SADHAN KUMAR MAJUMDAR Vs. STATE OF UTTARANCHAL (UTTARAKHAND)

JUDGEMENT

(1.) HEARD . By means of this petition, moved under section 482 of Code of Criminal Procedure, 1973, the petitioner has sought quashing of the proceedings of Special Session Trial 7 of 2006, State vs. S.K. Majumdar, pending in the court of Special Judge, Anti Corruption, Dehradun/Sessions Judge Dehradun, relating to offences punishable under section 7 /13, Prevention of Corruption "Act, 1988, and under sections 1478, 332, 353, 186 and 504 I.P.C.

(2.) LEARNED counsel for the petitioner submitted that no sanction was obtained by the prosecution agency before filing the charge sheet against the petitioner who was Assistant Drug Controller of the State of Uttarakhand.