RAMA SHANKER TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. J. R Shukla, learned Senior Counsel for the petitioner and Mr. B. P. Pandey, learned Senior Counsel for the Vigilance -Opposite party.

(2.) THIS application is directed against the order dated 15.1.2002 passed by the learned Special Judge, Vigilance, in Vigilance Case No. 52/90 whereby and whereunder the learned Special Judge refused to discharge the petitioner and issued summons against him for his appearance on 4.2.2002.

(3.) MR . Shukla, learned counsel, in this view of the matter", submitted that the order impugned is wholly without jurisdiction and the same is not sustainable in law.