D.P. SAXENA Vs. STATE OF M.P.

JUDGEMENT

(1.) AGGRIEVED by the order dated 03.02.2014 passed in Special Case No. 7/12 (State of M.P. Vs. Anil Yadav & Ors.) pending in the Court of Special Judge (under Prevention of Corruption Act), Vidisha, the accused No. 10, D.P. Saxena has filed this revision under Section 397 read with Section 401 of Cr.P.C.

(2.) BRIEF facts just necessary for disposal of this revision is that the petitioner along with other ten accused persons was charged under Section 13(1)(c)(d), 13(2) of the Prevention of Corruption Act, 1988 and Section 406, 409 & 120 -B of IPC. The learned Trial Court framed charges on 04.12.2013. During the course of evidence, the accused No. 10 filed an application under Section 216 of Cr.P.C. marked as I.A. No. 19 requesting to discharge him from all the charges framed against him on several grounds.

(3.) AGGRIEVED by this order, the petitioner has filed this revision and stated that the petitioner was innocent, no prima -face case is made out against him. He was serving half time at Barkatulla University as Asstt. Examiner and at the same time was discharging his duties in the office of Dy. Director, Bhopal. Later on, he was also given the charge of Vidisha and Raisen as a temporary arrangement. The petitioner requested to set -aside the impugned order and to allow his application under Section 216 of Cr.P.C.