- (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ application is for quashing of the First Information Report dated 25.10.2000 registered under Sections 409, 420, 467, 468, 477 A and 120B of the Indian Penal Code and Section 13(ii) read with Section 13(1)(c)(d) of the Prevention of Corruption Act consequent thereto Special Case No. 5/2000 is pending before the Special Judge, CBI (AHD), Ranchi. At the outset, it is stated that now the Special Case No. 5/2000 is fixed for judgment on the next Saturday, i.e. 15.4.2006 after conclusion of the trial as submitted by Mr. Jha, learned counsel appearing for the petitioner in course of argument.
(3.) THE petitioner has faced the trial in the aforesaid special case being one of the accused, who was charged for the aforesaid offences of entering into a criminal conspiracy and in furtherance of such criminal conspiracy cheated the Government to a tune of Rs. One crore by showing bogus supplies against fake bills submitted by private suppliers and further an amount of Rs. 75,21,800/ - which was allotted to the office of the Project Officer, Frozen Semen Bank, Hotwar, Ranchi was misappropriated by manipulating documents.;