RATAN BABULAL LATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) The only question which we are examining is whether the attachment of bank account of the appellant is sustainable in exercise of powers under Sec. 102 Cr.P.C.

(3.) The counter affidavit of the respondent seeks to suggest that they are in the process of filing an application under Sec. 18A of the Prevention of Corruption Act, 1988, since the earlier authorization issued by the Government under Sec. 3 of the Criminal Law Amendment of Ordinance, 1944 was not in the form of the Government Order.