GHULAM HASSAN SOFI Vs. STATE OF JK

JUDGEMENT

(1.) The order dated 10th April 2017 (hereinafter referred to as the 'order impugned) passed by the learned court of Special Judge AntiCorruption Srinagar (hereinafter referred to as trial court) has been impugned by the petitioner through the medium of present petition by virtue of which the learned trial court has directed the SSP VOK Srinagar (now ACB) to conduct or get conducted further investigation on the aspects stated in the order.

(2.) The petitioner has challenged the order impugned on the following grounds: -

(3.) Before examining the issues raised by the petitioner, it is necessary to have the brief resume of the allegations leveled against the petitioner.