R.R.Prasad,J. - (1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State-Vigilance.
(2.) This application has been filed for quashing of the entire criminal proceeding of Vigilance P.S. case no.27 of 2000 giving rise to Special Case no.14 of 2000 including the order dated 22.6.2013 whereby and where under learned Special Judge,Vigilance, Ranchi has taken cognizance of the offences punishable under Sections 467, 468,471,477A, 423, 424, 420,109,120B, 201 of the Indian Penal Code and also under Section 13(1)(d) read with Section 13(2) of the Prevention of Corruption Act,1988 against the petitioner.
(3.) Before advertising to the submission advanced on behalf of the parties, case of the prosecution needs to be taken notice of.;