JANARDAN PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioner has filed the instant Cr. Writ application for issuance of an appropriate writ/directions for quashing the entire criminal proceedings arising out of Vigilance P.S. Case No.28 of 2000 corresponding to Special Case No.15 of 2000 for the offence under Sections 423, 424, 467, 468, 469, 471, 477A, 409, 120B & 109 of the Indian Penal Code r/w Section 13(1) (d) and read with Section 13(2) of the Prevention of Corruption Act, 1988.

(3.) The petitioner has filed an interlocutory application i.e. I.A. (Criminal )No. 176 of 2011 wherein the petitioner prayed for addition of prayer in the prayer portion for quashing order dated 26.11.2009 passed in Vigilance case no. 28/2000 corresponding to Special Case No. 15/2000 whereby the Special Judge (Vigilance), Ranchi has taken cognizance of the offence under Sections 426/ 424/467/468/471/477A/ 409/120 (B)/109 of Indian Penal Code and under Section 13(i)(d) read with 13(2) of Prevention of Corruption Act 1988 against the petitioner.