ANUBHA RAWAT CHOUDHARY,J. - (1.) Heard Mr. Rahul Kumar, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. T.N. Verma, learned counsel appearing on behalf of the Vigilance.
(3.) This petition has been filed for the following relief: "For quashing the entire criminal prosecution including the order dated 20.11.2010 whereby warrant of arrest issued against the petitioner and the order dated 20.01.2011 whereby the process under Section 82 Cr.P.C has been issued by the court of Special Judge cum Additional Judicial Commissioner, Vigilance Court, Ranchi in connection with Special Case No.48/2010 arising out of Khunti P.S. Case No.97/2010 lodged by the opposite party no.2 under Sections 161/406/409/420/467/468/471 and 34 of I.P.C and Section 7 and 13(1) (d) of the Prevention of Corruption Act, now pending in the court of Special Judge, Ranchi." ;