RAM MANOHAR PANDEY Vs. STATE OF M P

JUDGEMENT

(1.) THESE are two revision petitions filed by a single applicant Shri Ram Manohar Pandey, being aggrieved by order dated 31-3-2010 passed by the same Special Judge Ujjain, (under the provisions of Prevention of Corruption Act) in Special Case No. 16/2004 and 17/2004 with respect to Crime No. 66/93 and 67/93 respectively. By the said order, the learned Judge has taken cognizance against the applicant for offence under section 13(l)(d) read with section 13(2) of the Prevention of Corruption Act, 1988.

(2.) THIS common judgment shall govern the disposal of both the cases.

(3.) ANOTHER important point stressed by the Counsel for the applicant was that the delay that has occasioned in prosecuting the applicant is almost 13 years and prima facie there was no case as the respective Municipal Corporations (both at Ujjain as well as Ratlam) have declined sanction for prosecution of the applicant on two occasions.