JAI KISHORE CHOUDHARY, Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Heard Mr. T.N. Verma, learned counsel appearing on behalf of the Anti Corruption Bureau.

(3.) This petition has been filed against the order dated 17.09.2018 passed in Khunti P.S. Case No. 115/2010, registered for the offence under Sections 161,406,409,420,467,468,471/34 of the Indian Penal Code and under Section 7, 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act, 1988 corresponding to Vigilance (Special) Case No. 62(A)/2010 by the learned court of Shri Santosh Kumar-II, Special Judge, ACB, Ranchi whereby the petition for discharge, upon remand by this Hon'ble Court vide order dated 25.06.2018 passed in Criminal Revision No. 553 of 2016, has been mechanically and casually rejected and charge has been directed to be framed against the petitioner under Section 406,409,420,467,468,471/34 of the Indian Penal Code and under Section 7, 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act, 1988 although no material has transpired during investigation as against the involvement of the petitioner, which is now pending before the learned Court of Special Judge, ACB, Ranchi.