Anubha Rawat Choudhary,j. - (1.) Heard Mr. Amit Kumar Sinha, learned counsel appearing on behalf of the petitioner along with Mr. Ujjawal Sinha, Advocate.
(2.) Heard Mr. T. N. Verma, learned counsel appearing on behalf of the opposite party-Anti-Corruption Bureau.
(3.) This revision application has been filed for the following reliefs: - 'That by virtue of this present application the Petitioner intends to move this Hon'ble Court for setting aside the order dated 28.8.18 passed by the learned Court of Special Judge(A.C.B.) Dumka in Vigilance P.S. Case No. 34/2008 corresponding to Spl. Case No. 47/2003, by which the application Misc. Crl. Application No. 282/18 for discharge filed on behalf of the petitioner under Section 239 of the Code of Criminal Procedure has been rejected, which has been lodged for the offences punishable under Sections 7/13(2) read with 13(1)(d) of the Prevention of Corruption Act and this case is now pending in the Court of learned Special Judge (A.C.B.), Dumka.' ;