RAMESH KUMAR SHARMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Criminal Revision No.951/2015 filed on behalf of Ramesh Kumar Sharma and Vinay Mohan Tiwari, Criminal Revision No. 1003 of 2015 filed on behalf of State of Chhattisgarh and Criminal Revision No. 976 of 2015 filed on behalf of Akoji Gaure against the common order dated 13.8.2015 passed by Special Judge (Prevention of Corruption Act, 1988)/First Additional Sessions Judge, Raipur in Special Sessions Case No.14/98 (State Vs. Akoji Gaure & Ors.) are being disposed of by this common order.

(2.) It is submitted on behalf of the revisioner/State of Chhattisgarh in Criminal Revision No.1003/2015 that the revision filed on behalf of the revisioner/State be treated as reply to the Criminal Revision No.951/15 and 976/15 and as the respondent/State in both the above criminal revision does not want to file separate reply.

(3.) All the above three criminal revisions arise out of order dated 13.8.2015 passed by Special Judge under the Prevention of Corruption Act, 1988 / First Additional Sessions Judge, Raipur in Special Case No.14/98, whereby and whereunder the Court below dismissed the application under Section 321 of the Code of Criminal Procedure, 1973 (for short 'the Code') filed on behalf of the State for withdrawal of the prosecution against the accused Akoji Gaure, Ramesh Kumar Sharma and Vinay Mohan Tiwari. Against the said order, the applicant/Sate filed Criminal Revision No.1003/15, accused Ramesh Kumar Sharma, and Vinay Mohan Tiwari also challenged the said order by filing Criminal Revision No. 951/2015 and co -accused Akoji Gaure also challenged the same order by filing Criminal Revision No.976/15.