AI Structured Summary
Not yet generated for this judgment
Judgment
This is an application for transfer of a petition to grant sanction to prosecute a person accused of offences falling within Clauses (a) and (c) of
Section 195 of the Code of Criminal Procedure. That section enacts that no Court shall take cognisance of any of the offencos enumerated in
Clauses (a) and (c) of the section except with the previous sanction, or on the complaint, of the Court in which, or in relation to a proceeding in
which, the alleged offence is committed, or of some, other Court to which that Court is subordinate.
Assuming then that Section 26 of the Criminal Procedure Code gives us power to transfer the application as being a criminal case, the language
of Section 195 indicates that any transfer so made would be ineffective and futile unless the transfer was made to a Court to which the Court
before which the application is pending is subordinate, for no Court could take cognizance of the case 011 a sanction granted by any Court not
mentioned in the section. No authority on this question has been cited before us, but we think we ought not, in this view of the section, to make the
transfer applied for, and we are not inclined to adopt the suggestion that we should transfer the case to this Court, as it can, if necessary, be
brought here by way of appeal.
In the Allahabad High Court it has been held in In the matter of the Petition of Amar Singh I. L. R. (1893) A. 9 followed in subsequent cases
(vide Emperor v. Mahendra Singh I. L. R. (1907) A. 47) that the High Court cannot transfer a case u/s 110 of the Criminal Procedure Code to
any Magistrate other than one within whose local jurisdiction the person is found against whom proceedings are instituted. The reasoning in this
case supports the view we take of Section 195.
We therefore reject the petition.