ARUN KUMAR Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and also learned counsel for the Central Revenue.

(2.) BY this application, the petitioner has prayed for quashing the entire criminal prosecution launched against him in Complaint Case No. 382(c) of 1992, pertaining to Trial No. 605 of 1992 whereby and whereunder the learned Special Judge, Economic Offences, Patna, has taken cognizance of the offence under Sections 276C and 277 of the Income-tax Act, 1961.