CENTRAL BUREAU OF INVESTIGATION Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These three petitions u /s. 482 Crimial P.C. raise a common question of law. These were heard together and are disposed of by this common order.

(2.) In S.B. Cr. Misc. Petition No. 742/96 Rameshwar Lal Yadav complainant filed complaint against two officers of the State Bank of Bikaner and Jaipur and one Ram Nara in in the Court of the Special Magistrate (S.P.E. Cases), Rajasthan, Jaipur for offences punishable under sections 409, 420 of the Indian Penal Code (the IPC) allegedly committed by them in the year 1991. The learned Magistrate, by his order dated 24.5.1996, ordered under section 156(3) the Superintendent of Police, (C.B.I.) to investigate the offences and submit his report to the competent Court.

(3.) In S.B. Cr. Misc. Petition No. 743/96 Jagdish Prasad Soni complainant filed a complaint under section 190 Crimial P.C. in the Court of Special Judge C.B.I. cases against thirty persons, including certain officers of Bank of Baroda for having committed offences punishable under section 13(1) (d) and 13 (2) of the Prevention of Corruption Act, 1988 (the Act of 1988). The learned Special Judge, vide his order dated 12.6.1996, forwarded the complaint under section 156(3) Crimial P.C. to Special Police Establishment/CBI for investigation and report by 14.10.1996.