Anubha Rawat Choudhary,j. - (1.) Heard Mr. Mahesh Tewari, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. T. N. Verma, learned counsel appearing on behalf of the opposite party-Anti Corruption Bureau.
(3.) This petition has been filed for the following reliefs: - 'for quashing of entire criminal proceedings in connection with Vigilance Case No. 39/2017 arising out of A.C.B. P.S. Case No. 06/2016 lodged u/s 7/13(2) read with section 13 (1) (d) of the Prevention of Corruption Act and pending in the court of Learned Additional Session's Judge-XIV-Special Judge, Vigilance (A.C.B.), Hazaribag with further prayers for quashing of order dated 02.11.2017 whereby and where under cognizance for offences u/s 7/13(2) read with section 13 (1) (d) of the Prevention of Corruption Act has been taken as well as against order dated 17.07.2019 whereby and where under discharge application of the petitioner has been rejected, both orders passed by the learned Addl. Sessions Judge - XIV - Special Judge, Vigilance (A.C.B.), Hazaribag.' ;