D.K.SINHA, J. - (1.) THE petitioner has invoked the inherent jurisdiction of this Court for the quashment of the First Information Report alleged against him as also the charge -sheet in the said case submitted on 31.10.2000, arising out of Lalpur P.S. Case No.122 of 2000 on 31.03.2000, corresponding to Special Case No.10 of 2000 for the alleged offence under Section 7 and 13(2) of the Prevention of Corruption Act, 1988.
(2.) THE petitioner had earlier moved for the quashment of the F.I.R. of Lalpur P.S. Case No.122 of 2000 in Cr.M.P.No.1041 of 2009, which was disposed of on 28.01.2010 with the observation, "I am surprised to see the allegation made in the complaint that on 30.10.2000 the informant Pradeep Ram was driving his truck and at one place some uniformed persons signaled the truck to stop. The said persons demanded the papers concerning the truck and after its perusal demanded Rs.10,000/ -. On refusal one of them asked the informant to come to Apsara Hotel to take back his paper. The informant alleged to have gone to Apsara Hotel and offered Rs. one thousand and demanded his papers whereupon the officer became angry and asked the informant to bring Rs. 10,000/ -. In course of investigation a trap party conducted raid in Apsara Hotel and arrested the petitioner, who is said to be the Sub -Inspector. I am afraid in such serious cases where a police officer is involved in commission of the offence, F.I.R. is to be quashed in exercise of power under Section 482 Cr.P.C. Mr. Rajesh Kumar, learned Counsel appearing for the petitioner submitted that the Investigating Officer submitted charge -sheet without obtaining sanction under Section 19 of the Prevention of Corruption Act and for that the matter is pending for the last 9 years. Considering the submission of the learned Counsel for the petitioner, I direct the competent authority to accord sanction, if necessary, under section 19 of the said Act as expeditiously as possible and preferably within a period of four weeks from the date of receipt of copy of this order." The petitioner moved before the Supreme Court of India by filing Special Leave to Appeal (Cr.) No.3714 of 2010 but the same was dismissed upholding the order of this Court recorded in Cr.M.P.No.1042 of 2009.
(3.) ADVANCING his argument, Mr. Rajesh Kumar, learned Counsel appearing for the petitioner submitted that direction which was made by this Court in Cr.M.P.No.1041 of 2009 on 28.01.2010 was deliberately not complied whereby sanction under Section 19 of the P.C. Act, 1988 was directed to be accorded preferably within a period of four weeks of the receipt of the communication of the order and therefore the petitioner craved the indulgence of this Court once again with the fresh cause of action for quashment of the F.I.R. and the charge -sheet submitted against him in view of the fact that the case was instituted in the year 2000 and the charge -sheet was submitted after 7 years without ascertaining sanction for prosecution under Section 19 of the Prevention of Corruption Act and that the learned Special Judge did neither take cognizance of the offence under the relevant Section of P.C. Act nor did he discharge the petitioner for want of sanction.;