- (1.) Delay condoned.
(2.) Leave granted.
(3.) The challenge in this appeal is against the order of the High Court of Judicature for Rajasthan, Jaipur dated 02.09.2011, by which the discharge ordered by the learned Trial Court has been affirmed. The case against the respondents -accused as stated in the first information report is one under Section 120-B of the Indian Penal Code and Section 13 (1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988.;