BHUPENDRA MANUBHAI MISTRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) List has been revised thrice but none appeared for the revisionist. As such in the 2nd sitting Shri L.R.Pujari, learned A.P.P. has been heard and the impugned order has been examined.

(2.) The revision is directed against the order dated 9.4.1999 of Additional Sessions Judge, Vadodara, whereby he has rejected the application of the revisionist under Section 227 of the Code of Criminal Procedure for discharge.

(3.) It appears that the charge sheet was submitted by the P.S.I., A.C.B., against the revisionist for committing offences punishable under the Prevention of Corruption Act. The contention in the application under Section 227 of the Cr.P.C. was that P.S.I., A.C.B. is not authorised to carry out investigation u/s.17 of the Prevention of Corruption Act, 1988, and as such the enteire investigation is nulity and no charge can be framed on the basis of material collected during such unauthorised investigation.