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Judgment
4 paragraphs · 147 wordsThis criminal revision petition has been filed on behalf of the petitioner being aggrieved with the order dated 18.03.2017 passed by the Sessions Judge, Prevention of Corruption Act Cases, Sri Ganganagar in Sessions Case No.51/2014, whereby the charges have been framed against the petitioner for the offences punishable under Sections 13(1)(d) read with 13(2) of Prevention of Corruption Act read with Section 123-B IPC, Sections 420, 467, 468 and 471 IPC read with Section 120-B IPC and Sections 3/25 (1-B), (A) and 30 of Arms Act.
It is noticed that the impugned order was passed in May, 2017 and almost three years have since passed and there is all likelihood that the trial against the petitioner might have proceeded, therefore, I am not inclined to interfere in this criminal revision petition at this belated stage.
Hence, this criminal revision petition is dismissed.
Stay petition also stands dismissed.