RAM NANDAN PRASAD SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Sri Ajay Kumar Ojha, the Learned Counsel for the petitioner and Sri Jharkhandi Upadhayay, the learned A.P.P. for the State. The petitioner through this application prays for the quashing of the order dated 16.6.2006 passed by the learned Sub -Divisional Magistrate, Katihar in Barsoi P.S. Case No. 91 of 1992, G.R. No. 1869 of 1992, whereby the petition of the petitioner for his discharge under Section 239 Cr.P.C. has been rejected.

(2.) THE submission advanced on behalf of the petitioner is that the learned Magistrate had erred in rejecting his petition since he had per force been made to face three different means of prosecution simultaneously on the same set of facts, namely, a departmental proceeding, the instant case as also the matter pending before the C.B.I.