Anubha Rawat Choudhary,j. - (1.) Heard Mr. Mahesh Tewari, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. T. N. Verma, learned counsel appearing on behalf of the opposite party-Anti Corruption Bureau.
(3.) This petition has been filed for the following reliefs: - 'for quashing of entire criminal case being Vigilance Case No. 30/2016, arising out of Sadar Vigilance P.S. Case No. 28/2016 including order dated 20/7/2016 passed by the learned Special Judge, A.C.B. Hazaribag wherein cognizance of the offences under section 7/13(2) r/w Section 13(1)(d) of the Prevention of Corruption Act has been taken and also order granting sanction passed by the learned District Magistrate, Hazaribag issued vide Memo No. 602 dated 1.7.2016 wherein sanction for prosecution of the petitioner under section 7/13(2) r/w Section 13(1)(d) of the Prevention of Corruption Act has been granted as against the petitioner in connection with Vigilance Case No. 30/2016, arising out of Sadar Vigilance P.S. Case No. 28/2016. Pending in the court of learned Special Judge, A.C.B., Hazaribag.' ;