RAKESH SINGH RATHORE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This common order shall govern disposal of Cr.R. Nos.1512/2016 and 1513/2016. The facts in both the cases are common except the work involved.

(2.) These revisions are filed under Section 397/401 r/w section 482 of Cr.P.C. and is directed against the order passed by learned Special Judge under Prevention of Corruption Act, Barwa in Special Session Trial No.2/2016 dated 27.08.2016, by which, the learned Special Judge framed charges against the present applicant and Cr.R. No.1513/2016 is an application under the same provisions of law is filed challenging the order passed by the Special Judge dated 27.08.2017 in Session Trial No.1/2016 pending before him. The learned Special judge also dismissed an application under Section 227 filed by the present applicant in both the cases.

(3.) In both the cases charges were framed under Sections 409, 420, 120-B of IPC and Section 13(1)(D) of Prevention of Corruption Act.