PRAVEEN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A. K. Kashyap, Senior counsel along with Mr. Ashish Kr. Verma, counsel appearing on behalf of the petitioner.

(2.) Heard Mr. T. N. Verma, counsel appearing on behalf of the opposite party- A.C.B.

(3.) This petition has been originally filed for quashing of entire criminal proceeding in connection with Vigilance Case No. 42 of 2015, corresponding to Special Vigilance Case No. 52/2015 for alleged offence U/s 7/13(2) of the Prevention of Corruption Act, 1988, which is now said to be pending in the court of Vigilance Special Judge ACB, Ranchi.