ALI HASAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The captioned petition is filed under Sec. 482 of Cr.P.C. seeking quashing of entire proceedings pending in C.C.No.1760/2016 for the offence punishable under Sec. 153(A) of IPC against the petitioner/accused.

(2.) The facts leading to the case are as under:

(3.) The petitioner claims that he is innocent and the allegations averred in the FIR as well as in the charge sheet does not attract Sec. 153(A) of IPC. It is also contended that before lodging the complaint against the accused/petitioner herein for the offence under Sec. 153(A) of IPC, sanction was not secured as contemplated under Sec. 196 of Cr.P.C. and therefore, in absence of sanction, the entire proceedings vitiate and sought for quashing of the proceedings.