SPECIAL POLICE ESTABLISHMENT Vs. SARLA PANNA

JUDGEMENT

(1.) The petitioner before this Court Special Police Establishment has filed present petition being aggrieved by order dated 20/07/2018 passed by the State Government by which the State Government has refused to grant sanction for prosecution of respondent No.1 for the offence punishable under Section 7, 13(1) (d) and 13(2) of the Prevention of Corruption Act, 1988 and Section 120-B of the Indian Penal Code, 1860.

(2.) The facts of the case reveal that on 11/11/2013, a complaint was submitted in the office of Special Police Establishment, Lokayukta, Indore by one Suresh Chouhan stating that his wife was in a hospital on 27/10/2013 for delivering a child and before such operation Dr. Smt. Surekha Jain and respondent No.1 Smt. Sarla Panna demanded illegal gratification for operation and treatment.

(3.) The demand was made by the Dr. Smt. Surekha Jain through the respondent No.1 Smt. Sarla Panna and Dr. Smt. Surekha Jain came-up with a plea that the so called illegal gratification of Rs.2,000/- was in fact the fees for which she was entitled as the patient as treated by her from time to time and Dr. Surekha Jain was entitled for private practice also.