(1.) Heard Mr. Pandey Neeraj Rai, learned counsel appearing for the petitioner in Criminal Revision No. 1405 of 2018, Ms. Sonal Sodhani, learned counsel appearing for the petitioner in Criminal Revision No. 1556 of 2018 and Mr. Prashant Pallav, learned D.S.G.I. appearing for the CBI in both the cases.
(2.) The petition dtd. 23/2/2018 filed by Gyanchand Prasad Agrawal was decided by order dtd. 7/9/2018 and the petition filed by Ajay Kumar was also decided by the same order dtd. 7/9/2018, in connection with R.C. Case No. 06(A)/2009-E by the learned Additional Sessions Judge-IV-cum-Special Judge, CBI, Dhanbad, which are under challenge in these petitions.
(3.) I.A. No. 6143 of 2019 in Cr. Rev. No. 1556 of 2018 and I.A. No. 5485 of 2019 in Cr. Rev. No. 1405 of 2018 were filed for subsequent development, as the charge has been framed, which was allowed by order dtd. 15/7/2019, in view of that, the order of framing charge dtd. 21/5/2019 is also under challenge.