SANJAY RASTOGI Vs. STATE OF ORISSA

JUDGEMENT

(1.) ALL these three aforesaid criminal misc. cases have been filedchallenging the registration of the Cuttack Vigilance P.S. Case No. 47 of 2008 andcontinuance of investigation thereon pertaining to the allegation of commission ofoffences U/s 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988 and U/ss. 420,120-B of the I.P.C. said to have been committed by the petitioners in awarding anexecution of the contract work of Cuttack Development Authority for development of theplotted scheme in Sector Nos. 8, 10 and 11 of the Markat Nagar, Cuttack. Thepetitioners have come up with a prayer to quash the F.I.R. as well as the investigationconducted in the aforesaid Vigilance Case.

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