SATISH NEERAJ Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS revision is listed today for admission, but in the available circumstances with the consent of parties the same is taken up for final hearing.

(2.) HEARD .

(3.) ON behalf of applicant co -accused Satish Neeraj this revision is preferred under Section 397 read with Section 401 of the Code of Criminal Procedure being aggrieved by the order dated 24/01/13 passed by Special Judge (Constituted under the Provisions of Prevention of Corruption Act, 1988), Rewa in Special Case No. 1/2008, whereby the application of the respondent No. 2 accused namely Kashi Prasad Dubey filed under Section 306/307 of Criminal Procedure Code was allowed and pursuant to it by extending him the 'Pardon' and scored out his name from the accused he was directed to appear and record his deposition as prosecution witness. We are also apprised by the counsel present that in compliance of such direction the deposition of such respondent No. 2 has also been recorded by the trial Court and now the case is fixed today for final argument.