C. SHOBHA RANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed to quash the proceedings against the petitioner/A6 in CC No.7 of 2017 on the file of the Court of I Additional Special Judge for CBI Cases, Hyderabad.

(2.) The petitioner is amongst ten accused, who are being prosecuted for entering into criminal conspiracy during the years 2010 to 2012 in the matter of credit facility sanctioned to A1 company by Bank of India, Banjara Hills branch where the petitioner was working as Chief Manager in the said Bank.

(3.) The facts of the case are not necessary since the ground raised by the petitioner is that the competent authority for grant of sanction declined to grant sanction for prosecution on 24/1/2015. However, the very same authority has granted sanction on 9/11/2016 on the very same material, on the basis of which sanction was refused earlier.