REGENT COMPUTRONICS PVT. LTD.

TILAK RAJ Appellant

V/S

STATE OF PUNJAB Respondents

Referred Judgements :-

AMRIK SINGH V. STATE OF PEPSU [REFERRED TO]
STATE OF MAHARASHTRA V. DR. BUDHIKOTA SUBHARAO [REFERRED TO]
SHREEKANTIAH RAMAYYA MUNIPALLI VS. STATE OF BOMBAY [REFERRED TO]
AMRIK SINGH VS. STATE OF PEPSU [REFERRED TO]
K SATWANT SINGH K SATWANT SINGH VS. STATE OF PUNJAB [REFERRED TO]
BAIJNATH G V KALE VS. STATE OF MADHYA PRADESH IN ALL THE APPEALS :STATE OF MADHYA PRADESH IN ALL THE APPEALS [REFERRED TO]
B SAHA VS. M S KOCHAR [REFERRED TO]
BAKHSHISH SINGH BRAR VS. GURMEJ KAUR [REFERRED TO]
H H B GILL VS. KING [REFERRED TO]
PHANINDRA CHANDRA NEOGY VS. KING [REFERRED TO]

JUDGEMENT

(1.) BY this common judgment Criminal Misc. 7629-M of 1992 and Criminal Revision No. 709 of 1995 can conveniently be disposed of together.

(2.) THE sole question agitated in the above mentioned Criminal Miscellaneous and Criminal Revision is as to whether sanction under Section 197 Cr.P.C. to prosecute the petitioner is necessary or not.

(3.) IT has been urged that in the facts of the case it was necessary that before the Court could take the cognizance the sanction to prosecute, as contemplated under sub-section (1) of Section 197 Cr.P.C., should have been obtained. Sub-section (1) of Section 197 Code of Criminal Procedure reads :-

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TILAK RAJ Vs. STATE OF PUNJAB

Referred Judgements :-

JUDGEMENT

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