AIROnline 2025 SC 267

Supreme Court Of India

(From : AIROnline 2021 Kar 28)

Hon'ble Judge(s): J. B. Pardiwala, Manoj Misra , JJ

Prevention of Corruption Act (49 of 1988) , S.19— Sanction for prosecution - Necessity of - Complaint was filed alleging corruption by CM of State and others - Since the issue involved in the case, 'Whether the bar of Section 19 of the PC Act would be applicable on exercise of power under Section 156 (3) of CrPC.' had already been referred to a larger bench, it was deemed appropriate to tag instant petitions with referred matter Manju Surana v. Sunil Arora and Ors. (2018) 5 SCC 557 : AIROnline 2018 SC 1002 - Registry was directed to place matters before the Hon'ble Chief Justice of India for appropriate orders (Para 20)