Anubha Rawat Choudhary, J. - (1.) Heard Mr. Ashish Chandra Kumar, counsel appearing on behalf of the petitioner along with Mr. Rakesh Kumar Sinha, Advocate.
(2.) Heard Mr. Rajiv Nandan Prasad, counsel appearing on behalf of the CBI.
(3.) This petition has been filed for the following reliefs:- "For quashing the entire criminal proceeding initiated against the petitioner in connection with RC 1(A) of 2011 (D) including the order dated 16.01.2016 passed therein by the learned Special Judge, CBI cum 1st D.J. Dhanbad whereby he has been pleased to take cognizance of the offences punishable under Section 120B read with Section 409 of the Indian Penal Code and Section 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act, 1988, against the petitioner and directed for issuing Summon, and all proceedings subsequent thereto in the said R.C. 1(A) of 2011 (D), now pending in the court of learned Special Judge, CBI cum 1st D.J., Dhanbad." ;