ANUBHA RAWAT CHOUDHARY, J. - (1.) Heard Mr. Pandey Neeraj Rai, learned counsel appearing on behalf of the petitioner in Criminal Revision No. 1057 of 2018.
(2.) Heard Mr. T. N. Verma, learned counsel appearing on behalf of the Opposite Party- Anti-Corruption Bureau.
(3.) This revision application has been filed against the order dated 04.07.2018 rejecting the discharge petition of the petitioner passed by the learned Special Judge, Anti-Corruption Bureau, Ranchi in Misc. Criminal Application 255/2018 arising out of Vigilance (Special) Case No. 02/2011 corresponding to Vigilance P.S. Case No. 02/2011 registered under Sections 409, 420, 467, 468, 471, 477(A), 120(B) of Indian Penal Code, 1860 and Section 13(2) r/w Section 13(1)(c)(d) of Prevention of Corruption Act, 1988 which is now said to be pending in the court of learned Special Judge, Vigilance, Ranchi.;