LAWS(JHAR)-2021-12-4

ANUP KUMAR LAKHOTIA Vs. UNION OF INDIA

Decided On December 23, 2021
Anup Kumar Lakhotia Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) Heard the learned counsel appearing for the opposite party.

(3.) The present revision application was originally filed against the order dtd. 16/3/2019 passed by learned Special Judge, CBI, Ranchi in Cr. Misc. Application No.758 of 2018 and 280 of 2019, whereby two petitions for discharge, praying for the same relief, have been rejected in connection with R.C. Case No.03(A)17/D dtd. 10/7/2017. The alleged offence against the petitioner is under Ss. 120(B), 511 of the Indian Penal Code and under Ss. 7, 12 and 13(2) read with Ss. 13(1)(d) and 15 of Prevention of Corruption Act, 1988.