JUDGEMENT
SANDEEP MEHTA,J. -
(1.) Heard learned counsel for the parties.
(2.) Criminal Writ Petition No.9/2015 has been preferred by accused Bhanwar Lal Naga whereas criminal misc. petition nos.1661/2015 (Kailash Chandra),
2669/2015 (Pawan Kumar) and 2670/2015 (Damodar Prasad Harit, Motilal Harit, Jugal Kishore Harit and Om Prakash Harit) have been filed seeking
to assail the entire proceedings and further investigation of FIR
No.43/2001 registered at C.P.S., A.C.B., Jaipur (O.P. A.C.B. Churu) for
the offences under Sections 13(1)(d) and 12(2) of the Prevention of
Corruption Act and Sections 467, 468, 471, 420 and 120B IPC.
(3.) Succinctly stated the facts relevant and essential for disposal of these petitions are noted herein below.;
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