(1.) All these three cases are arising out of same FIR, however, discharge and charge orders are different and in view of that, all these cases are being heard together with consent of the parties.
(2.) Heard Mr. Indrajit Sinha, learned counsel for the petitioners and Mr. Anil Kumar, learned A.S.G.I., appearing for the CBI.
(3.) In all these petitions, the prayer is made for quashing the orders dtd. 12/8/2022 passed by the learned Special Judge, CBI, Ranchi in connection with R.C. Case No.17(A)/2016-R registered for the offences under Sec. 109 of the Indian Penal Code and under Sec. 13(2) read with Sec. 13(1)(e) of the Prevention of Corruption Act, 1988, whereby, discharge petitions filed under Sec. 227 of Cr.P.C. by the petitioners have been rejected. The prayer is also made for quashing the order dtd. 21/11/2022 passed by the learned Additional Judicial Commissioner-XVII cum Special Judge, CBI, Ranchi, whereby charges have been framed against the petitioners under Sec. 109 of the Indian Penal Code and under Sec. 13(2) read with 13(1)(e) of the Prevention of Corruption Act, 1988.
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