RAMJIT SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is a petition under section 397 read with section 401 of the Code of Criminal Procedure and it arises out of order dated 28 -11 -2006 passed by the learned Special Judge, Dewas in Special Case No. 1/2006 thereby dismissing the application of the petitioner for discharge and framing charge against the petitioner under section 13(1)(e) read with section 13(2) of the Prevention of Corruption Act.

(2.) THERE has been non -compliance of the mandatory provisions of both the provisos attached to section 17 of the Prevention of Corruption Act. [Those provisos are that:

(3.) DEPUTY Inspector General