V.D. RAJAGOPAL Vs. TATE OF TELANGANA

JUDGEMENT

(1.) Heard Ms. Jayasree Narasimhan, learned counsel representing Mr. Dilip Kumar, learned counsel for the petitioner and Mr. K.Surender, learned Special Public Prosecutor for Central Bureau of Investigation (CBI) (as his Lordship then was).

(2.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C) to quash the proceedings in C.C.No.26 of 2013 pending on the file of Principal Special Judge for CBI Cases, Nampally, Hyderabad (briefly, 'the CBI Court' hereinafter) qua the petitioner Sri V.D.Rajagopal who has been arrayed as accused No.16 as well as to set aside the order dtd. 10/1/2020 passed by the CBI Court whereby the CBI Court took cognizance of the offence against the petitioner as accused No.16 under Sec. 120B read with Sec. 420 and Sec. 409 of the Indian Penal Code, 1860 (IPC) and under Sec. 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 (briefly, 'the PC Act' hereinafter).

(3.) The aforesaid prayer has been made on the ground that sanction for prosecution has not been obtained from the appropriate government against the petitioner, more particularly in the context of the Prevention of Corruption (Amendment) Act, 2018.