NISHA PRIYA BHATIA Vs. SHASHI PRABHA AND ORS.

JUDGEMENT

(1.) Crl. M.A.No.16016-17/2015 (for exemption)

(2.) The petitioner submitted that both the aforesaid orders were passed on the ground that sanction under Section 197 Cr P C from the competent authority is not on the record. She submits that she applied for the said sanction on 10.02.2010, but till date there is no response from the competent authority.

(3.) Admittedly, the above noted criminal complaint case was filed on 07.09.2009 and the petitioner applied for permission/sanction on 10.02.2010, thus neither on the date of filing of above noted case nor till date the sanction under Section 197 of the Cr PC is on record.