RAMANAND PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner seeks quashing of the order dated 3.2.2007 passed by the Special Judge (Vigilance), North Bihar, Muzaffarpur in Special Case No. 72 of 2002 arising out of Vigilance P.S. Case No. 18 of 1990 by which the application of the petitioner for discharge u/s. 227 of the Code of Criminal Procedure has been rejected.

(3.) The prosecution of the petitioner and others relates to supply of Rubber Hose Pipes to the Bihar State Electricity Board in which the role of the petitioner is stated to be that he had given the report regarding quality of the Hose Pipe to the Purchase Committee on the basis of which the Supplier had been given orders for supply of Hose Pipe on more than twice the lowest tender for the same. The other charge against the petitioner is that he has placed order for 15 Hose Pipe to M/s S.C. Enterprises, Muzaffarpur for which he had no authority under the law.