- (1.) Heard learned counsel for the applicant, learned AGA for the State and perused the records.
(2.) This Criminal Misc. Application u/s 482 CrPC has been filed for quashing the entire proceedings of complaint case no. 3204 of 2009, u/s 323, 325, 504 and 506(2) IPC as well as order dated 2.6.2016 passed in it by trial court.
(3.) Learned counsel for the applicant submitted that complainant had filed complaint case against the applicants after about ten months of the alleged incident, and its explanation has not been given. His further submission is that applicants are public servant and for their prosecution the sanction u/s 197 CrPC is pre-condition which is not been obtained in this case. Therefore, prosecution against them should not be carried out.;