B.B. Mangalmurti, J. - (1.) I.A. No. 1246 of 2019 AND I.A. No. 1247 of 2019 Heard learned counsel for the petitioner and learned counsel for the C.B.I.
(2.) It is submitted on behalf of the petitioner that order dated 28th September, 2018 passed by Special Judge, C.B.I., Ranchi is under challenge by which Court below has dismissed petition for discharge. He further submitted that now the charge upon accused persons including both petitioners have been framed on 28th November, 2018 and for bringing this subsequent development, he has filed instant applications.
(3.) Learned counsel for the C.B.I. submitted that now the case is fixed for prosecution witnesses.;