- (1.) Sri Niraj Sinha, A.D.G, Vigilance Bureau, Jharkhand with Sri Raj Kumar Lakra, Superintendent Vigilance Bureau, the Investigating Officer of Vigilance P.S. Case No. 31 of 2010, are present in Court along with learned Advocate General.
(2.) In a matter of serious allegation of horse trading in Rajya Sabha Election, 2010 in the State of Jharkhand, a sting operation was conducted by a National News Channel, IBN7, New Delhi, wherein six MLAs have been shown saying that they have been approached by candidates, who fought Rajya Sabha Election held in the year 2010. This sting operation was broadcasted on 2nd August, 2010. It appears that in view of above exposure as well as may be for more reasons an F.I.R was lodged upon which a Vigilance P.S. Case No. 31 of 2010 was registered on 4th August, 2010. Till the end of January, 2013 investigation has not been completed by the State Vigilance Department rather to say the fact will reveal that there was no progress in investigation in spite of the vehement statement made by the learned Advocate General that now the progress can be seen and the investigation may be completed in couple of months only in view of the fact that the State Vigilance Department has received the report from Forensic Laboratory about the 'Compact Disk' (C.D) in which the said conversations of money transaction for the purpose of casting of votes in Rajya Sabha Election of 2010 was recorded.
(3.) Finding the situation of no progress in investigation by the Vigilance Department of the State, this petition in the form of 'Public Interest Litigation' has been filed by the petitioner praying that matter may be handed over to the C.B.I as was done by this Court in the matter of Rajya Sabha Election as ordered on 5th April, 2012 in W.P. (PIL) 1801 of 2012 with W.P.(C) No. 1802 of 2012.;