(1.) The instant matter calls-in-question the legal issue of previous sanction as contemplated under Section 19(1)(c) of the Prevention of Corruption Act, 1988, therefore, leave to present an appeal under Section 378 of Code of Criminal Procedure is hereby accorded. The appeal be registered accordingly.
(2.) Heard the learned counsel for the parties.
(3.) Admit. The appeal is taken up for its finality on merit at the stage of admission, with consent of both sides.