BALESHWAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Siddhartha Prasad, learned counsel for the petitioners of these cases and Mr. Anjani Kumar, learned senior counsel for the Vigilance.

(2.) The petitioners have filed their respective applications under Articles 226 and 227 of the Constitution of India for quashing the first information report (for short 'FIR') of Vigilance Case No. 39 of 2015 dated 18.05.2015 registered under Sections 193, 409, 420, 467, 471, 120-B of the Indian Penal Code and Sections 7, 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988.

(3.) However, in course of argument, learned counsel for the petitioners submitted that for the present the petitioners would confine their prayer to the extent that the investigating agency should be directed to complete the investigation of the case expeditiously and submit their report under Section 173(2) of the Code of Criminal Procedure before the court.