Delhi Special Police Establishment Act, 1946:s.6 – Consent under – Scope of – FIR by CBI alleging offencesu/ss. 120B and 420 IPC and s. 13(2) r/w. s. 13(1)(d) of Preventionof Corruption Act, 1988 (PC Act) – Against Director of coal-purchasing company and unknown public servants – Duringinvestigation two public servants of the State Government were foundto be part of the conspiracy – Charge-sheet filed against the Directorof the coal-purchasing company and against the public servantsafter obtaining sanction u/s. 19 of PC Act – Petitions u/s. 482 Cr.P.C. seeking quashing of the criminal proceedings – Single Judgeof High Court dismissed the petitions holding that post-facto consentafter completion of investigation would be a valid consent u/s. 6 –Appeal to Supreme Court – Held: As regards private individuals noconsent is required u/s. 6 and hence there was no embargo inregistering FIR against them – As regards public servants, the post-facto consent u/s. 6 given by the State Government was valid – Thepublic servants have also not been able to show any prejudicecaused to them or any miscarriage of justice, in absence of priorconsent u/s. 6 – Matter remitted to High Court to decide other issuesraised before the High Court – Code of Criminal Procedure, 1973– s.482.