Anubha Rawat Choudhary, J. - (1.) Heard Mr. P.P. N. Roy, learned senior counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Rohit Sinha, learned counsel appearing on behalf of the State-opposite party.
(3.) This petition has been filed for the following reliefs:- "For quashing part of the order dated 18.07.2016 passed in R.C. Case No. 02(A)/2013 (D) by the learned Special Judge, C.B.I., cum XIth Additional Sessions Judge, Dhanbad whereby the learned court below has taken cognizance of the offences punishable under Sections 120(B) read with Section 420,468,471 of the Indian Penal Code and under Section 13(2) of the Prevention of Corruption Act against the petitioner and one Gopal Thakur. The case is pending in the court of learned Special Judge, C.B.I. cum XIth Additional Sessions Judge, Dhanbad. It is further prayed to quash the entire criminal prosecution pending against the petitioner vide R.C. Case No. 02(A)/2013(D) pending in the court of learned Special Judge, C.B.I., cum XIth Additional Sessions Judge, Dhanbad." ;