S S AGNIHOTRI Vs. STATE OF M P

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 of Cr.P.C. for quashment of the order dated 19.06.2015 (Annexure-1) passed by Special Judge (Lokayukta) Jabalpur in Special Case No.3/04.

(2.) The petitioner was prosecuted for commission of offence punishable under Sections 420, 467 and 471 of IPC and under Section 13(1) (d) read with Section 13(2) of Prevention of Corruption Act, 1988 (herein after in short 'Act of 1988').

(3.) After filing the charge-sheet, the petitioner raised an objection in regard to taking cognizance of the case against him on the ground that there was no proper sanction to prosecute him in accordance with the provisions of 19 (1) (c) of the Act 1988. The appointing authority of the petitioner was Board of Director, Madhya Pradesh Financial Corporation and the sanction which was produced before the Court was not proper. The trial Court rejected the objection of the petitioner vide order dated 26.8.2014.