P L USRETE Vs. STATE OF M P

JUDGEMENT

(1.) Arguments heard.

(2.) This is a petition, under Section 482 of the Code of Criminal Procedure (for short "the Code"). The Petitioner is aggrieved by the order-dated 22/9/2010 passed by Special Judge (under the Prevention of Corruption Act, 1988), Sagar in Special Case No. 3/1998 whereby, in exercise of the powers conferred, under Section 311 of the Code, direction was given to summon the following as Court witnesses-

(3.) Learned Counsel has stated at bar that till date, none of these witnesses has been examined/re-examined.