CHANDRA KISHORE KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned single Bench of this Court on 17th of March, 2016 in C.W.J.C. No.1733 of 2013 and C.W.J.C. No.10682 of 2011 whereby, the contention of the appellant that the appellant is not a public servant, as defined under Section-2(c)(ix) of the Prevention of Corruption Act, 1988, remained unsuccessful.

(3.) The challenge was that there could not be any criminal investigations against him as he is office bearer of a private cooperative society, thus, not a public servant, as defined in the above Act, thus, the police will not have any right to ask for the information from the appellant.