- (1.) Heard Mr. Anil Kumar, learned senior counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Rohit Sinha, learned counsel appearing on behalf of the opposite party-CBI.
(3.) This petition has been filed for the following reliefs: "That the instant criminal revision application is directed against the order dated 09.07.2019 passed in Misc. Criminal Application No.707/2019 arising out of R.C. No.11(A)/2015-R by Sri A.K. Mishra No.1, learned Special Judge, CBI, Ranchi whereby and whereunder, the application for discharge has been rejected, which is illegal, now the case is pending before the learned Special Judge, CBI, Ranhi.";