R. R. Prasad, J. - (1.) I.A.No.5719 of 2014 Heard learned counsel appearing for the petitioner and learned counsel appearing for the Vigilance on the interlocutory application bearing no.5719 of 2014 wherein prayer has been made to quash the order dated 16.9.2014 whereby charges have been framed against the petitioner under Section 13(2) read with section 13(1)(e) of the Prevention of Corruption Act.
(2.) Learned counsel appearing for the petitioner submits that this application has been filed wherein prayer has been made to quash the entire criminal proceeding of Vigilance P.S. Case no.21 of 2013 including the order taking cognizance. While the matter was pending before this Court, charge was framed and now by way of interlocutory application, the order framing charge has been sought to be quashed and therefore, the prayer made in the interlocutory application be allowed.
(3.) In view of the facts and circumstances stated above, the prayer made in the interlocutory application is hereby allowed. Let the interlocutory application form part of the main application. Cr.M.P. No.112 of 2014;