Anubha Rawat Choudhary, J. - (1.) Heard Mr. P.P.N. Roy, learned senior counsel appearing on behalf of the petitioner along with Mr. Sachin Kumar, Advocate.
(2.) Heard Mr. T. N. Verma, learned counsel appearing on behalf of the opposite party-Vigilance.
(3.) The present petition has been filed for quashing the entire criminal proceeding including the F.I.R., Charge Sheet and Order of Cognizance dated 21.12.2016 being Sadar (vigilance) P.S. Case No. 20/12, Vigilance Case No. 22(A)/2012 dated 12.09.2012 corresponding to Special Case No. 22/2012, for the alleged offence under Sections 409, 420, 201, 109, 120-B, 468 and 469 of the Indian Penal Code and Section 13(2) read with Section 13(1)(c)(d) of the Prevention of Corruption Act, 1988 which is said to be pending in the court of learned Special Judge, Vigilance, Ranchi.;