ANIMESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has invoked extraordinary jurisdiction of this Court under Article 226 of the Constitution of India praying for the following reliefs.:-

(2.) Be it mentioned at the outset that during pendency of the instant case, learned Special Judge, Vigilance, Patna took cognizance of offences under Ss. 109 and 120 B of the IPC and Sec. 13(2) read with Sec. 13 (1) (e) of the Prevention of Corruption Act. The petitioner has also prayed for quashing of the order of cognizance taken by the learned Special Judge, Vigilance, Patna.

(3.) The petitioner is a Member of Bihar Administrative Service. He joined service in the year 1996 and till 2014, he honestly and diligently performed his duties to the satisfaction of the State Government. In the year 2014, he was posted as District Transport Officer (DTO), Kaimur till June, 2016 and during this period, he raised unprecedented Government revenue for the State Government. Because of relentless and devoted work of the petitioner, many antisocial people having political nexus became the enemies of the petitioner. In the year 2016, a case under the Prevention of Corruption Act and the general provision of the IPC was registered against him, being Vigilance P.S. No. 82 of 2016.