PAWAN KUMAR KEDIA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the Vigilance.

(2.) Initially, this application was filed for quashing of the order dated 28.11.2014 passed by learned Special Judge, Vigilance, Ranchi, in Special Case No.25 of 2013 (Vigilance P.S. Case No.24 of 2013) whereby and whereunder, cognizance of the offence punishable under Section 7/13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, on the ground that the case was investigated by the Inspector in relation to Officer of gazetted rank, though the Inspector had never been authorized to investigate the case either by general letter or by the specific order.

(3.) The said ground taken on behalf of the petitioner is devoid of any merit, as by virtue of Notification No.3343 dated 21.07.2012, the Inspector has been authorized by the State to make investigation of the offences under Sections 7, 8, 9, 10, 11, 12, 13, 14 and 15 of the Prevention of Corruption Act, 1988.