- (1.) Heard the learned counsel for the petitioner and the learned counsel for the State, as also learned counsel for the Revenue. The petitioner is aggrieved by the order dated 24.12.2002 passed by the learned Special Judge, Economic Offences-cum-Sub-Judge 2nd, Dhanbad, in CO. Case No. 105 of 1989, whereby, the application filed by the petitioner under Section 245 of the Code of Criminal Procedure, has been dismissed by the Court below.
(2.) It may be stated that the petitioner had earlier filed an application for discharge before the then Hon'ble the Patna High Court, Ranchi Bench, which was registered as Cr. Misc. No. 8307 of 1998(R) and the same was dismissed by order dated 13.10.1998, holding that at that stage, the Court would not interfere in the proceeding against the petitioner.
(3.) It may also be stated that another application filed by the other partner of the firm, namely Gopi Krishna Bagaria, who had also challenged the same criminal proceeding against him and had filed Cr. Misc. No. 8872 of 1992 before the then Patna High Court, Ranchi Bench, was allowed by order dated 18.9.1992.;