Section 132(1) in The Code of Criminal Procedure, 1973
(1)No prosecution against any person for any act purporting to be done under section 129, section 130 or section 131 shall be instituted in any Criminal Court, except -(a)with the sanction of the Central Government where such person is an officer or member of the armed forces;(b)with the sanction of State Government in any other case.
