- (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard Sri Rajiv Lochan Shukla, learned counsel for the revisionist and Sri Nikhil Chaturvedi, learned A.G.A for the State and perused the record.
(3.) The revisionist by means of this revision has challenged the order dated 18.5.2015 passed by Special Judge (Anti-Corruption), district Gorakhpur in Special Sessions Trial No.1 of 2013 (State Vs. Manoj Kumar Dwivedi and others), u/s 7/13(1)(d) read with Section 13(2) of the Prevention of Corruption Act, 1988 P.S. Dargah Sharif, district Bahraich whereby the discharge application No.24-Kha moved by the revisionist has been rejected.;