STATE BY LOKAYUKTHA Vs. B.S. ANAND KUMAR

JUDGEMENT

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

(2.) SRI C.G.Sundar, 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.) PETITIONER prosecuted the respondent for the offences punishable under Ss.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. However, prosecution was set at liberty to obtain sanction order from the competent authority and proceed in the matter.