LALIT KUMAR PANIGRAHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of the present criminal revision the applicant has challenged the orders dated 10-2-2014 and 5-3-2014 passed by the Special Judge (Prevention of Coemption Act), Durg in Special Case No. 4/1996 whereby the Court below has rejected the application preferred by the applicant under Section 243(2) r/w S. 294 of Cr. P.C.

(2.) Brief facts of the case necessary for deciding the point of issue challenged by the applicant in the instant case are as under:

(3.) The said framing of charge was challenged by some of the accused persons before the High Court in Criminal Revision 484 of 1999. Initially, the High Court passed an order to stay of the further proceedings of the Court below but subsequently in the light of the decision of the Hon'ble Supreme Court in the case of S. N. Sharma v. State of Rajasthan, 2001 AIR(SC) 2856 the stay granted by the High Court was vacated in the year 2002.