JAI PRAKASH Vs. RAJESHWAR PRASAD

JUDGEMENT

(1.) This is a revision under Section 397/401 of the Code of Criminal Procedure (hereinafter in short 'Code') against the judgment and order dated 8-8-2001 passed by learned Additional Sessions Judge/Special Judge (Anticorruption), Dehradun in Criminal Revision No. 112 of 2000, Rajeshwar Prasad v. State, which was preferred against the attachment order under Section 146 of the Code passed by Sub Divisional Magistrate, Rishikesh in Criminal Case No. 44 of 1999, State v. Rajeshwar Prasad, under Section 145 of the Code.

(2.) The learned counsel for the parties were heard at length.

(3.) Perused the material on record.