Section 132 in The Code of Criminal Procedure, 1989 (1933 A. D.)
132. Protection against prosecution for act done under this Chapter.
- No prosecution against any person for any act purporting to be done under this Chapter shall be instituted in any Criminal Court, except with the sanction of [the Government] [In section 4(1)(a), (1) and (p). 7(2), 8, 9, 10, 11, 12, 415(3), 108, 132, 157, 158, 161, 173, 178, 188, 193(2), 196, 196-A, 197, 218, 261, 263, 265, 319, 320(1), 321, 335, 357, 358, 382, 386, 392, 399, 422, 464, 466, 471, 474, 483, 492, 495, 528, 541 and 554 the words 'The Government' substituted for the words 'His Highness' by Act X of 1996.] ; and(a)no [Executive Magistrate] [Substituted by Act XL of 1966.] or police officer acting under this Chapter in good faith ;(b)no officer acting under section 131 in good faith ;(c)no person doing any act in good faith in compliance with a requisition under section 128 or section 130 ; and(d)no inferior officer, or soldier, doing any act in obedience to any order which he was bound to obey ;shall be deemed to have thereby committed an offence.[Explanation. - For purposes of this Chapter expression 'Army' wherever occurring shall mean and include Border Security Force, Central Reserve Police Force and Para-Military Forces and the expression "Military Force" shall such be construed accordingly.] [Added by Act XXVI of 1988 Section 5.]
