SANJIV PAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) These Criminal Revision Petitions arise out of order passed by the Special Judge, CBI, Ranchi in RC Case no. 4 (A)/2006 (R) registered under Ss. 120B read with 420 IPC and Sec. 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 whereby and whereunder the discharge petition under Sec. 239 of Cr.P.C. filed by the petitioners /accused persons has been rejected. Since all the revision arise from the common order therefore they have been heard together and will be disposed by common order.

(2.) Cr. M.P. Nos. 2, 3 and 13 of 2022 were filed under Sec. 482 of the Cr.P.C. for quashing of the order of cognizance and entire proceeding. This Court vide order dtd. 8/7/2022 permitted these cases to be heard analogous with the present revision petitions for the reason that earlier the revision petitions filed by these petitioners against the discharge petitions were permitted to be withdrawn for being heard in these criminal miscellaneous petitions. These petitions have been also been heard together and shall be disposed of by common order.

(3.) A First Information Report was registered by the Anti-Corruption Bureau, CBI, Ranchi P.S. on 30/3/2006 under Ss. 120B read with Sec. 420 of the Indian Penal Code and Sec. 13(2) read with Sec. 13(1)(d) of the Prevention of Corruption Act, 1988 against the following :-