ASHOK DALWAI Vs. RADHANATH PRADHAN ALIAS BULU

JUDGEMENT

(1.) HEARD . On consent of the parties this case is disposed of at the stage of hearing on admission.

(2.) BOTH the above two applications under Section 482, Code of Criminal Procedure have been separately filed by the two accused persons in I.C.C. No. 32 of 1993 of the Court of S.D.J.M., Bhawanipatna with the prayer to quash the order of cognizance. Accused No. 1 - Sri Ashok Dalwai has filed Criminal Misc. Case No. 751 of 1996 and accused No. 2 - Smt. Arati Ahuja has filed Criminal Misc. Case No. 905 of 1996. Analogous hearing of both the Criminal Misc. Cases is taken up as desired by the parties and this common judgment shall abide the result in both the cases.

(3.) LEARNED Counsel for the Petitioners, during the course of hearing argues only on the point of want of sanction under Section 197, Code of Criminal Procedure and does not argue the point relating to the alleged legal lacuna due to non -compliance of the provision under Section 210, Code of Criminal Procedure