Before :- Rohinton Fali Nariman and S. Ravindra Bhat, JJ.
Criminal Appeal No. 394 of 2020 (Arising out of SLP (Criminal) No. 2060 of 2019). D/d. 6.3.2020.
Gauri Rohan Bedekar - Appellant
Versus
Sujata Sanjay Bedekar & Ors. - Respondents
For the Appellants :- Nitin Lonkar, Ms. Sonali Suryawanshi, Ms. Sakshi Banga, Alok Mohan, Shankey Agrawal, Advocate.
For the Respondents :- Arvind S. Avhad, Advocate.
JUDGMENT
Leave granted.
2. We have heard learned counsel for both the sides.
3. Our judgment reported in Thota Venkateswarlu v. State of A.P. and Another’ [2011 (9) SCC 527] makes it clear that the Central Government may accord sanction under the proviso to Section 188 of the Code of Criminal Procedure, 1973, even after cognizance of offence is taken. In this view of the matter, there was no need to stay further investigation in the FIR.
4. We, therefore, set aside the judgment under appeal and allow the appeal.
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