(1.) These criminal revisions petitions have been filed against the order passed by the learned Special Judge, Prevention of Corruption Act, Bharatpur (hereinafter referred to as the 'trial Court') dtd. 21/7/2022 in Criminal Case No.11/2015: State vs. Kamlesh Kumar Jeliya and Ors., by which the learned trial Court has ordered to frame charges against the accused-petitioners for the offences under Ss. 7, 13(1)(d), 13(2) of the Prevention of Corruption Act, 1988 (for short, 'the Act of 1988') and Sec. 120B IPC.
(2.) The relevant facts, in brief, are that the complainant Makkhan Lal Meena presented a report on 26/12/2014, which reads as under: <IMG>JUDGEMENT_146_LAWS(RAJ)3_2023_1.JPG</IMG> <IMG>JUDGEMENT_146_LAWS(RAJ)3_2023_2.JPG</IMG>
(3.) On this report, an FIR No.461/2014 under Ss. 7, 13(1)(d), 13(2) of the Act of 1988 and Sec. 120B IPC was registered and after investigation, charge-sheet against Kamlesh Kumar Jeliya, Alimuddin and Irfan Khan was submitted before the learned trial Court for the offences punishable under Ss. 7, 13(1)(d), 13(2) of the Act of 1988 and Sec. 120B IPC.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN