S. BALAJI Vs. S.P. MUTHURAMAN

JUDGEMENT

(1.) The factual matrix of the case is as follows:

(2.) Heard the learned counsel on either side.

(3.) Learned counsel for the petitioners / accused contended that the private complaint against the petitioners herein is an abuse of process of law, inasmuch as no prior sanction has been obtained to prosecute the accused, who are public servants.