- (1.) The only concern which has been shown by Mr.Majumdar, learned Sr. counsel appearing for the petitioner is that the petitioner is being prosecuted for the same offence by the C.B.I as well as Vigilance.
(2.) It was further submitted that pursuant to the order passed by the Division Bench, investigation of the case lodged by the Vigilance was taken over by the C.B.I.
(3.) However, the stand of the C.B.I is that the C.B.I is no more investigating the case, rather the case is being investigated by the Vigilance.;