BHAGIRATH Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) The present revision petition has been filed by the petitioner-complainant in the case of a trap, wherein the Anti-Corruption Bureau has filed a final report in the Court of the Special Judge, Anti-Corruption Cases, Jodhpur and the learned Special Judge accepted the Final Report by the order dated 9.3.2009. The petitioner-complainant has thus, approached this Court by way of present revision petition seeking for setting aside the impugned order dated 9.3.2009 and seeking further direction to the Anti-Corruption Bureau for making further investigation and for filing the necessary report in the case.

(2.) Heard learned counsel for the petitioner, the Public Prosecutor and the counsel for the respondent No. 2.

(3.) The present revision petition has been filed by the petitioner who is the complainant in the case.