1. It is not contested that sanction under section 195(c) is necessary in the case of the second, third and fourth accused who are parties in the civil suit instituted before the commencement of these proceedings. The complaint must, therefore, be dismissed so far as concerns these accused. As regards the other accused we think that section 195(c) does not render sanction necessary as they are not parties to the proceeding in which the document has been produced. It remains, however, to be considered whether the prosecution should be allowed to go on against them pending the trial of the civil suit. In the circumstances of the present case we think it should not. The suit is one under section 77 of the Registration Act III of 1877 praying for the registration of a Will, and, in this suit, accused Nos. 2 to 4 are plaintiffs, the other accused are likely to be plaintiff's witnesses and the defendant is the present complainant. After the institution of this civil suit the defendant preferred the present complaint against the plaintiffs and their witnesses charging them with forgery of the Will. In our opinion the defendant in a civil suit ought not to be allowed to prejudice the trial of such suit by launching and proceeding with a criminal prosecution on the same facts against the plaintiffs and their wit nesses pending the trial of such suit, and in the exercise of our powers of superintendence we direct that the proceedings against the accused other than the accused Nos. 2 to 4 be stayed pending the trial of the civil suit. The circumstances of the present case, we may observe, are entirely differ ent from those in the case of Eadara Virana v. The Queen (1), In re Devji Valad Bhavani (2) and Raj Kumari Debi v. Bamasundari Debi (3). In the Madras case the prosecution was instituted after the trial, in the Bombay case the prosecution had been directed by the Court under section 478 of the Code of Criminal Procedure after an enquiry into a claim petition under section 278 of the Code of Civil Procedure, and in the Calcutta case, the criminal proceedings were instituted first and the civil suit appeared to have been filed by way of answer to it.