VIKAS KUMAR JAIN Vs. SPECIAL POLICE ESTABLISHMENT, LOKAYUKT

JUDGEMENT

(1.) Heard. The petitioner has filed this petition against the order dated 30th July, 2013 passed by Special Judge (Lokayukt), Vidisha in Special Case No. 5/2012.

(2.) The petitioner filed an application under section 173(8) of Cr.P.C. and he has prayed that further investigation be handed over to Special Police Establishment, Lokayukt or CBI in regard to the fact as to what was the role of the petitioner. Aforesaid application has been rejected by the impugned order.

(3.) The petitioner has been charged for the offences under sections 13(1)(c)(d) and 13(2) of the Prevention of Corruption Act, 1988 and sections 406, 409 and 120B IPC. The defence of the petitioner is that he is a chartered accountant and he was not involved in the case. Earlier the petitioner filed an application for quashment of the charge sheet, however, that application was dismissed.