MAN SINGH Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) Both the aforesaid misc. petitions shall stand decided by this common order as they arise out of the same complaint. The criminal misc. petition No. 2626/2014 has been filed by the petitioner Man Singh against whom the complaint was filed.

(2.) The criminal misc. petition No. 2057/2014 has been filed by the State of Rajasthan.

(3.) Both these petitions have been filed under Section 482 Cr.P.C. against the Order dated 11.12.2013 passed by the Sessions Judge, Prevention of Corruption Act, Bikaner vide which while forwarding the complaint direction has been issued to the investigating agency to conduct preliminary enquiry and in case, commission of any offence is found then F.I.R. shall be registered.