Mandatory prior sanction is required for prosecuting public servants for acts having a reasonable nexus to official duty.

In May 2005, the petitioner was posted as SDPO, R S Pura, during an investigation into the mysterious death of one Indu Rani

Respondent No. 2 (the complainant) alleged that he was illegally detained by the petitioner and other police officials from May 10, 2005, to June 1, 2005, and subjected to third-degree physical torture

Based on these allegations, a Judicial Magistrate took cognizance of offences under Sections 342, 330, and 34 of the RPC

The petitioner moved the trial court to drop the proceedings, arguing that as a public servant, he was protected under Section 197 of the CrPC, and the court could not take cognizance without prior government sanction

The trial court (2nd Additional Sessions Judge, Jammu) dismissed the application on May 11, 2015, ruling that the alleged torture and illegal confinement had no reasonable nexus with official duty

The court primarily applied Section 197 of the J&K CrPC (akin to Section 482 CrPC and Section 528 BNSS), which provides immunity to public servants from prosecution for acts committed while acting or purporting to act in the discharge of official duties, except with previous government sanction

It relied on the principles summarized in Devinder Singh & Ors. v. State of Punjab, which state that even if an officer exceeds their authority, they are entitled to protection if a reasonable connection exists between the act and the official duty

The court cited D. Devaraja v. Owais Sabeer Hussain and G C Manjunath & Ors. v. Seetaram, affirming that in cases of alleged police excesses, prior sanction is mandatory if there is a reasonable nexus between the act complained of and the discharge of official functions

The Court examined the "reasonable nexus" test to determine the applicability of Section 197. It observed that the petitioner was a gazetted officer who could not be removed without government consent and was acting in a supervisory capacity during a formal criminal inquiry

The Court reasoned that the complainant was summoned to the police station specifically in connection with an ongoing inquest and FIR investigation

Therefore, even if the petitioner exceeded his powers by allegedly inflicting torture or extending detention, these acts were committed under the "colour" of his office or in the "purported exercise" of his official duties

The Court emphasized that Section 197 is intended to shield public servants from harassment by requiring a formal objective assessment by the government before prosecution

Because the alleged actions were inextricably linked to the investigation process, the Court found the trial court’s conclusion—that no nexus existed—to be legally flawed

The Court set aside and quashed the trial court's order dated May 11, 2015, and the magistrate's order of cognizance against the petitioner

The Court clarified, however, that the Magistrate is at liberty to revisit the cognizance if the complainant subsequently obtains the required "sanction to prosecute" from the competent authority

The petition was allowed