MD FAISAL ZAHID Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Zaid Ahmed, counsel appearing on behalf of the petitioner.

(2.) Heard Mr. R. N. Prasad, counsel appearing on behalf of the opposite party- C.B.I.

(3.) This petition has been filed for quashing of the order dated 17.05.2019 passed by the learned Additional District Judge-IV, Dhanbad, in RC Case No. 6(A)/2013-D, registered for the offence under section 120-B read with 409, 420, 468, 471 & 477-A of the Indian Penal Code, Section 13(2) read with Section 13 (1)(c) & (d) of the Prevention of Corruption Act, 1988, whereby and whereunder process under Section 82 has been issued, which is now said to be pending in the court of learned Additional District Judge-IV, Dhanbad.