NARAYAN MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Chitranjan Sinha, Senior Advocate for the Petitioners and Mr. Ramakant Sharma, Senior Advocate for the Vigilance.

(2.) The Petitioners have prayed for quashing the order dated 9.12.2010 passed by the Special Court-ll, Vigilance, Patna in Special Case No. 6 of 2007 arising out of Vigilance P.S. Case No. 1 of 2007, by which an application Under Section 205 Code of Criminal Procedure filed on their behalf has been dismissed.

(3.) Whereas the Petitioner Nos. 1 and 2 are concerned, I find that they are both resident of Patna and, therefore, I do not find any justification for allowing the application on their behalf. The same is dismissed.