DINESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner Dinesh Prasad (Cr. Misc. No. 27670 of 2010) has sought quashing of the order dated 18.2.2009 by which the Special Judge, Vigilance, Muzaffarpur, has taken cognizance under Sections 7/13(2) read with Section 13(1)(d) of the Prevention of Corruption Act in Special Case No. 61 of 2008.

(2.) Petitioner Binonanand Giri (Cr. Misc. No. 17960 of 2010) has sought quashing of the order of cognizance dated 16.12.2006 passed by the Special Judge, Vigilance-I, Patna, in Special Case No. 27 of 2006 by which it has taken cognizance under Sections 7/13(2) read with Section 13(1)(d) of the Prevention of Corruption Act. The prosecution case was that the petitioner, who was the Officer-in-charge of Jurawanpur Police Station in the district of Vaishali, had been arrested by a trap party having accepted Rs. 10,000/- as bribe.

(3.) Petitioner Manoj Kumar Singh (Cr. Misc. No. 17518 of 2010), who has been charged with having accepted illegal gratification of Rs. 10,000/-, is aggrieved with the order dated 22.5.2009 passed in Special Case No. 21 of 2009 by the Special Judge, Vigilance-I, Patna, by which he has taken cognizance under Sections 7/ 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act.