- (1.) JUDGMENT
(2.) THIS application has been filed for quashing of the entire criminal proceeding of Vigilance P.S case no.3 of 2004 (Special Case no.4 of 2004) whereby and whereunder cognizance of the offences punishable under Sections 420, 409, 120(B) of the Indian Penal Code and also under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act was taken against the petitioner. It is the case of the prosecution that upon information being given by the then Dy. Superintendent of Police, Vigilance, Ranchi that some irregularities have been committed by the Chief Medical Officer -cum -Civil Surgeon/ Additional Chief Medical Officer, Palamau at Daltanganj in the matter of purchase of medicines for the year 2000 to September, 2002, a preliminary enquiry was made wherein it was found that medicines had been purchased by the office of the Chief Medical Officer/Additional Chief Medical Officer, Palamau at Daltanganj on much higher rate, though it was available on much lower rate.
(3.) UPON such allegation, FIR was lodged. After investigation charge sheet was submitted, upon which cognizance of the offences punishable under Sections 420, 409, 120(B) of the Indian Penal Code and also under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act has been taken against the petitioner by learned Special Judge, Vigilance, Ranchi, vide its order dated 16.11.2011 which is under challenge.;