JUDGEMENT
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(1.) Leave granted.
(2.) The criminal prosecution launched against the appellant is sought to be nullified on a claim of immunity under Article 194(2) of the Constitution of India.
(3.) The gravamen of the charge against the appellant is that he had accepted a bribe to vote in favour of a particular candidate in the Rajya Sabha election that was held sometime in 2012 in Jharkhand.;
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