GOURI SHANKAR SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the aforesaid Criminal Revision applications arise out of the same criminal case and have been preferred on identical grounds and similar legal issues are involved, therefore have been heard together and shall be disposed of by common order.

(2.) Cr. Revision No.1051 of 2018 is filed against the order dtd. 28/6/2018 passed by learned Special Judge, ACB, Dumka in Misc. Crl. Application No.208 of 2018 arising out of Vigilance Case No.07 of 2003 in Ranchi Vigilance P.S. Case No.06 of 2003 registered under Ss. 420, 467, 468, 471, 120B, 109, 201, 424 and 477A IPC and Sec. 13(2) read with Sec. 13(1)(d) of the P.C. Act, whereby and whereunder, application preferred by the petitioner under Sec. 239 Cr.P.C for discharge has been rejected.

(3.) Cr. Revision No.1052 of 2018 has been filed against the order dtd. 28/6/2018 passed by learned Special Judge, ACB, Dumka in Misc. Crl. Application No.210 of 2018 arising out of Vigilance Case No.07 of 2003 registered under Ss. 420, 467, 468, 471, 120, 109, 201, 424 and 477A IPC and Sec. 13(2) read with Sec. 13(1)(d) of the P.C. Act, whereby and whereunder, application preferred by the petitioners for discharge under Sec. 239 Cr.P.C. has been rejected. The petitioners further prays to challenge the order dtd. 4/8/2018 passed by learned Special Judge, ACB, Dumka whereby and whereunder charge has been framed under Sec. 468 read with Ss. 120B, 420 of the IPC and under Sec. 13(2) read with Sec. 13(1)(d) of the P.C. Act against the petitioners.