Allahabad High Court
Ranbir Singh vs State Of U.P. And 6 Others on 12 March, 2025
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:36466-DB Court No. - 47 Case :- CRIMINAL MISC. WRIT PETITION No. - 4213 of 2025 Petitioner :- Ranbir Singh Respondent :- State Of U.P. And 6 Others Counsel for Petitioner :- S.M.Faraz I. Kazmi Counsel for Respondent :- G.A. Hon'ble Siddharth,J.
Hon'ble Praveen Kumar Giri,J.
1. Supplementary affidavit filed by Sri S.M. Faraz I. Kazmi on behalf of the petitioner is taken on record.
2. Heard Sri Anoop Trivedi assisted by Sri S.M. Faraz I. Kazmi, learned counsel for the petitioner and learned AGA for the State.
3. The petitioner has assailed the sanction order dated 28.5.2024 passed by Chairman, Board of Revenue, U.P., Respondent No.2.
4, The main ground raised in the writ petition is that sanction order itself is invalid and no further proceedings can be initiated against the petitioner in pursuance thereof.
5. Learned AGA for the State vehemently opposed and has stated that the petitioner could have raised objections against aforesaid sanction order before the court concerned instead of coming to this Court. Therefore, the writ petition deserves to be dismissed at this stage.
6. Accordingly, the present writ petition is disposed of granting liberty to the petitioner to raise all objections, which he has raised before this Court, before the Anti Corruption Court, Court No.2, Meerut in Case No. 1285/25 arising out of Case Crime No. 209 of 2019 under Section 218, 420, 467, 120B IPC and section 13 of the Prevention of Corruption Act, P.S. Kasna, District G.B. Nagar. Till objection of the petitioner is decided by the Court aforesaid, case shall not proceed.
Order Date :- 12.3.2025 Kumar Manish