RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Rajiv Ranjan, learned senior counsel for the petitioner in W.P.(Cri.) No. 326 of 2016, Mr. Anil Kumar Sinha, learned senior counsel for the petitioners in W. P. (Cri.) No. 268 of 2016 and Mr. Anil Kumar, learned senior counsel for the petitioner in Cri.M.P. No. 199 of 2017, Mr. Shailesh Kumar Singh, learned counsel for the ACB in all the cases and Mr. Bhola Nath Ojha, learned counsel appearing for the complainant in Cri.M.P. No. 199 of 2017.
(2.) Since a common prayer has been made in all these applications which relates to the order dated 27.08.2016 passed by the learned Special Judge, Anti-Corruption Bureau, Ranchi-cum-Judicial Commissioner II, Ranchi in Complaint Case No. 1 of 2015 corresponding to Vigilance P. S. Case No. 62 of 2016, these matters are being disposed of by this common order.
(3.) Before embarking on an individual discussion of each of the cases, the factual aspects which led to institution of a complaint and the subsequent events which unfolded are being discussed at the first instance.;