RAMANAND PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Code') wherein the petitioner has prayed for quashing an order dated 27-9-1991 whereby the Special Judge Vigilance, has taken cognizance of the offence under Section 5 (2) of the Prevention of Corruption Act and also under Section 161|of the Indian Penal Code.

(2.) The learned Single Judge on 25-3-1992 after noticing that there are important questions of law involved, has referred this case to a Division Bench. Accordingly, this application, was placed before us for hearing.

(3.) In order to appreciate the questions involved, it would be appropriate to notice a few facts.