SHOBHA JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision has been filed by the petitioner under Section 397 read with Section 401 of the Code of Criminal Procedure for revising and setting aside the order dated 26.08.2016 passed by the Learned Special Judge (Prevention of Corruption Act, 1988), Chhindwara in Special Case No. 04/2016.

(2.) Heard learned counsel for the parties at length. Perused the record.

(3.) The main contention of learned counsel for the petitioner is that the prosecution could not establish as to how the petitioner was involved in the crime under Section 8 and 12 of the Prevention of Corruption Act, 1988 (hereafter referred to as the "Act 1988").