ASHOK SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) PETITIONER has filed this application under Section 482 of the Code of Criminal Procedure, 1973 against the order dated 07.01.2011 passed by the Special Judge (Prevention of Corruption Act), Guna (M.P.).

(2.) THE private complaint was filed against the petitioner for lodging the offences related to the following Sections:

(3.) THE Special Court vide impugned order directed the Superintendent of Police, Lokayukt Organization, to conduct an enquiry and submit report to the Court in exercise of powers under Section 156(3) of the Code of Criminal Procedure.