RAJ KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By filing instant criminal revision under section 397 read with 401 Cr.P.C, the accused petitioner has challenged the order dated 19.07.2005 passed by Special Judge, Sessions Court, Anti Corruption Act, Kota as well as the order dated 01.09.2008.

(2.) Brief facts of the case in nutshell are that petitioner No.1 was posted as A.En., Irrigation Department, whereas accused petitioners No. 2 and 3 were Junior Engineers, in the same department. A complaint was lodged as FIR No. 46/1996 by the Anti Corruption Bureau, Bharatpur wherein the works of providing Spillway in Wire mesh creates (crates ?) in Banganga River at Kharbara Kenal was made the subject of inquiry.

(3.) I have heard counsel appearing for the respective parties and carefully scanned the entire material available on record.