AIR 2004 SUPREME COURT 5117 ::2004 AIR SCW 5869 ::2004 CriAppR(SC) 703 ::(2004) 6 Supreme 500 ::(2004) 23 IndLD 282 ::2005 ChandLR(Civ&Cri) 539 ::2004 (2) UJ (SC) 1409 ::(2004) 4 CurCriR 3 ::2004 UJ(SC) 2 1409 ::(2004) 3 AllCriR 2431 ::2004 SCC(Cri) 2140 ::2004 (7) SCC 763 ::2004 (4) RecCriR 388 ::(2004) 7 Scale 573 ::2004 CriLR(SC MAH GUJ) 932 ::2004 (2) AndhLT(Cri) 412 SC ::(2004) 2 AndhLT(Cri) 412 ::(2004) 2 ALD(CRL) 670 ::2004 (4) AllCriLR 698 ::2004 (7) ACE 113 ::2004 BLJR 2 1587 ::(2004) 3 ChandCriC 52 ::2004 (4) JLJR 106 ::2005 (1) KantLJ 41 ::2004 (4) PatLJR 168 ::2004 (3) RajCriC 927 ::2004 (4) Crimes 7 ::2004 (5) SLT 578 ::2004 (6) Supreme 500 ::(2004) 22 AllIndCas 40 (SC) ::2004 (22) AllIndCas 40 ::2004 All MR(CRI) 3411 ::2004 (50) AllCriC 419 ::(2004) 8 JT 362 (SC) ::2004 (10) SRJ 116 ::2004 (8) JT 362

Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): Arijit Pasayat, C. K. Thakker , JJ

(A) Prevention of Corruption Act (49 of 1988) , S.19— Sanction to prosecute - Defect in - Discharge of accused - Permissible only if that has occasioned "failure of justice" - Court discharging accused only on finding that sanction was not given by appropriate authority - Fact that plea about defective sanction was raised at belated stage - Also not considered - Discharge is not proper. Criminal P.C. (2 of 1974) , S.465— Cri. R.P. No. 998 of 2001, D/- 14-11-2002 (Kant), Reversed.State v. Bhooraji, AIR 2001 SC 3372 : 2001 AIR SCW 3313 : 2001 Cri LJ 4228, Foll. (Para 14) (B) Prevention of Corruption Act (49 of 1988) , S.19(3)— Failure of justice - Is too pliable expression - Courts to examine closely to find out whether it is mere camouflage. Criminal P.C. (2 of 1974) , S.462— Words and Phrases - Failure of justice - Meaning.Town Investment Ltd. v. Dept. of Environment (1997) 1 All ER 813; Shamnsaheb M. Multtani v. State, 2001 AIR SCW 532 : AIR 2001 SC 921 : 2001 Cri LJ 1075, Foll. (Para 11) .....