VAKIL PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Learned counsel for the parties.

(2.) The petitioner seeks quashing of the entire criminal proceedings pending against him in Special Case No. 29 of 1987 earlier in the court of Special Judge, Patna and now before the Special Judge, Muzaffarpur, arising out of Kaji Mohammadpur P.S. Case No. 201 of 1981 dated 8.4.1981.

(3.) IN the present matter, the petitioner was made an accused in Kaji Mohammadpur P.S. Case No. 201 of 1981 under Sec. 161 of the Indian Penal Code and Sec. 5 (2) of the Prevention of Corruption Act after he was caught red - handed in a trap laid by the police at the instance of a contractor, namely, Mr. Lal Babu Tiwary.