Anubha Rawat Choudhary, J. - (1.) Heard Mr. Mahesh Tewari, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Rohit Sinha, learned counsel appearing on behalf of the opposite party-Central Bureau of Investigation.
(3.) This petition has been filed for the following reliefs: - "for quashing of the entire criminal prosecution/proceeding being R.C. Case No. 2(A)/2017-D including the order dated 14.05.2018 passed in the present case by the learned Special Judge CBI-cum-Additional District Judge-XIth at Dhanbad, wherein cognizance of the offence under sections 420, 467, 468, 471, 120B of the Indian Penal Code and section 13(2) read with section 13 (1) (d) of the Prevention of Corruption Act, 1988 has been taken as against the present petitioner in connection with R.C. Case No. 2(A)/2017-D, presently pending in the court of the learned Sri Arvind Kumar Pandey, Special Judge CBI-cum-Additional Sessions Judge-XIth at Dhanbad." ;