RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. R. S. Mazumdar, learned senior counsel for the petitioners and Mr. Rajiv Nandan Prasad, learned counsel for the CBI.
(2.) Since common question of law and fact are involved in both these applications, the same are being disposed of by this common order.
(3.) The petitioners are aggrieved by the order dated 02.07.2018 passed by the learned 1st Additional Sessions Judge cum Special Judge, CBI, Dhanbad in R. C. Case No. 06(A)/2010(R) registered for the offences punishable under Sections 120(B) read with Sections 420, 468 and 471 of the I.P.C. and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, whereby and whereunder the discharge application preferred by the petitioners have been rejected.;