VINOD K.SHARMA,J. - (1.) THE petitioner has moved this petition under Section 482 of the Code of Criminal Procedure (for short the Code) for quashing of sanction to prosecute the petitioner Annexure PA and the report submitted under Section 173 Cr.P.C. by the prosecution in the court..
(2.) SMT . Manjit Kaur, Sarpanch of Gram Panchayat, Karhali District Patiala was alleged to have embezzled panchayat funds in which the petitioner has no role. In the proceedings conducted against Manjeet Kaur the alleged embezzled amount stood deposited. Senior Superintendent of Police, Vigilance Department, Patiala sought sanction to prosecute the petitioner for an offence under Section 420 IPC and under Section 13(1)(D) read with Section 13(2)(i) of the Act. However, Government of Punjab declined to grant sanction to prosecute vide letter No. 6 (05)05-5 R.D.E.2/Chandigarh dated 24-5-2006. Copy of the order has been placed on record as Annexure P.2. Not satisfied, the prosecution again sought sanction to prosecute the petitioner. The request made by the petitioner was again declined vide letter bearing Endst. No. 6/5/05/5 RDE.2/5582 dated 27.9.2006. Copy of the said order has been placed on record as Annexure P.3.
(3.) THEREAFTER , it seems that again sanction was sought. Said sanction has been granted vide Annexure PA on 11.7.2007. In the said order no new material was placed on record nor the orders earlier passed were taken note of.;