Anubha Rawat Choudhary,J. - (1.) Heard Mr. A.K. Kashyap, learned senior counsel appearing on behalf of the petitioners along with Mr. Antriksh Srivastava, Advocate.
(2.) Heard Mr. Rohit Sinha, learned counsel appearing on behalf of the opposite parties representing CBI.
(3.) This petition has been filed for the following reliefs:- 'For quashing of the order dated 13.02.2019 passed by the learned Additional Sessions Judge-XVI-cum-Special Judge, CBI, Dhanbad in R.C. Case No. 05(A)/2017-D, whereby the prayer made on behalf of the petitioner for discharge under Section 227 of the Code of Criminal Procedure for the offence under Section 7 and Section 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act, 1988 has been rejected, the case is pending for framing of charge in the court of Mrs. S. Srivastava, the learned Additional Sessions Judge-XVI-cum- Special Judge, CBI, Dhanbad.' ;