(1.) The instant criminal revision has been preferred under Sec. 438 and 442 of Bhartiya Nagarik Suraksha Sanhita, 2023 against the order dtd. 29/11/2024 passed in connection with Special Vigilance Case No. 45(A)/2013 arising out of Vigilance P.S. Case No. 45/2013 registered for the offence under Ss. 406/409/420/467/468/ 471/120B of the IPC and under Sec. 13(2) read with 13(i)(d) of the Prevention of Corruption Act, whereby and whereunder the petition for discharge filed by the petitioner has been rejected and Charge has been directed to be framed against the Petitioner.
(2.) The brief facts of the case as mentioned in the instant petition, which are required to be enumerated read hereunder as :-
(3.) The prosecution story in short is based on the written report of one Jitendra Kumar, Police Inspector, Vigilance Bureau, Ranchi dtd. 28/5/2011 wherein he has stated that a Preliminary Enquiry being 38/2009 has been referred by the Cabinet Vigilance Department of the Government of Jharkhand vide letter no. 1055 dtd. 22/8/2009 for enquiring into the affairs of Dhanbad Central Cooperative Bank Limited whereupon the FIR has been drawn.
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