SURENDRA MOHAN SAHAY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed this application to quash the order dated 26.08.2011 passed by the learned Special Judge, Vigilance-1 in Special Case No. 11 of 2004, arising out of Vigilance P. S. Case No. 8 of 2004 whereby the court has taken cognizance against the petitioner and others under Sections 465, 467, 468, 471, 474, 477A, 409, 418, 420, 218, 109 and 120B of the Indian Penal Code and Sections 7 and 13(2) read with 13(1) (c) and (d) of the Prevention of Corruption Act, 1988.

(2.) Vigilance P. S. Case No. 8 of 2004 was lodged on the basis of written report of Mr. Arun Kumar Sinha, Deputy Superintendent of Police, Cabinet (Vigilance) Department, Electricity Cell, Patna alleging inter alia as follows:-

(3.) On completion of investigation, the Investigating Officer found the allegations made in the first information report (for short 'FIR') to be true and thus submitted Charge-Sheet No. 62 of 2011 dated 23.08.2011 in the court of Special Judge, Vigilance-1, Patna.