G P PATHAK Vs. STATE OF M P

JUDGEMENT

(1.) THIS is a revision by the accused against order dated 7-1-2002 of the Special Judge, Sagar.

(2.) THIS revision was listed before another Bench, In the order-sheet dated 3-9-2002 it is recorded :

(3.) A charge-sheet under Section 173, Cr. PC has been filed before the Special Judge, Sagar in which the petitioner is accused of the charge under Section 13 (1) (e) read with Section 13 (2) of the Prevention of Corruption Act, 1988 for being found in possession of the assets disproportionate to the known sources of his income. 51 floppies have also been produced with the charge-sheet. On 7-11-2000 in Criminal Revision No. 1434/2000 the following order was passed by this Court :-