- (1.) This appeal is preferred to question correctness of the judgment dated 18.01.2016 passed by learned Single Bench in S.B. Civil Writ Petition No.1617/2010. The appeal is barred by limitation from 49 days and an application is preferred to have condonation of the same. Learned counsel appearing on behalf of contesting respondent Rajendra Singh Meena is having no objection, if this court accepts the application and condones the delay. Accordingly, the application is allowed. The delay in filing the appeal is condoned.
(2.) Heard learned counsel on merits.
(3.) Succinctly, factual matrix of the case is that a criminal case was registered against the respondent petitioner for the offences punishable under Section 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 (for short, 'the Act of 1988') and Section 120B of the Indian Penal Code. After making necessary investigation, the Additional Superintendent of Police, Anti Corruption Bureau, Jodhpur forwarded the record of investigation to the Chief Engineer, Jodhpur Vidhyut Vitran Nigam Limited, Bikaner to consider the case for grant of sanction for prosecution as per Section 19 of the Act of 1988.;