Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rajendra Kumar Sinha, counsel appearing on behalf of the petitioner along with Mr. Amit Sinha, Advocate.
(2.) Counsel for the State is present.
(3.) This petition has been filed for the following relief: - "for issuance an appropriate order from this Hon'ble Court for quashing of the order taking cognizance dated 1st of August 2014 passed in RC Case No. 3 (S) 2013-EOWR dated 7.8.2013 for the offence under Sections 406, 420 of the Indian Penal Code and Section 13 (2) read with section 13 (1) (d) of the Prevention of Corruption Act, 1988 against the petitioner pending before the learned court of Sri S. Prakash, CBI Judge, Ranchi.";