VINOD B. Vs. B.S. YEDDYURAPPA

JUDGEMENT

(1.) Learned counsel for petitioner - Sri. M.S. Shyam Sundar, has filed a memo. The contents of the memo reads as under:

(2.) The complaint filed by the petitioner was not accompanied by an order of sanction for prosecution of the public servants by the appropriate authority, be it, under Section 197 of the Code of Criminal Procedure and under Section 19 of the Prevention of Corruption Act.

(3.) The issue with regard to the question of sanction for prosecution of the public servants in the case had come up before this Hon'ble Court in Criminal Revision Petition No.224/2014 and other connected cases as well as in Writ Petition No.11226/2016 (GM- RES) and the order passed by the trial Court taking cognizance of the offences complained in the complaint came to be set-at-naught and the matter was remitted back to the trial Court for fresh consideration of the issue from the stage of presentation of the complaint.