KARNATAKA POWER TRANSMISSION Vs. K.H. GOPINATH

JUDGEMENT

(1.) Heard the learned counsel and perused the record.

(2.) Assailing the order dated 14.12.2011 passed in Spl.C.C.No.128/2010 by the learned Special Judge, Bangalore Urban District, Bangalore City, the second respondent had filed Crl.R.P.No.250/2012.

(3.) Respondent No.1 was prosecuted by respondent No.2 for the offences punishable under Sections 7 and 13(1)(d) r/w 13(2) of the Prevention of Corruption Act, 1988. At the stage of framing charge, considering the objection raised by the accused and finding that the sanction order produced has not been issued by the competent authority, the learned Trial Judge passed the impugned order. The prosecution i.e., 2nd respondent herein, was set at liberty to obtain sanction order from the competent authority and proceed further in the matter.