R.R.PRASAD, J. - (1.) IT was stated by the counsel appearing for the Opp. Party No. 2 that since the Opp. Party No. 2 got retired, he is no more interested in pursuing this matter.
(2.) SINCE the State is also the party, counsel appearing for the State would be pursuing the case of the prosecution. Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.
(3.) THIS application is directed against the order dated 01.12.2000 passed by the then Special Judge, Economic Offences, Dhanbad in C.O. Case No. 13 of 1998 whereby and whereunder, cognizance of the offences under Section 49 of the Bihar Finance Act, 1981 and also under Section 11 of the Customs Act, 1962h as been taken against the petitioner.;