MUKESH KUMAR Vs. MANORANJAN

JUDGEMENT

(1.) Leave granted.

(2.) Pursuant to complaint filed by the appellant alleging commission of offences punishable under Sections 420, 468, 471, 166, 167, 120B read with Sec. 34 Penal Code and under Sections 7 & 10 of Civil Rights Act, 1955, the Magistrate had issued summons on 06.05.2008 to eleven accused persons. According to the appellant who was an employee of Steel Authority of India Ltd., he was harassed by his superiors and denied certain service benefits and as such those superiors were guilty of the alleged offences.

(3.) The order passed by the Magistrate was challenged by said eleven accused persons in a Revision, which was allowed by the Revisional Court on the ground that there was no requisite sanction under Sec. 197 Crimial P.C. and therefore the Magistrate was not competent to take cognizance of the complaint and issue summoning order.