R.R.Prasad,J. - (1.) This application has been filed for quashing of the entire criminal proceeding of Ranchi Sadar (Vigilance) Case No. 30 of 2012 (Special Case No. 33A of 2012) including the order dated 11.2.2013, whereby and whereunder, cognizance of the offences punishable under Section 7/13(2) read with 13(1)(d) of the Prevention of Corruption Act has been taken against the petitioner.
(2.) The case of the prosecution is that when the complainant approached to the petitioner, a CDPO, for getting the vouchers relating to purchase of certain materials certified, the petitioner asked her to pay INR 2000/- as bribe. Thereupon a complaint was made to the Vigilance who constituted a team and when the bribe was paid to the petitioner, it was recovered not from the possession of the petitioner but from the possession of one Manikant Prasad Yadav, who was found sitting beside the petitioner.
(3.) On such allegation, a case was registered as Ranchi Sadar (Vigilance) Case No. 30 of 2012 for the offences under Section 7/13(2) read with 13(1)(d) of the Prevention of Corruption Act. On completion of investigation, when charge sheet was submitted after procuring sanction for prosecution, cognizance of the offences as aforesaid was taken vide its order dated 11.2.2013 which is under challenge.;