- (1.) The instant writ petition has been filed on behalf of the petitioner invoking jurisdiction under Article 226 and 227 of the Constitution of India, relief made in para 1 of the writ petition which are as under: "That in this writ petition the petitioner prays for issuing appropriate writ(s)/order (s)/direction(s) quashing/setting aside the entire criminal proceeding as against the petitioner in Vigilance P.S. No. 02/2011 (giving rise to Special Case No. 02/2011, pending in the Court of the Special Judge, Vigilance, Ranchi, including the order taking cognizance dated 26.08.2015 (Annexure-3) for the offences punishable under sections 109 / 409 / 420 / 467 / 468 / 471 / 477(A) / 120-B , I.P.C and section 13(2) read with section 13(1) (c) (d), Prevention of Corruption Act , 1988 as passed by Mohammad Shakir, learned Special Judge, Vigilance, Ranchi".
(2.) Para 2 of the writ petition reveals that petitioner had earlier moved Cr.M.P. NO. 523 of 2013 for quashing of the FI.R of Vigilance P.S. Case No. 2 of 2011 (Special Case No. 2 of 2011) and the order dated 07.02.2013 whereby warrant of arrest was ordered to be issued against the petitioner which was disposed of by an order dated 21.03.2013 quashing the orders issuing arrest warrant and process under section 82 Cr.P.C and reserving liberty unto the petitioner to challenge the F.I.R separately.
(3.) Petitioner also preferred A.B.A. No. 1302 of 2013 which stood rejected by order dated 18.10.2013 by co-ordinate Bench of this Court.;