SOPAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admitted. Heard finally.

(2.) Heard learned Counsel Mr.C.P.Sengaonkar for petitioner and learned Addl.P.P. Mr.S.S.Pednekar for Respondent-State.

(3.) This criminal writ petition impugns the order directing issuance of process against the petitioner at the instance of respondent, directing the applicant to answer the charges for the offence punishable under Sections 7, 13(1)(d) read with Section 13(2) of Prevention of Corruption Act. The impugned order runs as under:-