- (1.) Heard Nilesh Kumar, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. T.N. Verma, learned counsel appearing on behalf of the opposite party.
(3.) This petition has been filed for the following relief: "To quash the entire criminal proceedings pending as against this petitioner including order dated 22/8/98 by which cognizance has been taken as against the petitioner along with other accused persons for the offence under Sections 120B , 409 , 406 , 467 , 468 , 471 , 477A of the Indian Penal Code and Sections 13(2) read with 13 (1) (c) and 13 (1) (d) 5 (2) 5 (1) (c) (d) of the Prevention of Corruption Act , 1988 including order dated 5.1.2017 by which Permanent Warrant of Arrest has been issued as against this petitioner along with others and the case is fixed for recording evidence under Section 299 of the Cr.P.C and also for quashing of order dated 10.4.18 by which fresh warrant of arrest has been issued as against this petitioner in Special Case No.42/1989 arising out of Patna (Vigilance) P.S. Case No.48/89 since the same was transferred to Jharkhand after bifurcation of the State and this case is now pending in the Court of learned Special Judge at Ranchi." ;