writ petition seeking to invoke extraordinary writ jurisdiction of this Court under Article 226 of the Constitution of India for assailing the order dated 04.11.2016 (Annexure-11) whereby, the sanction to prosecute the petitioner for offences under Sections 13 (l)(d), 13(2) of the Prevention of Corruption Act, 1988 and under Sections 467, 468, 471, 420 and 120-B of the IPC was granted.

(2.) The petitioner was a Patwari, Colonization Department at the relevant point of time. The FIR No.218/2008 came to be registered at the ACB, Jaisalmer, Head Quarter Jaipur with an allegation that while working as a Patwari, the petitioner gave fabricated/fraudulent reports in relation to the land in question by concealing material facts and thereby facilitating allotment of land to disentitled persons. Acting in furtherance of the fabricated/fraudulent reports prepared by the petitioner, pattas were issued by the concerned authorities, which caused wrongful loss to the Government.

(3.) Shri D.S. Sodha, Advocate representing the petitioner places reliance on the following judgments: