NARAYAN LAL DEPURA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Revision Petition has been preferred under Sec. 397 read with Sec. 401 Cr.P.C. praying for the following reliefs:-

(2.) Mr. Kuldeep Mathur, learned Senior Counsel assisted by Mr. Vineet Dave appearing on behalf of the petitioner submitted that vide the impugned order dtd. 7/2/2019, the learned Court below rejected the application filed by the petitioner under Sec. 227 Cr.P.C., and the learned Court below proceeded to frame the charges against the petitioner under Ss. 7, 13 (1) (d)/13 (2) of the Prevention of Corruption Act, 1988 (as it then stood) read with Sec. 120-B I.P.C.

(3.) On the other hand, Mr M.A. Siddiqui, learned A.A.G. appearing on behalf of the State/respondent, alongwith Additional SP, Bali and Addl. SP, ACB, Jalore present in person, while opposing the aforementioned submissions made on behalf of the petitioner, submitted that the learned trial court, after taking into due consideration all the facts and circumstances of the present case and after considering the evidence placed on record before it, has rightly passed the impugned order.