SHIV KUMAR KALLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) The present writ petition has been filed against the orders dtd. 11/8/2023 and 21/11/2022, whereby the prosecution sanction has been granted against the petitioners.

(3.) Briefly, the facts noted in the present writ petition are that while the petitioners were working on the post of Sarpanch, Ward Panch and Panch, an FIR bearing No.312/2016 was registered against them under Ss. 409 & 120B of IPC and under Ss. 13(1)(c)(d) & 13(2) of the Prevention of Corruption Act, 1988. After registration of the FIR, the matter was investigated by the Investigating Agency and the same was sent to the Prosecution Sanctioning Authority for grant of prosecution sanction to proceed against the petitioners. The Prosecution Sanctioning Authority vide its orders dtd. 11/8/2023 (Annex.1) and 21/11/2022 (Annex.2) granted the prosecution sanction against the petitioners. Hence, the writ petition has been filed.