HARIDWAR PANDEY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has been made accused in Vigilance P.S. Case No. 37(4) of 1978 corresponding to Special Case No. 158 of 1983 registered for the offence punishable under Sections 5(2) read with 5(1)(e) of the Prevention of Corruption Act, 1947.

(2.) In the said case, the FIR was instituted on 30.4.1978. On completion of investigation the police submitted charge sheet in the court concerned pursuant to which, finding a prima facie case to be made out, cognizance of the offence was taken by order dated 20th June, 1987.

(3.) The petitioner has filed altogether nine applications either under Section 482 of the Code of Criminal Procedure (For short "the Code") or under Article 226 of the Constitution of India before this Court making several prayers. All the cases filed by him arise out of the aforesaid vigilance case and, as such, they have been heard together and are being disposed of by a common order.