RAM PRAVESH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioners are accused in connection with K.Hat Police Station Case No.126 of 2012, corresponding to Special Case No.10 of 2012, pending in the court of learned Special Judge, Vigilance-II, Patna. All the petitioners have sought for quashment of the order dated 03.08.2016 passed in the aforesaid case, whereby prayer of the petitioners for discharge has been refused.

(3.) The challenge is on the ground that on bare perusal of the First Information Report, material collected during investigation and counter affidavit filed on behalf of the Electricity Board, the charges appear to be groundless.