SANJAY LAKHANLAL PARASHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel Shri Rahul Dhande for the applicant and learned Additional Public Prosecutor Mrs.S.S.Dhote for the State.

(2.) The matter is already admitted on 14/8/2017 and interim stay is operating in favour of the applicant by order dtd. 6/4/2017.

(3.) By this revision, the applicant has challenged order dtd. 20/2/2017 passed below Exh.17 by learned Additional Sessions Judge, Chandrapur (learned Judge of the trial court) in Special ACB Case No.21/2015 whereby the application filed by the applicant under Sec. 227 of the Code of Criminal Procedure for discharging him of offences punishable under Ss. 7 and 13(1)(d) read with 13(2) of the Prevention of Corruption Act, 1988 (the P.C.Act) has been rejected.