NAROTTAM LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Crimial P.C. has been preferred against the order dated 02.02.2016 passed by the learned Sessions Judge, Sirohi in Criminal Revision No.45/2014, whereby he has rejected the revision petition and affirmed the order dated 20.02.2014 passed by the learned Judicial Magistrate Sheoganj in Criminal Case No.169/2014, whereby the learned Magistrate has taken cognizance against the petitioner for the offences under Sections 166/120B and 167/120B IPC.

(2.) The limited contention of the learned counsel for the petitioner is that in this case, no previous sanction of the government has been taken before taking cognizance against a public servant, which is mandatory as per Sec. 197 Cr.P.C.

(3.) Sec. 197 Crimial P.C. is quoted below for ready reference:-