Fawcett, J.:— In this case it is said that sanction is necessary for the prosecution of the applicant under Section 195(1)(c) of the Cr PC. This, however, assumes that the word ‘Court’ in that clause includes a Court in a Native State such as Baroda State. As at present advised, we do not think that word can possibly be so construed, and we may refer to Chanmalapa v. Abdul Vahab(1) in support of this view. Obviously there is a difficulty in supposing that the legislature intended that complaints or sanctions should be made or issued by Courts not within the territorial jurisdiction of the legislature, but outside its control.
Madgavkar, J.:— I agree.
2. The opening words of Section 195 of the Cr PC, “no Court shall take cognizance,” clearly limit the meaning of the word ‘Court’ to British Indian Courts to which alone the British Indian Legislature could direct the prohibition which follows in the section. It is, therefore, difficult to attach a wider meaning to the same word ‘Court’ in the remaining clauses of s. 195. moreover, s. 1 limits the ambit of the Code to British India, and no reason is shown for widening the meaning of the Courts in British India to Courts in Native States, as is sought by the applicant. The application must, in my opinion, fail.
3. Application rejected.