- (1.) Heard Sri Mohammad Waseem, learned counsel for the revisionist, Sri G.P. Singh, learned A.G.A. and perused the record.
(2.) The instant revision has been filed against the judgment and order dated 10.10.2018 passed by Additional Session Judge/Special Judge (Prevention of Corruption Act), Court No.2, Varanasi in Special Session Trial No. 29 of 2001 under sections 13 (1) (C) / 13 (2) of Prevention of Corruption Act and under sections 465 , 467 , 468 , 471 , 201 , 408 , 120-B IPC, Police Station U.P. Intelligence Department, Civil Lines, District Allahabad by which the application no. 45 Ka of the revisionist-accused R.E. Kil Roy Rocky has been rejected and 26.10.2018 was fixed for framing of charge.
(3.) It would be appropriate to give the facts of the present case before making final appreciation as to whether the impugned order suffers from any infirmity.;