STATE Vs. T. VENKATESH MURTHY

JUDGEMENT

(1.) Heard the learned SPP and also the learned counsel for the respondent.

(2.) The court after considering the entire matter on the basis of the Judgment of this Court held that the sanction order was not proper and accordingly discharged the accused person. This order is questioned in this petition.

(3.) It in always open to the prosecution to obtain necessary sanction if it so desire to prosecute the respondent. Under the circumstance, this revision petition is not maintainable.