RAMESH CHANDRA MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned AGA for the State.

(2.) This revision has been filed challenging the order dtd. 1/12/2021 passed by the Additional District and Session Judge/Special Court CBI No.06, Lucknow in Criminal Case No. 3444/2019 Crime No. 09 (A) of 2014 under Sec. 120-B, 409, 420, 468, 471 I.P.C. and 13 (2) readwith 13(1)D Prevention of Corruption Act.

(3.) It has been submitted by learned counsel for the revisionist that the revisionist's application under Sec. 173 (8) of the Cr.P.C. for further investigation has been rejected by means of the judgement impugned.