LAWS(PVC)-1912-4-180

BHIMARAJA VENKATESWARULU Vs. MOOVA BAPULU

Decided On April 30, 1912
BHIMARAJA VENKATESWARULU Appellant
V/S
MOOVA BAPULU Respondents

JUDGEMENT

(1.) IN this case, information was given to the Village Magistrate and to the Station House Officer, and the latter referred the case as false to the Stationary Sub-Magistrate, who issued an order to the Police to remove the case from the file as a false one. IN these circumstances, the sanction of the Magistrate for proceedings under Section 211, INdian Penal Code, is not required by Section 195, Criminal Procedure Code Ramasami v. Queen-Empress 7 M. 292 and, consequently, the sanction which the Sub-Magistrate has accorded, and which the District Magistrate has confirmed, is a sanction not contemplated by the Code of Criminal Procedure. On this ground, we revoke it.