(1.) The instant criminal revision under Sec. 438 and 442 of B.N.S.S (Bhartiya Nagarik Suraksha Sanhita), 2023 is directed against the order dtd. 12/8/2024 passed in Vigilance Case No. 01 of 2020 arising out of ACB Jamshedpur PS Case No.13 of 2019 by the learned Court, Special Judge, A.C.B., West Singhbhum at Chaibasa whereby and whereunder the petition filed under Sec. 44(1) (c) of PML Act for committing the case relating to the scheduled offence to the learned Court of Special Judge, CBI-cum-Special Judge under PMLA, Ranchi has been rejected.
(2.) At the outset it needs to refer herein that vide order dtd. 13/12/2024 this Court while taking into consideration the adjournment sought by the opposite parties for filing response to the contention of the learned counsel for the petitioner has directed to stay the trial in connection with Vigilance Case No. 01 of 2020 arising out of ACB Jamshedpur PS Case No.13 of 2019.
(3.) The opposite party namely Alok Ranjan has preferred a SLP being Special Leave to Appeal (Crl.) No.(s). 197 of 2025 against the order dtd. 13/12/2024 and the said SLP was disposed of vide order dtd. 7/1/2025 wherein liberty was granted to the petitioner to apply for vacating the interim order dtd. 13/12/2024 and directed the High Court to decide the application, if filed, in accordance with law.