RAJESH BINDAL, J. - (1.) THIS is an unfortunate litigation between the State and important constitutional functionary in the State where the efforts of the State to investigate into the allegations of corruption against the then Chairman and members of the Haryana Public Service Commission (for short, 'the Commission') are being objected to by the Commission.
(2.) THE challenge in the present petition is to the order dated October 25, 2007 passed by the learned Chief Judicial Magistrate, Hisar whereby application filed by the petitioner for issuance of search warrants was dismissed and order dated November 30, 2007 passed by learned Sessions Judge, Hisar upholding the order passed by the Chief Judicial Magistrate, Hisar. The proceedings arise out of FIR No. 20 dated October 10, 2005 registered under Sections 420, 467, 468, 471, 120-B IPC and Section 13(1)(d) of the Prevention of Corruption Act, 1988 at Police Station, State Vigilance Bureau, Hisar,
(3.) THE primary allegation in the FIR is regarding misuse of his authority by K.C. Bangar, former Chairman of the Commission and/or its members.;