ACHAL KUMAR RANA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Vigilance Investigation Bureau (opposite party).

(2.) The petitioner has moved the Court under Section 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The initiation of the matter was the complaint of a member of the Legislative Assembly resulting in vigilance enquiry against Mr. Ashok Kumar Singh, I.A.S., the then Managing Director, Bihar State Financial Corporation, alleging certain irregularities committed by him.