RAMASHANKAR TIWARY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, a member of Indian Administrative Service, has filed the present application for quashing, the order dated 28.5.1994 passed by the Special Judge (Vigilance) in Special Case No. taking cognizance under sections 13(2), 13(1) (d) read with section 15 of the Prevention of Corruption Act, 1988 and sections 120B and 109 of the Indian Penal Code.

(2.) THE Deputy Superintendent of Police, Cabinet (Vigilance) Department filed a written report on 5.11.1990 before the officer Incharge of Vigilance police station, Bihar, Patna on the basis of which the Vigilance Police station Case No. 49 dated 5.11.1990 under sections 5(2)/5(1) (d) of the Prevention of Corruption Act, 1947 corresponding to sections 13 (1) (d) these accused appellants in the crime is well established by the statements of the eye -witnesses as has been referred to earlier.

(3.) THE investigation was conducted by the Investigating officer and thereafter the charge sheet was submitted , in 1992 against the petitioner for the aforesaid offences.