- (1.) This is a petition under section 482 of the Code of Criminal Procedure (in short "the Code") for quashing the proceeding of Case No. 2129 of 2010 (State v Madan Gopal) arising out of Case Crime No. 325 of 2010, under section 406 IPC, P.S. Brahampuri, District Meerut pending in the court of the III-Additional Chief Judicial Magistrate, Meerut.
(2.) Heard Mr. Vikrant Rana for the petitioner and the learned AGA and perused the record.
(3.) Mr. Rana submitted that the charge sheet has been filed under section 406 IPC against the petitioner without any sanction as required by section 197 of the Code. He placed reliance upon the cases of Sankaran Moitra v. Sadhna Das & another, 2006 4 SCC 584 and Abdul Wahab Ansari v. State of Bihar, 2000 8 SCC 500 in support of his submissions.;