- (1.)In the present revision petition filed under Section 397 of the Code of Criminal Procedure, challenge has been made to the order dated 18-02-2016, passed by Special Judge(Lokayukt),Jabalpur, whereby the application dated 17-02-2016 filed under the provisions of Section 91 of the Code of Criminal Procedure has been rejected.
(2.)Brief facts of the present case are that on 20-11-1995, an FIR was registered for commission of offence under Section 13(1) (e) read with section 13(2) of Prevention of Corruption Act, 1988(hereinafter referred to as 'the Act') against one Shri G.P. Pathak, who was public servant under the service of Government of Madhya Pradesh and happen to be the father of the present applicant. At the relevant time, Shri G.P.Pathak was posted at Sagar.
(3.)The applicant has filed another Criminal Revision No.196/2017, challenging the legality and validity of the order whereby his application to summon 22 witnesses in defence has been rejected and the same was partly accepted in respect of only 3 witnesses.