Anubha Rawat Choudhary, J. - (1.) Heard Mrs. J. Mazumdar, counsel appearing on behalf of the petitioner along with Mr. Pratik Sen, Advocate.
(2.) Heard Mr. Rajiv N. Prasad, learned counsel appearing on behalf of the opposite party.
(3.) This application has been filed for the following reliefs:- "For quashing the entire criminal proceeding including the order taking cognizance dated 26.07.2010 passed in R.C. 9A/2009(D), whereby the learned Special Judge, C.B.I.-Cum-A.D.J. XIII, Dhanbad has been pleased to take cognizance of the offences against the petitioners under Sections 420,471, 120B of the Indian Penal Code and Section 13(2) read with 13(1) (d) of the Prevention of Corruption Act and this case is now pending in the court of learned Special Judge (C.B.I.) cum Additional District Judge, VIIIth, Dhanbad. ";