PURUSHOTTAM SAO Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This writ petition is against an order by which the learned Single Judge refused to interfere with the continuance of a criminal case for offences punishable under Sections 420 and 409 of the Indian Penal Code.

(2.) The plea of the Appellant/Writ Petitioner is that he is not liable to face trial or further proceed with the criminal case except with sanction under Section 197 of the Criminal Procedure Code.

(3.) The learned Single Judge, making reference to different precedents laid down by the Apex Court, held that this is not a fit case where jurisdiction under Article 226 of the Constitution would be exercised to the aid of the Petitioner. Thereby the learned Single Judge dismissed the writ petition, leaving open all the contentions of the Petitioner to be raised at the appropriate time in accordance with law.