PRAKASH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) RULE. Rule made returnable forthwith.

(3.) The applicant has filed this revision application challenging the order passed by the Special Judge rejecting the application filed by the applicant praying that he be discharged from the prosecution for the offences punishable under Sections 465, 466, 471, 477A, 120B and 109 r/w 34 of the Indian Penal Code and for the offence under Sec. 13(1)(d) punishable under Sec. 13(2) of the Prevention of Corruption Act, 1988.