B.S Yeddiyurappa Vs A Alam Pasha & Ors
.... . By an order dated 21.05.2012, passed under section 156 (3) of Code of Criminal Procedure, 1973 ‘CrPC’, the complaint was referred to Lokayukta police for investigation. Pursuant thereto, FIR was registered alleging commission of offences under the Indian Penal Code, 1860 (for short IPC) and th ...
Supreme Court Of India
Prakash S/O Shivram Natkar Vs State Of Mah. Thr. Pso Ps Wadgaon Road Yavatmal Tq. And Dist.Yavatmal And Another
.... sections 7, 11, 13 and 15] alleged to have been committed by a public servant, except with the previous sanction [save as otherwise provided in the Lokpal and Lokayuktas Act, 2013 (1 of 2014)] - (a) in the case of a person [who is employed, or as the case may be, was at the time of commissi ...
Bombay High Court (Nagpur Bench)
Sudhir S/O Narayanrao Girde Vs State Of Maharashtra Thr. Pso, Ps, Nagbhid, Tq. And Dist. Chandrapur
.... of validity of sanction was raised at the earlier point of time. The same was not pressed by the accused and by observing the said fact, the Hon’ble Apex Court held that the only stage open to the accused in that situation was to raise the said issue at the final arguments in the trial in accord ...
Bombay High Court (Nagpur Bench)
State Of Punjab Vs Partap Singh Verka
.... cognizance was taken in the Court itself under Section 319 of the CrPC. In Dilawar Singh v. Parvinder Singh, [(2005) 12 SCC 709], this Court while explaining the provisions of Section 19 of the P.C Act and also the provisions under Section 319 Cr.PC., said as under: “This ...
Supreme Court Of India
Sanjaya Dikshit Vs Central Bureau Of Investigation (C.B.I)/ Bs And Fc/New Delhi
.... . Explanation.--For the purposes of this section,- (a) error includes competency of the authority to grant sanction; (b) a sanction required for prosecution includes reference to any requirement that the prosecution shall be at the instance of a specified authority or with the sa ...
Allahabad High Court
Arvind Kumar Singh & Ors. Vs State Of West Bengal & Anr.
.... under Section 17-A of the Prevention of Corruption Act for investigating this offence and under which, “the concerned authority shall convey its decision under this section within a period of three months, which may, for reasons to be recorded in writing by such authority, be extended by a furth ...
Calcutta High Court (Appellete Side)
Madhuri Bharat Upadhey Vs State Of Maharashtra
.... rvations in the aforesaid decisions of this Court squarely apply in the present facts as well. Relevant to a decision on this application are the observations in paragraphs 9 and 14 of Anant Shesharao Hadgekar (supra) which reads thus:- “9. There is no dispute about the fact that the petiti ...
Bombay High Court
State Of Maharashtra Vs Dr. Anil Kacharu Shinde
.... Maharashtra vide appointment letter dated 27th September 1995. The sanction for prosecution has been granted by PW4, Under Secretary to the State of Maharashtra. PW4 in his cross-examination has admitted that he was 5th in the hierarchy after Principal Secretary, Secretary, Joint Secretary and De ...
Bombay High Court
Dr. Dinesh Bhatia Vs Superintendent Of Central Bureau Of Investigation (ACB)
.... , and the other is when there is sanction, but the same is invalid. 16. To answer this situation, the case of Dinesh Kumar v. Chairman, Airport Authority of India & Anr. reported in (2012) 1 SCC, 532 at para 9 was referred to by the learned DSGI to say that in this case, the Hon’ble Sup ...
Meghalaya High Court At Shillong
Shivendra Nath Verma Vs Union Of India
.... ary inquiry warranted in Lalita Kumari [Lalita Kumari v. State of U.P., (2014) 2 SCC 1 : (2014) 1 SCC (Cri) 524] is not required to be mandatorily conducted in all corruption cases. (ii) CBI v. B.A. Srinivasan, (2020) 2 SCC 153 wherein it has been held that the sanction of prosecution is no ...
Jharkhand High Court
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