AIJAZ AHMAD BHAT Vs. UT OF J&K

JUDGEMENT

(1.) The petitioner has challenged the charge sheet emanating from FIR No.19/2008 for offences under Sec. 5(1)(d) read with 5(2) of the J&K Prevention of Corruption Act and Sec. 120-B RPC registered with Police Station, Vigilance Organization, Kashmir, which is pending before the Court of Special Judge, Anticorruption (1st Additional Sessions Judge), Baramulla.