- (1.) This Court by its final order dated 21.2.2006 directed consideration of the representation of the accused before granting or refusing sanction for prosecution.
(2.) The representation has been considered by a detailed order and rejected on 23.7.2007. A copy of the order rejecting the objections has been enclosed as Annexure 4 to this writ petition. That order was challenged by the petitioner in a Writ Petition No. 38286 of 2007, which is said to be still pending and in which a counter-affidavit has been called but allegedly not filed. No interim order appears to have been passed in that writ petition because of which now by the impugned order dated 4.10.2007 sanction has been accorded for prosecution of the petitioner.
(3.) The petitioner is challenging this sanction order dated 4.10.2007.;