LAXMAN HANUMANTH PATGAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.J.S.Shetty, learned counsel for the petitioner and Sri.Suresh S Bhat, learned counsel for respondent No.2.

(2.) Annexure-K is the sanction order given by the Assistant Registrar of Co-operative Societies, Kumta for prosecuting the petitioner in respect of case arising out of Crime No.56/2020 dtd. 24/3/2020. The order of sanction is subject matter of writ petition in Writ Petition No.147084/2020 (CS-RES) as per Annexure-L. There is an interim order by this Court staying Annexure-K.

(3.) Since Annexure-K is stayed, further criminal proceedings pending in Crime No.56/2020 cannot be continued.