Anubha Rawat Choudhary, J. - (1.) Heard Mr. Shailesh, learned counsel appearing on behalf of the petitioner along with Mr. Chandrajit Mukherjee, Advocate.
(2.) Heard Mr. Rohit Sinha, learned counsel appearing on behalf of the State-C.B.I.
(3.) This petition has been filed for the following reliefs: - "for quashing of order dated 03.04.2014 passed in R.C.5(A) of 1997(D) by learned District Judge VII cum Special Judge, C.B.I., Dhanbad whereby and whereunder the charges have framed against the petitioner under sections 120-B, r/w 406, 407, 409, 420, 468 and 471 of I.P.C., and sec. 13(2) r/w 13(1)(c)&(d) of PC Act, 1988 and entire criminal proceedings arising thereof and now pending in the court of Learned A.D.J.- VII at Dhanbad, as also the entire criminal proceeding associated with the case now pending in the court of learned ADJ VII, cum Special Judge C.B.I., Dhanbad." ;