MANISH TRIVEDI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner's challenge to his prosecution for an offence under Sections 7, 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act has been turned down by the trial court and the said order has been affirmed by the High Court by its order dated 1st of March, 2013 passed in Criminal Miscellaneous Petition No. 1686 of 2009. It is against this order that the petitioner has preferred this special leave petition.

(2.) Delay condoned.

(3.) Leave granted.