SANDEEP KUSHWAHA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) BY this application under Section 482 of Cr.P.C., 1973, the petitioner wants to seek the relief for setting aside the order dated 16.5.2013 passed by the learned 1st A.S.J., Guna in Cr. Revision No. 74/2013, by which the learned A.S.J., has allowed the revision and directed the Trial Court that if the complainant (present petitioner) files an application under Section 197 Cr.P.C., direct the complainant (present petitioner) that he can prosecute the complainant only after obtaining a valid sanction for prosecution against the proposed accused person (Non -petitioner No. 3 Sukhlal).

(3.) AGGRIEVED by this the non -petitioner No. 3 filed Cr. Revision No. 74/2013, which was decided by the impugned order dated 16.5.2013 by the learned 1st ASJ, Guna. On perusal of order dated 16.5.2013, it is evident that criminal case was registered against the present petitioner (Sandeep Kushwaha), that was being investigated by Head Constable Satish Singh Raghuvanshi. According to non -petitioner the complainant insisted to be released on bail from the police station in the non -bailable offence registered against him. He also tried to flee from the police station. At that time DSP was also present in the police station.