RAM CHARAN MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) This criminal revison has been filed against the order dated 11.6.1997 passed by Special Judge (Anti Corruption), Gorakhpur in Special Case No.35 of 1994, State Vs. Ram Charan Mishra, under Section 7, 13 (2) Prevention of Corruption Act, 1988, relating to Police Station Cantt., district Gorakhpur whereby he had rejected the application moved on behalf of revisionist, seeking discharge or dismissal of the criminal proceeding pending against him in the court and after rejecting the application fixed up the date in order to frame the charges.

(2.) Heard revisionist's counsel as well as learned A.G.A.

(3.) Entire record has been perused.