BHAWESH BUTALA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court. Heard the learned counsel for the petitioner and the learned counsel for the Vigilance.

(2.) The petitioner has filed the instant writ petition for quashing the criminal case arising out of Vigilance P. S. case No. 20 of 2009 (Spl. Case No. 25 of 2009 dated 29.10.2009) instituted for the offence alleged to have been committed under Sections 420, 406, 408, 409, 120(B) of the Indian Penal Code and under Sections 12/13 (ii) read with 13 (I) (d) of the Prevention of Corruption Act which is pending in the Court of Special Judge Vigilance, Ranchi.

(3.) The learned counsel for the petitioner submitted that the petitioner is the land owner and he is not the builder and he has further submitted that the entire contents of the FIR is misconceived as in the FIR the petitioner has been shown as a builder but in the paragraph 9 of the FIR, he has been shown as land owner.