SANJAY RASTOGI Vs. STATE OF ORISSA

JUDGEMENT

(1.) All these three aforesaid criminal misc. cases have been filed challenging the registration of the Cuttack Vigilance P.S. Case No. 47 of 2008 and continuance of investigation thereon pertaining to the allegation of commission of offences Under Section 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988 and Under Sections 420, 120B of the I.P.C. said to have been committed by the petitioners in awarding an execution of the contract work of Cuttack Development Authority for development of the plotted scheme in Sector Nos. 8, 10 and 11 of the Markat Nagar, Cuttack. The petitioners have come up with a payer to quash the F.I.R. as well as the investigation conducted in the aforesaid Vigilance Case.

(2.) Common question of law and fact being involved in all these three cases, the same are being heard together and disposed of by this common order.

(3.) Facts relevant for disposal of these petitions Under Section 482 Cr.P.C. of these petitioners are as follows: