R.R.Prasad,J. - (1.) This writ application has been filed for quashing of the order dated 1.7.2014 passed by the Special Judge, Vigilance, Ranchi in Special Case No. 06A of 2010, whereby and where under, cognizance of the offence punishable under Sections 7/13(2) read with Section 13(1)(d) of Prevention of Corruption Act has been taken against the petitioner.
(2.) Before adverting to the submission advanced on behalf of the parties, the case of the prosecution needs to be taken notice of.
(3.) On 20.7.2010 the complainant-respondent no. 2 lodged a complaint to the Superintendent of Police, Vigilance, Ranchi alleging therein that one Harendra Prasad Singh, working in the office of the Director, Education, took a sum of Rs. 5000/- on 21.1.2010 for favouring him in the departmental proceeding going on against him. Even after taking the said amount, Harendra Prasad Singh was pressurising him to pay further a sum of Rs. 20,000/-, as the Director (petitioner) is very annoyed. In such situation, he lodged a case on 27.1.2010.;