MAJOR VIKRANT SHARMA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioners seek to quash GR (A) Case No.154/2015 pending in the Court of learned Judicial Magistrate First Class, Shillong on the ground that cognizance has been taken without previous sanction as required in terms of Section 197 (2) of Code of Criminal Procedure, 1973 [CrPC].

(2.) The petitioners had filed a similar petition registered as Criminal Petition No.26 of 2015, same stands dismissed as withdrawn vide order dated 06.12.2016, with liberty to the petitioners to raise all the pleas before the learned Trial Court and the Trial Court was directed to consider the same in accordance with law.

(3.) Again in the year 2017, Criminal Misc. Case No.1 of 2017 was filed by the petitioners with a prayer to set aside the said order dated 06.12.2016 same has also been dismissed as withdrawn vide order dated 23.02.2017, with liberty to the petitioner to file fresh petition in accordance with law. Hence, the instant petition.