JAYANTA KUMAR GOSWAMI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Special Counsel for Vigilance Department.

(2.) Prayer is made to quash the proceeding in Balasore Vigilance P.S. Case No.35 of 2000 corresponding to T.R. Case No.101 of 2007 pending in the Court of learned Special Judge-Cum-Vigilance, Balasore as well as order of taking cognizance dated 22.6.2010 under Annexure-3.

(3.) The perusal of Annexure-3 reveals that it is not a cognizance taking order but an order framing of charge by learned Special Judge, Vigilance of the offences under section 13(2) read with 13(1)(d)(ii) of Prevention of Corruption Act and under section 468/471/418/420/120-B of IPC.