KAMAL PRASAD BONDIA Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this petition under Section 482, Cr.P.C., the petitioner has impugned the order dated 22.12.2007 passed by learned Special Judge (Vigilance), Sambalpur in C.T.R. Case No.84 of 2007 taking cognizance of the offence under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act and Section 120-B, I.P.C. as against the petitioner and others.

(2.) Compendium of relevant facts for disposal of this Criminal Misc. Case is as follows :-

(3.) In this petition under Section 482, Cr.P.C., extraordinary jurisdiction of this Court has been invoked to quash the order of cognizance dated 22.12.2007 passed by the learned Special Judge (Vigilance), Sambalpur on the following grounds :-