RAMESH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is finally heard.

(2.) Petitioner challenges the order dated 02/05/2018 passed by the Special Judge, Prevention of Corruption Act, 1988; whereby, objections raised by the petitioner in form of under section 227 of the Code of Criminal Procedure, 1973, for discharge from the proceedings have been dismissed and the matter is posted for recording of prosecution evidence.

(3.) The charges levelled against the petitioner under Section 7, 13(1)(d), 13(2) of the Act of 1988 are in the following terms:-