MAHENDRA Vs. CENTRAL BUREAU OF INVESTIGATION / ACB NAGPUR

JUDGEMENT

(1.) Heard.

(2.) Admit. Heard finally by consent.

(3.) The applicant, who is accused No.4 in Special Criminal Case No.3 of 2013 filed against him by the nonapplicant for the offences punishable under Sections 120B, 409 and 420 of the Indian Penal Code and also Section 13(2) read with Section 13(1)(c) and (d) of the Prevention of Corruption Act, by this application, has challenged order dated 02/01/2014 passed by the learned Special Judge rejecting his application for discharge from the case.