LACHCHURAM AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all the criminal misc. petitions are arising out of common FIR No. 66/2005 registered at Police Station - Anti Corruption Bureau, Jaipur (Chowki - Anti Corruption Bureau, Jhunjhunu) under Ss. 13(1) (c)(d) and 13(2) of the Prevention of Corruption Act, 1988 (for short 'the Act of 1988') and Ss. 409, 467, 468, 471 and 120B IPC, they were heard together and decided by this common order.

(2.) In the case of Lachchuram, prayer is made to set aside the order dated 17.6.2008, whereby, sanction for prosecution was granted against him so as the impugned FIR. In the cases of Vijay Singh Khatkad and Mool Chand Regar, prayer is made to quash the order dated 10.7.2008, whereby, sanction for prosecution was granted against them.

(3.) Learned counsel for petitioners submit that the sanction for prosecution against the petitioners has been granted without application of mind. The Anti Corruption Bureau has sent proforma for the order of sanction for prosecution while sending factual report. The order granting sanction for prosecution is verbatim the same thus, shows non -application of mind.