JAIKRIT SINGH RATHORE AND ORS. Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2015-12-106
HIGH COURT OF RAJASTHAN
Decided on December 08,2015

Jaikrit Singh Rathore And Ors. Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

M.N. Bhandari, J. - (1.) Since both the criminal misc. petitions are arising out of same FIR, they were heard and are decided by this common order. Criminal Misc Petition - 1355/2008 - Jaikrit Singh Rathore -
(2.) By this criminal misc petition, a challenge is made to the FIR No. 66/2005, registered at Police Station - Anti Corruption Bureau, Jaipur (Chowki Anti Corruption Bureau, Jhunjhunu) for offence under Ss. 13(1)(C)(D), 13(2) and 15 of the Prevention of Corruption Act, 1988 and under Ss. 409, 467, 468, 371 and 120B IPC.
(3.) Learned counsel submits that on 4.12.2004, the District Excise Officer was on leave thus petitioner was discharging duties of the said post. An incidence took place on the said date, wherein, 185 bottles of country made liquor were released by Rajasthan State Ganganagar Sugar Mill Limited (Central Reduction Center), Jhunjhunu (for short 'the GSM') without permit and gate pass. The Anti Corruption Bureau seized those bottles. The preliminary enquiry was conducted wherein petitioner was not made an accused.;


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