(1.) As counsel for both the parties expressed their willingness to argue the matter at the stage of motion hearing itself, we heard them.
(2.) The applicant has preferred this criminal revision under Section 397 r/w. 401 of the Cr.P.C. being aggrieved by the order dated 04.03.2015 passed by the Court of Special Judge, Rewa constituted under the Prevention of Corruption Act in Special Case No. 1/2008, whereby the charges are laid against him for the offences punishable under Sections 120-A, 467, 468, 471 and 201 of the I.P.C. and 13(1)(d) r/w. 13(2) of the Prevention of Corruption Act, 1988 (for short ' the Act')
(3.) Short facts of the case are that the respondent/prosecutor charge-sheeted the applicant and 11 others accused alleging that having entered into criminal conspiracy the accused persons, who are the government employees have mutated the lands of ownership of the State Government situated in Rewa District in the name of the accused persons who are private persons.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN