UDAYAN BHATTACHARYA Vs. UNION OF INDIA
LAWS(JHAR)-2019-12-100
HIGH COURT OF JHARKHAND
Decided on December 11,2019

Udayan Bhattacharya Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Ms. J. Mazumdar, learned counsel appearing on behalf of the petitioner along with Mr. Kumar Basant, Advocate.
(2.) Heard Mr. Rajiv Nandan Prasad, learned counsel appearing on behalf of the opposite parties-C.B.I.
(3.) This petition has been filed for quashing the entire criminal proceedings including the First Information Report in connection with R.C. 4(A)/10(D), dated 25.01.2010 registered under Sections 420, 120(B) of the Indian Penal Code and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, which is said to be pending in the court of learned Special Judge, C.B.I.-cum-Additional District Judge, Dhanbad.;


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