OMKARESHWAR TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE present petition u/S. 482 of the Code of Criminal Procedure, 1973 has been filed against the order dated 27/8/2014 passed by the learned Special Judge, Dhar (Prevention of Corruption) in Special Case No. 1/2007.

(2.) IN the present case, the petitioner is facing prosecution under the Prevention of Corruption Act, 1988 and he is aggrieved by order dated 27/8/2014 by which a statement made to the police by one Vikram Singh Tomar who has been later on added as an accused, has been ordered to be exhibited in evidence of the Investigation Officer.

(3.) THE present petition is arising out of FIR Nos. 28/99 & 5/99 for the offence punishable under sections 13(i)(d) and 13(ii) of Prevention of Corruption Act, 1988 and Section 109 and 120 -B of IPC. At the relevant point of time Ramesh Patel was Sub Divisional Officer, Dhar and Ashok Jain was contractor in whose favour licence was granted by the Collector. Ashok Bhonde at the relevant point of time was Reader of Sub Divisional Officer, Dhar and Sardarpur and Onkareshwar Tiwari, the present petitioner was the then Collector of District Dhar.