STATE BY LOKAYUKTHA Vs. MOHAMMED ASIFULLA KHAN

JUDGEMENT

(1.) Assailing an order of discharge passed by the learned Trial Judge, prosecution has filed this Criminal Revision Petition.

(2.) Sri Shankar P.Hegde, learned counsel for the respondent filed a memo and submitted that this petition does not survive for consideration in view of the petitioner submitting the charge sheet based on a fresh sanction order obtained, i.e., after passing of the impugned order.

(3.) Heard the learned counsel on both sides and perused the record.