MADHURI BHARAT UPADHEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned APP for the State.

(2.) The challenge in this revision application filed under Sec. 397 of the Code of Criminal Procedure (Cr.P.C.) is to an order dtd. 12/11/2019 passed by the Special Judge (ACB), Solapur, below Exhibit-8 in Special Case (ACB) No.15/2015.

(3.) The application (Exhibit - 8) was filed by the applicant for discharging her as there is no sanction as required under Sec. 19 (1) (c) of the Prevention of Corruption Act, 1988 (hereafter 'the PC Act' for short) from the competent authority.