AJAY KUMAR AGRAWAL Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has challenged the order dt. 12.3.2014 passed by the Special Court.

(3.) THE court ordered Lokayukta Organisation to conduct investigation in exercise of powers under Section 156(3) of Cr.P.C. and consequently the Lokayukta Organisation registered a criminal complaint against the petitioner.