GIRISH SHARMA Vs. STATE OF C.G.

JUDGEMENT

(1.) The petitioner is an employee of Chhattisgarh State Civil Supplies Corporation Limited, Raipur, which is a Government Company. In a Special Case No.794/2015 arising out of Crime No.09/2015 by Anti Corruption Bureau, Raipur relating to offence under Sections 109, 120- B, 409 and 420 of the Indian Penal Code, the petitioner was cited as prosecution witness, in which, two accused persons namely Kaushal Kishore Yadu and Sudhir Kumar Bhole made an application under Sec. 319/193 of the Code of Criminal Procedure. That application was rejected by the Special Judge, Anti Corruption Bureau, Raipur and First Additional Sessions Judge, Raipur by order dated 13.04.2016. The said accused persons namely Kaushal Kishore Yadu and Sudhir Kumar Bhole filed Criminal Revision Nos. 403/2016 and 484/2016, respectively before this Court there-against.

(2.) Both the Criminal Revisions have been allowed by this Court by its order dated 03.03.2017 directing the trial Court to proceed further with the trial by making the present applicant and two other accused persons as accused persons by issuing summons to them and thereafter proceed with the prosecution.

(3.) In this petition filed under Sec. 482 of the Code of Criminal Procedure, sole relief claimed by the petitioner is that the Special Judge, Anti Corruption Bureau, Raipur and First Additional Sessions Judge, Raipur be restrained from arresting the petitioner in Special Case No.794/2015 arising out of Crime No.09/2015.