- (1.) 2000 (7) SCC 656 wherein. Their Lordships have clearly held that if the sanction is not required to be obtained for prosecution in a particular case, merely because an authority passes an administrative order for launching prosecution, time spent on that can not be excluded.
(2.) FOR the aforesaid reasons this petition is allowed and the impugned order dated 28.8.1998 is set aside and the proceedings in Mosabani P.S. Case No. 54/89 are quashed as being time barred. Petition allowed.;