- (1.) Heard Sri S.P. Sharma, Advocate/ the revisionist in person and the learned A.G.A.
(2.) This criminal revision is preferred against the order dated 30.9.2015 passed by Incharge Sessions Judge, Agra, dismissing the criminal complaint filed by the revisionist in view of the bar of Section 197 CrPC and Section 19 of the Prevention of Corruption Act, 1988.
(3.) Brief facts are as under: -;