GANESWAR KANHAR Vs. STATE OF ORISSA`

JUDGEMENT

(1.) COPY of the petition has been served on learned Additional Standing Counsel (Vigilance).

(2.) HEARD learned counsel for the parties.

(3.) LEARNED Additional Standing Counsel (Vigilance) opposes the prayer of the petitioner initially, but after going through the charge -sheet and other document admits that sanction was not accorded for prosecution of the present petitioner and therefore, he was not charge -sheeted as accused in the case.