ATENDRA KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Kumar Basant Narayan, learned counsel appearing on behalf of the petitioner.

(2.) Heard Mr. Rohit Sinha, learned counsel appearing on behalf of the opposite party- C.B.I.

(3.) This criminal revision petition was initially filed challenging the legality, propriety and correctness of the order dated 23.01.2017 passed by learned Special Judge, CBI-cum-District & Additional Sessions Judge-XI, Dhanbad in connection with R.C. Case No. 10(A)/2013-D, registered under Section 120B r/w 420, 467, 468,471 and 477 of the Indian Penal Code and Section 13(2) r/w 13(1)(d) of the Prevention of Corruption Act, 1988, whereby and whereunder, an application preferred by the petitioner under Section 239 of the Code of Criminal Procedure for discharge was rejected without considering the facts and circumstances of this case. This case is now said to be pending in the Court of learned Special Judge, C.B.I.-cum-Additional Sessions Judge-XI, Dhanbad.