DHEERAJ KUMAR @ DHIRAJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is apprehending their arrest in connection with R.C. 06(A)/2013AHDR, for the offence registered under Sections 120B, 420, 468, 471 of the Indian Penal Code and under Sections 13(2) read with Sec. 13(1) (d) P. C. Act.

(3.) The prosecution case of prosecution as unfolded in the written report dated 09.08.2013 of Rajiv Ranjan, Superintendent of Police, C.B.I, EOW, Ranchi alleging inter alia that the Honourable High Court of Jharkhand at Ranchi vide its order dated 14.06.2012 arising out of W.P. (PIL) No. 3594 of 2011 with analogous cases directed the C.B.I to take up the enquiry of Vigilance P.S. Case No. PE36/ 2010 dated 24.09.2010, hence the Vigilance P.S. Case PE.36/2010 was registered as PE 1(A) 2012AHDR.