Anubha Rawat Choudhary, J. - (1.) Heard Mr. Chandrajit Mukherjee, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Rajiv Nandan Prasad, counsel appearing on behalf of the CBI.
(3.) The relief prayed for by the petitioner in the instant application is as under:- "For quashing the order taking cognizance dated 19.12.2006 and all subsequent proceeding, whereby and whereunder, the learned court below has taken cognizance for the offence under sections 120B,420, 467, 468, 471 IPC and 13(2) r/w 13(1) (d) of Prevention of Corruption Act has been taken against the petitioner in connection with R.C. Case No. 11(A)/04 (D) which is pending in the court of learned Special Judge, CBI, Dhanbad.";