BRIJLAL CHHIROLIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This order shall also govern the disposal of Criminal Revision No.3116/2015 (Mustaq Mohd. Khan Vs. State of M.P.) and Criminal Revision No.146/2016 (Damodar Prasad Vs. State of M.P.) as all the revisions raise identical legal controversy. For the sake of convenience and disposal of the present controversy, we have noticed the facts from Criminal Revision No.3088/2015.

(2.) This Criminal Revision under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 is directed against the order dated 16.10.2015 passed by the Special Judge (Prevention of Corruption Act), Raisen (M.P.) in Special Case No.04/2010 whereby application under Section 227 of the Cr.P.C. for discharge of the applicant has been rejected and charges under Sections 409, 420, 467, 468, 471, 120-B of the Indian Penal Code and Section 13(1)(d) r/w Section 13(2) of the Prevention of Corruption Act, 1988 have been framed against the applicant.

(3.) Co-Accused have also challenged the impugned order in Criminal Revision No.205/2016, Criminal Revision No.3389/2015 and Criminal Revision No.141/2016. The above revisions have been dismissed on 010.2017 and the case of the present applicant who is coaccused stands on the same footing.