ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. Sachin Kumar, learned counsel appearing on behalf of the petitioner.
(2.) Heard Ms. Nitu Sinha, learned counsel appearing for the opposite party- C.B.I.
(3.) This petition was originally filed for the following reliefs: (a) To quash and cancel the order dated 20.06.2016 passed by learned A.J.C.-XVII Cum Special Judge (C.B.I.), Ranchi in R.C. Case No. 01(A)/2010-R whereby and whereunder the learned court has been pleased to reject the petition under Section 239 of Cr.P.C. filed by the petitioner with a prayer to discharge the petitioner from all the charges as levelled against him; (b) To allow the petition under Section 239 of Cr.P.C. and discharge the petitioner from all the charges as levelled against him in R.C. Case No. - 01(A)/2010-R presently said to be pending in the court of learned A.J.C.- XVII Cum Special Judge (C.B.I.), Ranchi. ;