DR.SURESH PRASAD SON OF LATE BALDEO PRASAD, DIVISIONAL FOREST OFFICER GOPALGANJ Vs. STATE OF BIHAR THRO.VIGILANCE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the counsel appearing on behalf of the State.

(2.) This application has been filed for quashing the order, dated 4.4.2007 passed by the Special Judge, Vigilance, North Bihar, Muzaffarpur in Special Case No. 45/2006, arising out of Vigilance P. S. Case No. 103/2006, by which cognizance has been taken against the petitioner for the offences under Sections 7, 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988 (hereinafter referred to as 'the Act ').

(3.) THE only contention that has been raised in this case is that the court has no power to take cognizance for the offences aforesaid and there is no proper order of sanction under Section 19 of the Act.