BRIJ KISHORE JHAWAR Vs. BASANT KUMAR JHAWAR

JUDGEMENT

(1.) THE Criminal Revisions preferred under Section 401 read with Section 397 of the Code of Criminal Procedure and the Criminal Miscellaneous Petitions under Section 482 of the Code of Criminal Procedure (both hereinafter referred to as the Code) have been heard and being decided by a common order.

(2.) THE petitioner Basant Kumar Jhawar has requested in Criminal Revision No. 646 of 2006 for quashment/setting aside of the impugned order dated 18.3.2006, passed by Sri K.K. Srivastava, Special Judge (Vigilance), Ranchi, in Special Case No. 30/89 (Patna Vigilance Case No. 5/89), by which prayer for his discharge from the alleged offence was rejected.

(3.) IN Criminal Revision No. 779 of 2006, the petitioner Brij Kis.hore Jhawar has requested for quashment/setting aside the impugned order dated 3.7.2006, by which the Special Judge (Vigila'1ce), Ranchi framed the charge under Section 39 of the Indian Electricity Act against him and another in Special Case No. 30/89. The petitioner has requested for stay of further proceedings in the said case during pendency of the criminal revision.