YADVENDRA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. for quashing the order dtd. 31/8/2021 passed by the Special Judge, Anti-Corruption Bureau, Ranchi in Vigilance Case No. 57 of 2016 arising out of Vigilance P.S. Case No. 54 of 2016 whereby and whereunder, the learned Special Judge, ACB, Ranchi has been pleased to issue non-bailable warrant of arrest against the petitioner.

(3.) It is submitted by the learned counsel for the petitioner that earlier the petitioner filed anticipatory bail application being A.B.A. No. 2981 of 2017 before a coordinate Bench of this Court which was rejected vide order dtd. 13/11/2017 and in connection with the selfsame case, earlier also Criminal Miscellaneous Petition No. 432 of 2018 was filed before this Court which was allowed by a coordinate Bench vide order dtd. 16/2/2018 and the proclamation under Sec. 82 Cr.P.C. was quashed but the order issuing the warrant of arrest against the petitioner consequent upon which the said proclamation under Sec. 82 of the Code of Criminal Procedure was issued remained intact.