Sohan Lal Paliwal vs State And Anr (2025:Rj-Jd:52454)
2025 Latest Caselaw 16720 Raj

Rajasthan High Court - Jodhpur

Sohan Lal Paliwal vs State And Anr (2025:Rj-Jd:52454) on 4 December, 2025

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2025:RJ-JD:52454]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 10096/2013

Sohan Lal Paliwal S/o Chain Ram, aged about 54 years, R/o
village Morwad, Tehsil & district Rajsamand, presently residing at
Bohara Ganeshji, House No.2/2 Police Station Pratap Nagar,
Udaipur (Settlement Officer cum Revenue Appellate Authority,
Bharatpur-Under Suspension)
                                                                   ----Petitioner
                                    Versus
1. State of Rajasthan - Through Principal Secretary, Department
of Personnel, Govt. Of Rajasthan, Secretariat, Jaipur.
2. Principal Secretary,          Department of Personnel, Govt. of
Rajasthan, Secretariat, Jaipur.
                                                                 ----Respondent


For Petitioner(s)         :     Ms. Khushboo Palasiya
For Respondent(s)         :     Ms. Meenal Singhvi



          HON'BLE MR. JUSTICE GANESH RAM MEENA

Order

04/12/2025

1. The present petition has been filed by the petitioner with a

challenge to the order dated 29.04.2013 (Annexure-P-2) whereby

the Department of Personal, Government of Rajasthan has issued

prosecution sanction to prosecute the petitioner for the offences

punishable under Sections 420, 467, 468, 471 and 120-B of IPC in

connection with FIR No.233/2004 registered at Police Station

Kotwali, Dungarpur.

2. Since there was no interim order as the Court vide order

dated 20.03.2023 has already dismissed the stay application, the

proceedings of criminal cases carried on further.

(Uploaded on 05/12/2025 at 05:16:28 PM)

[2025:RJ-JD:52454] (2 of 2) [CW-10096/2013]

3. It has been brought to the notice of this Court by learned

counsel appearing for the respondent that the petitioner has

discharged from the alleged offences by the judgment dated

18.05.2017 passed by the Special Judge, (Prevention of

Corruption Cases) Udaipur.

4. Learned counsel also placed on record before this Court the

order dated 01.11.2018 issued by the Department of Personnel,

Government of Rajasthan, whereby the consequential benefits

have been allowed to the petitioner and he being discharged from

the alleged offences. The photocopy of the order dated

01.11.2018 taken on record.

5. In view of the fact that the petitioner has already been

discharged from the alleged offences in connection with FIR

No.233 of 2004 registered at Police Station Kotwali, Dungarpur,

the present petition so as to challenge the prosecution sanction in

connection with aforesaid criminal case has become infructuous

and accordingly, this writ petition is dismissed as having become

infructuous.

(GANESH RAM MEENA),J 84-amit/-

(Uploaded on 05/12/2025 at 05:16:28 PM)

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