Anubha Rawat Choudhary, J. - (1.) Heard Mr. Anil Kumar Singh, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. T. N. Verma, counsel appearing on behalf of opposite party.
(3.) Counsel for the petitioner submits that the instant revision application has been filed for setting aside the order dated 07.01.2019, passed in Vigilance Case No. 13 of 2017 (Misc. Criminal Application No. 341 of 2018) being ACB Jamshedpur, P.S. Case No. 11/2017 by the learned court of Special Judge, Anti-Corruption Bureau, West Singhbhum at Chaibasa, whereby the application filed by the petitioner under Section 239 of the Code of Criminal Procedure for discharge from the criminal liability for an offence under Section 7/13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, was rejected.;