RAKESH KUMAR MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since the controversy involved in both the petitions i.e. S.B. Criminal Misc. Petition No. 6395/2022 and S.B. Criminal Writ Petition No. 22/2022 filed by the accused petitioner, arises out of FIR No. 252/2019 dtd. 22/8/2019 registered at Police Station Pradhan Aarakshi Kendra, Anti Corruption Bureau, District Jaipur for the offences punishable under Sec. 7 , 7 A and 8 of the Prevention of Corruption (Amendment) Act, 2018 (for short 'the amended Act of 2018') and Sec. 120B IPC, hence, same are being decided by this common order.

(2.) By filing S.B. Criminal Misc. Petition No.6395/2022 under Sec. 482 CrPC, the accused-petitioner has prayed to quash the FIR No.252/2019 dtd. 22/8/2019 registered with Police Station Pradhan Aarakshi Kendra, Anti Corruption Bureau, Jaipur and also prayed to quash and set aside the trial proceedings pending before the Court of learned Special Judge, ACD No.1, Jaipur Metropolitan-II, in Sessions Case No. 27/2021 (CIS No.39/2021), titled as State of Rajasthan V. Rakesh Kumar Meena in regard to FIR No. 252/2019 dtd.22/8/2019.

(3.) By filing S.B. Criminal Writ Petition No. 22/2022 under Article 226 of the Constitution of India read with Rule 315(1)(H) of the Rajasthan High Court Rules, 1952, the accused-petitioner has prayed to accept and allow this writ petition and also to quash and set aside the impugned prosecution sanction order dtd. 6/10/2020 (Annex.2)issued by the respondent No.2.