BASANT KUMAR LHAWAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this case office has pointed out as to whether the instant two restoration petitions are maintainable or not? In view of this office note, heard the counsel for the petitioner and the counsel for the opposite parties on the point of maintainability of this petition.

(2.) The petitioner has filed the instant two applications under Section 482 of the Code of Criminal Procedure for restoration of Criminal Revision No. 646 of 2006 and Criminal Revision No. 777 of 2006 which were dismissed for non appearance of the petitioner vide order dated 29.7.2008 by this Court. The petitioner has filed above mentioned Criminal Revision No. 646 of 2006 for setting aside the order dated 18.3.2006 passed by Sri K.K.Srivastava, learned Special Judge (Vigilance), Ranchi, in Special Case No. 30/89 (Patna Vigilance Case No. 005/89) registered under Sections 409/420/ 467/468/471/120B/201, I.P.C. and Section 13(2) of the P.C.Act 1988 whereby the petitioner's prayer for discharge was rejected.

(3.) The petitioner has filed another Criminal Revision No. 777/06 for setting aside the order dated 03.07.06 passed in Special Case No. 30/89 by Sri K.K. Srivastava, Special Judge (Vigilance) Ranchi, whereby the charge has been framed against the petitioner along with seven other persons under Section 120B of the Indian Penal Code read with Sections 409, 420, 467, 468, 471 and 201 of the Indian Penal Code and Section 39 of the Electricity Act as well as Section 13(2) read with Section 13(l)(C)(d) of the PC. Act.