UMA SHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the above petitions were heard analogously and a common order is being passed in both the above stated petitions.

(2.) The above stated petitions have been filed against the orders passed in Special case no 30/2006 arising out of Vigilance P.S. case no. 89/2006.

(3.) Cr. Misc. no. 1146/2012 has been filed against the order dated 1.10.2007 passed by learned Special Judge, Vigilance II, Patna in the above stated Special case no 30/2006 arising out of Vigilance P.S.case no. 89/2006 by which and whereunder learned Special Judge, Vigilance II, Patna took cognizance for the offence punishable under section 13(2) read with section 13(i) (d) of the Prevention of Corruption Act, 1988 (herein after referred to as the 'Act').