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Supreme Court Of India

(From : Kerala)*

Hon'ble Judge(s): Doraiswamy Raju, Arijit Pasayat , JJ

(A) Prevention of Corruption Act (49 of 1988) , S.19— Sanction for prosecution - Accused facing prosecution for offences under Act - Cannot claim immunity on ground of want of sanction. An accused facing prosecution for offences under the Old Act or New Act cannot claim any immunity on the ground of want of sanction, if he ceased to be a public servant on the date when the Court took cognizance of the said offences. But the position is different in cases where S. 197 of Criminal P. C. 1974 has application.(Para 8) (B) Penal Code (45 of 1860) , S.409— Prosecution for offence under - Sanction under S. 197, Cr. P. C. - Is not condition precedent. State of H. P. v. M. P. Gupta, 2004 AIR SCW 6887, Foll. (Para 12) (C) Penal Code (45 of 1860) , S.409— Entrustment and misappropriation of property - Proof - Accused working at relevant time as Junior Manager on deputation in State Civil Supplies Corporation - Stock in godown in his charge, found short - Vigilance department conducted enquiry - Meanwhile accused retired from service - Accused undertook to remit value of shortage and deposited part payment - Conviction of accused not recorded only on basis of his underta....