Section 124(1) in The Orissa Urban Police Act, 2003
(1)In any case of alleged offence by a police officer or other person, or of a wrong alleged to have been done by such police officer or other person, by any act done while acting or purporting to act in the discharge of his official duty or authority, or wherein, it shall appear to the Court that the offence or wrong if committed or done was of the character aforesaid, the prosecution or suit shall not be entertained and, if entertained, shall be dismissed, if it is instituted more than three months after the date of the act complained of:Provided that any such prosecution against a police officer or other person may be entertained by the Court, if instituted with previous sanction of the Government, within one year from the date of the offence.
