KALPANA PARULEKAR; MUKESH JAIN; SURESH CHAND GUPTA; SPECIAL POLICE ESTABLISHMENT UJJAIN; AKHILESH TOMAR; HIRENDER MALVIYA; ALOK VYAS Vs. STATE OF M P & ORS ; KALPANA PARULEKAR & ORS ; BASANT KUMAR; SPECIAL POLICE ESTABLISHMENT LOKAYUKT; INSPECTOR GENERAL OF POLICE SPECIAL POLICE ESTABLISHMENT LOKAYUKT & ANR

JUDGEMENT

(1.) M.Cr.No.1405/2014 has been filed by Dr. Ku. Kalpana Parulkar, who was former member of Legislative Assembly - Mahidpur (Vidhan Sabha area No.213) District Ujjain for the year 2009 2013. The petitioner in this petition is challenging the order dated 9.1.2014 passed by the learned Special Judge, (Prevention of Corruption Act), Ujjain in Special Case No.5/2013, whereby charge has been framed under Section 417, 420 read with Section 120B of IPC.

(2.) Cri. Rev.No.337/2014 has been filed by petitioner Mukesh Jain, the then Chief Executive Officer, in the year 20092012 of Jila Panchyat Mahidpur, District Ujjain. The petitioner in this revision has challenged the order dated 9.1.2014 passed by the learned Special Judge, (Prevention of Corruption Act), Ujjain in Special Case No.5/2013 whereby charge has been framed under Section 417 read with Section 120B of IPC and under Section 420 read with Section 120B, IPC.

(3.) Cri. Rev.No.429/2014 has been filed by petitioner Suresh Chand Gupta, the then Joint Director of Planning and Statistics Department of Distt. Ujjain in the year 2009 2012. The petitioner in this petition is challenging the order dated 9.1.2014 passed by the learned Special Judge, (Prevention of Corruption Act), Ujjain in Special Case No.5/2013, whereby charge has been framed under Section 417 read with Section 120B, 420 and Section 120B, IPC.