BABULAL KHANDELWAL Vs. BALKRISHAN D SHANGHAVI

JUDGEMENT

(1.) LEAVE granted.

(2.) CHALLENGE in this appeal is to the order passed by a learned Single Judge of the Andhra Pradesh High Court dismissing the application filed by the appellants.

(3.) THE corresponding Section 13(2) of the Prevention of Corruption Act, 1988 (in short the -Act') reads as follows: