B. B. Mangalmurti J. - (1.) I.A. No.6244 of 2016 Through this application prayer has been made for amendment in paragraph No.1 and prayer portion of the main application and for incorporating an additional prayer in this revision application. Learned counsel for the petitioner submitted that during the pendency of the instant criminal revision, the court below has framed charge upon the petitioner on 09.05.2016 due to which the required amendment has become necessary. Also heard counsel for the C.B.I. Instant interlocutory application is allowed. Necessary amendment be carried out in the main revision application. Cr. Rev. No. 381 of 2016 Heard learned counsel for the petitioner and learned counsel for the C.B.I.
(2.) Instant Criminal Revision application has been filed for setting aside the order dated 14.03.2016 passed by Sri M.P. Yadav, Special Judge, CBI, Dhanbad in R.C. Case No. 2(A)/2009-AHD-R whereby and whereunder the prayer for discharge of the petitioner under Section 239 Cr.P.C. was rejected.
(3.) The short fact of the case is that the petitioner while working as Post Master, HSG-1, Giridih Head Office, has acquired assets during the period from 10.03.1983 to March, 2009 which he could not satisfactorily explain and the same was held disproportionate to his known sources of income.;