GOVIND SWAROOP SHRIVASTAVA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) REGARD being had similitude in the controversy involved in the matter, the above mentioned cases were heard analogously and a common order is being passed.

(2.) THE applicant accused Govind Swaroop Shrivastava has filed M.Cr.C No. 2994/2014 under Section 482 of Cr.P.C to set aside the order dated 20th March, 2014 passed by the learned Special Judge (under Prevention of Corruption Act), Gwalior in Special Sessions Trial No. 3/2010 whereby the application filed by the applicant under Section 173(8) of the Cr.P.C has been disallowed.

(3.) HEARD the counsel for the applicants and respondents.