CENTRAL BUREAU OF INVESTIGATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is the Central Bureau of Investigation ('the CBI' for short) is knocking at the doors of this Court seeking a direction at the hands of this Court to consider their representation dtd. 30/8/2022, submitted to the State Government for passage of appropriate orders granting approval for attachment of the properties of one G. Janardhan Reddy, as required under Sec. 3(1) of the Criminal Law (Amendment) Ordinance, 1944.

(2.) Heard Sri. P. Prasanna Kumar, learned counsel appearing for the petitioner, Sri. Dhyan Chinnappa, learned Additional Advocate General along with Sri. M. Vinod Kumar, learned Additional Government Advocate appearing for the respondent - State.

(3.) This Court on 10/1/2023 had passed the following order: