BIBHAS CHANDRA SINGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD . Admit. Heard finally by consent.

(2.) THIS is an application filed against order dated 10/7/2014 passed by the Additional Sessions Judge, Nagpur (Special Judge under the Prevention of Corruption Act), Pandharkawda, District Yavatmal dismissing the application (Exh. 107) filed by the applicant for his discharge in Special Case No. 6 of 2011.

(3.) THE facts of the case may be stated in brief as under.: