Anil Kumar Choudhary, J. - (1.) Heard the parties through video conferencing.
(2.) This criminal revision has been directed against the Order dated 06.12.2019 passed by learned Special Judge (ACB), Dhanbad in Special Case No.27 of 2017 {M.C.A. No.2005 of 2018} whereby and whereunder the learned court below has rejected the prayer for discharge of the revision petitioner.
(3.) The brief facts of the case is that the revision petitioner who was posted as Block Development Officer; was found in possession of Rs.50,000/- of alleged bribe money. Hence, after investigation of the case, A.C.B. has submitted the charge-sheet. Thereafter, prayer for discharge was made by the petitioner which has been rejected by the trial court, by the impugned order.;