SHYAM BIHARI TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Saroj Kumar Dubey, learned counsel for revisionist as well as learned AGA, Shri G.P. Singh appearing for the State.

(2.) This criminal revision under Section 397/401 of Criminal Procedure Code has been preferred against the judgment and order dated 11.03.2019 passed by Additional District Judge/Special Judge, Court No. 1, (Prevention of Corruption Act), Varanasi in S.T. No. 29 of 2012 (State Vs. Shyam Bihari Tiwari) arising out of Case Crime No. 102 of 2005 under Sections 419, 420, 465, 468, 406, 409 IPC and 13 (1) (2) of Prevention of Corruption Act, Police Station Reoti, District Ballia whereby the discharge application of the revisionist has been rejected.

(3.) In order to appreciate the argument of the learned counsel for revisionist, it would be appropriate to mention here the facts of the case in brief and thereafter, the controversy involved in this revision would be appreciated to arrive at the conclusion as to whether the discharge application No. 11 Kha has been rightly dismissed by the learned Special Judge or does it require any interference by this Court in revisional jurisdiction vested in this Court.