DHARAMVEER SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the present petition filed under Sec. 482 Cr.PC, the issue falls for consideration is, as to whether the cognizance for offences under Ss. 323 and 504 IPC, taken by the Judicial Magistrate against the petitioner, a public servant, posted as Station House Officer (SHO), Police Station Masooda, is sustainable in law, for want of prior sanction, which is a statutory requirement in view of Sec. 197 Cr.PC, for initiating criminal prosecution of a public servant?

(2.) Petitioner has prayed for following relief:-

(3.) The seminal facts of the case as culled out from the record, briefly stated, are that:-