AMRITLAL GULABCHAND JAIN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The applicant by filing this application seeks to invoke the revisional powers of this Court under Sections 397 and 401 of Code of Criminal Procedure and seeks to challenge the order dated 22nd August, 2016, passed by the Special Judge CBI Mumbai on Exhibit-19, by which the application preferred by the applicant before the said Court under Section 227 of Code of Criminal Procedure has been rejected.

(2.) The applicant has been arraigned as an accused in First Information Report (FIR) No.BAI/2014/A0006 for the alleged offences punishable under Section 13(2) read with Section 13 (1)(e) of the Prevention of Corruption Act and Section 109 and 120-B of Indian Penal Code (IPC).

(3.) The brief facts of the prosecution case are as follows: