Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rahul Kumar, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. T.N. Verma, learned Spl. P.P., AntiCorruption Bureau, Ranchi.
(3.) This petition has been filed for the following reliefs: "(i) For quashing the order granting sanction for prosecution as contained in Memo No.246, Giridih dated 08.02.2019 (Annexure-10) whereby and whereunder Civil Surgeon-cumChief Medical Officer, District Giridih granted sanction for prosecution against the petitioner under Sections 7 / 13(2) r/w Section 13(1)(d) of the Prevention of Corruption Act, 1988 under pressure of the higher authorities, though earlier sanction was rejected twice and the same is not in accordance with the settled the principles of law, pending before District & Additional Sessions Judge-II-cum-Special Judge (Vigilance) Dhanbad. (ii) For quashing of the order taking cognizance dated 14.02.2019 (Annexure-11) in Spl. (ACB) Case No.45/2002 corresponding Dhanbad (ACB) PS Case No.39/2002 by learned court of District & Sessions Judge-II-cum-Spl. Judge (Vigilance), Dhanbad whereby and where under, cognizance has been taken for offences under Sections 7 / 13(2) r/w Section 13(1)(d) of the Prevention of Corruption Act, 1988 as the same is illegal in view of the illegal sanction for prosecution and the same is not sustainable in the eyes of law; (iii) During the pendency of the instant writ application, for stay of the further proceeding in Spl. (ACB) Case No.45/2002 corresponding to Dhanbad (ACB) PS Case No.39/2002 before the learned court of District & Sessions Judge-II-cum-Spl. Judge (Vigilance), Dhanbad." Arguments on behalf of the petitioner. ;