DINKAR KRISHNA ROKADE Vs. STATE OF M.P.

JUDGEMENT

(1.) By this petition under Section 482 of Cr.P.C.,1973, the petitioner is challenging the order dated 26.11.2012, passed by learned Special Judge, (Prevention of Corruption Act ) Mandsaur, Annexure P-2.

(2.) Learned counsel for the respondent submits that the order dated 26.11.2012 has been considered earlier in Cr.R.No.227/2013 decided on 11.08.2016. He also submits that recalling the final order dated 11.08.2016 was dismissed vide order dated 07.10.2016 passed in M.Cr.C.No.10187/2016.

(3.) The order dated 11.08.2016 passed in Cr.R.No.227/2013 reads as under:-