MRINAL KANTI SINHA, J. - (1.) HEARD learned Advocates for the parties.
(2.) LEARNED Advocate for the petitioner or applicant submits that this matter is tagged with CRR No. 3114 of 2008, but there is no order to that effect and the impugned order has not been passed against the present applicant. Learned Advocate for the O.P. No. 1 also submits that the impugned order has not been passed against the present applicant. Learned Advocate for the O.P. No. 2 submits that he has nothing to say in this regard and necessary order may be passed.
(3.) AS it appears that there is no specific order for hearing this matter together with CRR No. 3114 of 2008, but the record of this matter has been kept with CRR 3114 of 2008, so this matter is also being taken up for hearing separately and is being disposed of separately. This Revisional Application has been directed against order No. 31 dated 27.6.2008 passed by the learned Special Judge, 3rd Court, Barasat, North 24 Parganas in Special case No. 15 of 2005 arising out of crime No. RC/36/2002 dated 30.12.2002 under Sections 120(B)/420/467/468/471 of the Indian Penal Code read with Section 13(1) (d) and 13(2) of Prevention of Corruption Act with the prayer for setting aside the impugned order.;