KANDI BUCHI REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the Public Prosecutor.

(2.) A charge-sheet has been filed against the petitioner herein for the offences under Section 124-Aand 506 IPC and under Section 8(1) of A.P. Public Security Act. The prosecution has been challenged on the ground that in terms of Section 196 of the Code of Criminal Procedure, before a Court takes a cognizance of the offence under Section 124-A IPC, sanction of appropriate Government is necessary. Section 196(1) of the Code of Criminal Procedure lays down:

(3.) Under the above said circumstances, this petition is allowed and PRC 37 of 1998 is quashed.