IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.2021 OF 2011 (ARISING OUT OF SLP(CRL.)NO.8515 OF 2010)

STATE OF RAJASTHAN                                APPELLANT

                VERSUS

RAVI SHANKAR SRIVASTAVA                           RESPONDENT

WITH CRL.A.NO.2023 OF 2011 @ SLP(CRL.)NO.8984/2010

AND WITH CRL.A.NO.2022 OF 2011 @ SLP(CRL.)NO. 8983/2010

O R D E R

CRL.A.NO.2021 OF 2011 @ SLP(CRL.)NO.8515/2010):

Leave granted. This  appeal  is  directed  against  the  judgment  and  

order passed by the High Court of Judicature for Rajasthan at  

Jaipur Bench, Jaipur in S.B.Criminal Misc.Petition No.931 of  

2009 dated 6.8.2010.

The  respondent  herein  had  filed  a  petition  under  

Section  482  of  the  Code  of  Criminal  Procedure  (for  short  

'Code') for quashing of F.I.R.No.110 of 2004, registered for  

the alleged offences under Sections 7,8, 10, 13(1)(a) & 13(1)

(d)(2) of the Prevention of Corruption Act, 1988 and Sections  

466, 471 & 120-B of the Indian Penal Code by the Special Police  

Station, Rajasthan State Anti Corruption Bureau, Jaipur.

The  High  Court,  while  disposing  of  the  aforesaid  

petition, has passed the following order :

: 2 :

“In view of  above order passed, it appears that in two  identical matters, protection has been provided to the  petitioner therefore, to maintain parity, I deem it proper  to pass order that no adverse or punitive action be taken  against the petitioner in pursuance of FIR No.110/2004  till the instant petition is decided.”

The State is aggrieved by the later portion of the  

order passed by the High Court. That is how it is before us in  

this appeal.

We have heard Dr.Manish Singhvi, learned Additional  

Advocate General for the appellant-State and Shri Nagendra Rai,  

learned senior counsel for the respondent.

In  our  view,  the  High  Court,  while  deciding  the  

petition filed under Section 482 of the Code by the respondent,  

ought not to have directed the authority that no adverse or  

punitive action be taken against the petitioner and  in fact  

this was wholly unnecessary for the disposal of the criminal  

case. Therefore, this portion of the order passed by the High  

Court  requires  to  be  deleted.  Accordingly,  we  pass  the  

following order :

The appeal is disposed of.

The order passed by the High Court  “that no adverse  

or  punitive  action  be  taken  against  the  petitioner  in  

pursuance  of  FIR  No.110/2004  till  the  instant  petition  is  

decided” is deleted.  

Ordered accordingly.

: 3 :

CRL.A.NO.2023 OF 2011 @ SLP(CRL.)NO.8984/2010 & CRL.A.NO.2022 OF 2011 @ SLP(CRL.)NO.8983/2010:

In view of the order passed above in Criminal Appeal  

arising out of SLP(Crl.)No.8515/2010, these appeals are also  

disposed of.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; NOVEMBER 04, 2011