AJOY ACHARYA Vs. STATE BUREAU OF INVESTIGATION

JUDGEMENT

(1.) PETITIONER has filed this revision against the order dated 11.4.2008, passed by Special Judge (Prevention of Corruption Act), Bhopal, in Special Case No.07/2007, rejecting the application filed by him under Section 239 of the Code of Criminal Procedure seeking discharge from the offences punishable under Sections 420, 120B of the Indian Penal Code and Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.

(2.) THE State Economic Offence Investigation Bureau, Bhopal, on 24.7.2004 registered a case at Crime No.25/2004 in respect of the offences punishable under Sections 409, 420, 467, 468 and 120B of the Indian Penal Code against the following office bearers of Madhya Pradesh State Industrial Development Corporation (for brevity 'MPSIDC'), a Government Company registered under the Companies Act, 1956:-

(3.) ON the basis of above facts, the cognizance against the petitioner as well as other accused persons had been taken upon charge sheet being filed by the Economic Offence Investigation Bureau, Bhopal. A supplementary charge sheet was also presented by the Bureau on 31.3.2010 against the Directors and Promoters of other companies, who obtained benefits as a result of acts and conducts of the office bearers of MPSIDC.