C. P. BORANA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition has been filed by the petitioner seeking to question the validity of the prosecution sanction dtd. 18/3/2008 (Annex.10) granted against the petitioner under the provisions of Sec. 19 of the Prevention of Corruption Act, 1988 (Act of 1988).

(2.) The petitioner was working as Manager under Jaitaran Kray Vikray Sahkari Samiti, Pali. An FIR was lodged against him that he demanded a sum of Rs.60,000.00 from one Babulal Gehlot. It was further alleged that the illegal gratification sought to be paid to the petitioner was directed to be kept at the place of one Chaularam. The amount of alleged illegal gratification of Rs.60,000.00 was recovered from an open bag of motorcycle.

(3.) The authority sought grant of prosecution sanction alongwith draft prosecution sanction filed as Annex.6.