STATE OF TELANGANA Vs. C.SHOBHA RANI

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved over the quashing of the proceedings against the respondents who had been charged under Ss. 420, 467, 468, 471 read with 120B of the Indian Penal Code, 1860 (in short, 'the IPC') and Sec. 13(2) read with Ss. 13(1)(c) and (d) of the provisions of the Prevention of Corruption Act, 1988, the present appeals are filed.

(3.) Learned senior counsel appearing for the appellants submitted that the impugned judgment is liable to be set aside as there is no bar on the grant of sanction after declining it on an earlier occasion. In any case, the respondents having been charged under Ss. 420, 467, 468, 471 and 120B of the IPC, the High Court has quashed the criminal proceedings without even going into the merits of the case especially when the chargesheet has already been filed after investigation.