PRADEEP KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BOTH the cases arising out of the same case were heard together and are being disposed of by this common order.

(2.) CR .M.P. No. 856 of 2013 has been filed on behalf of the petitioner for quashing of the entire criminal proceeding of R.C. No. 14(A)/2009 -AHD -R including the order dated 5.9.2011 whereby and whereunder cognizance of the offence under Sections 120B, 420, 477A of the Indian Penal Code and also under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act was taken against the petitioner and others whereas Cr. Revision application is directed against the order dated 8.3.2013 passed in the said case whereby the prayer for discharge of the petitioner from the case was rejected.

(3.) BEFORE adverting to the submissions advanced on behalf of the parties, case of the prosecution needs to be taken notice of.