KRISHANLAL NAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present misc. petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing of FIR No.470/2012, P.S. Anti Corruption Bureau, Jaipur District Chowki ACB, Sri Ganganagar for offence under Sections 420, 120-B IPC and Section 13(1)(D), 13(2) of Prevention of Corruption Act.

(2.) Learned counsel for the petitioner submits that against the similarly situated two co-accused persons, the Government refused to grant sanction for prosecution. However, since the petitioner retired from the service, therefore, it was mentioned that no sanction is required. Now, after almost eight years of the alleged charges, the Investigating Agency is harassing the present petitioner. Learned counsel further states that the petitioner already submitted a representation before the Investigating Officer but the same has not been considered by the Investigating officer in correct perspective. In these circumstances, the FIR filed against the petitioner may be quashed.

(3.) Per contra, learned Public Prosecutor submitted that the representation of the petitioner has already been considered by the Investigating Officer. Therefore, at this stage, the matter does not require any interference by this Court.