ARVIND PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Inherent powers of this Court u/S.482 of Cr.P.C. are invoked to assail the interlocutory order dtd. 20/9/2023 passed by Special Judge (P.C. Act), Jabalpur (M.P.) in Special Case No.02/2020 whereby application u/S.216 of Cr.P.C. for altering charges framed against petitioner/accused punishable u/Ss.7(a) and 13(1)(b) r/w Sec. 13(2) of Prevention of Corruption Act (for short 'P.C.Act') has been rejected.

(2.) As against aforesaid charges framed against the petitioner-accused, alteration was sought for dropping charges framed u/S.13(1)(b) r/w Sec. 13(2) of P.C. Act thereby leaving intact the charge u/S.7(a) only.

(3.) In support of aforesaid contention, learned counsel for petitioner has primarily relied upon a decision of Coordinate Bench of this Court rendered on 6/4/2022 in Radheshyam Gupta (R.S. Gupta) Vs. State of M.P. through Special Police Establishment (Criminal Revision No.1666/2021) vide Annexure A/5.