MURARI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has sought for quashment of order of cognizance dated 20.09.2013 passed in Vigilance P.S.Case No.70 of 2010 corresponding to Special Case No.26 of 2010 whereby the learned Special Judge, Vigilance-II, Patna has taken cognizance against the petitioner and others for offences under Sections 467, 468, 466, 477A, 120B,420 and 201 I.P.C. as well as under Sections 7/13(2) read with Section 13(i)(d) of Prevention of Corruption Act, 1988.

(3.) Challenge is on the ground that none of the offences alleged are prima facie made out against the petitioner and as such entire criminal prosecution is abuse of the process of the Court.