ASHOK MEHTA Vs. RAM ASHRAY SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) It appears that in Special Case No. 1 of 2001, the learned Special Judge, Central Bureau of Investigation, Dhanbad, directed that matter for taking cognizance upon the complaint filed for prosecution of the appellants under Ss. 467, 468, 471, 477-A read with Sec. 120-B of the Indian Penal Code and Ss. 13(2) and 13(1)(d) of the Prevention of Corruption Act, 1988, shall be considered only after sanction is obtained. Against the said order, matter was taken to the High Court by the complainant giving rise to Criminal Miscellaneous Petition No. 5142 of 2001, wherein by the impugned order, the High Court directed the trial court to take cognizance and proceed with the trial observing that cognizance can be taken even without obtaining sanction and the same can be obtained later on. The reasoning of the High Court was not only fallacious, but wholly unknown to law and it was not at all justified in interfering with the order passed by the trial court.