Karuna Nand Bajpayee, J. - (1.) This criminal revision has been filed against the order dated 24.3.2017 passed by Special Judge, Prevention of Corruption Act/Additional Session Judge, Meerut in Criminal Case No.28 of 2016 (State of U.P. vs. Nirmal) arising out of Case Crime No.0363 of 2016, u/s 7/13(1)(D) read with Section 3(2) of Prevention of Corruption Act, P.S. Nakud, District Saharanpur whereby discharge application moved on behalf of revisionist has been rejected.
(2.) Heard revisionists' counsel as well as learned A.G.A.
(3.) Entire record has been perused.;