- (1.) HEARD the learned counsel for the petitioner and the learned counsel for the C.B.1. Mr. Md. Mokhtar Khan.
(2.) PETITIONER has filed this revision application for setting aside the order dated 29.1.2011 passed by the learned Special Judge, C.B.I., -Cum - Additional District and Sessions Judge, 1st, Dhanbad whereby the special Judge has rejected the petitioner's application for discharge filed under Section 239 of the Cr.P.C. Learned counsel for the petitioner submits that only on the basis of the confessional statement of one co -accused namely, Amar Gupta, the petitioner has been implicated in this case. Except this, there is no other material against the petitioner. He has further submitted that the confessional statement of co -accused has no value in the eye of law.
(3.) MR . Md. Mokhtar Khan learned counsel for the C.B.I. has submitted that it has come in the impugned order that the trial Court, after perusing the case record, has come to a finding that the accused - petitioner was caught red handed while obtaining the illegal gratification of Rs. 2,000/ - (Rs. Two thousand) from the complainant, Sri Lal Babu Singh and after acceptance of the tainted money, the petitioner handed over the same to the co -accused, Amar Gupta, who was present in the office chamber of the petitioner at the time of transaction.;