- (1.) Heard Mr. Pratiush Lala, counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Rajiv Nandan Prasad, counsel appearing on behalf of the opposite party-CBI.
(3.) This petition has been filed for the following reliefs:- This petition has been filed to challenge the legality, propriety and correctness of the order dated 01.07.2019 passed by learned Additional Sessions Judge-IV-cum-CBI, Dhanbad in connection with the R.C. Case No. 08(A)/2014-D for offences under Sections 120B read with Sections 420,467,468,471 of the Indian Penal Code and Section 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act whereby the learned Additional Sessions Judge-IVcum-CBI, Dhanbad has rejected the discharge petition dated 03.06.2019 filed by the petitioner for discharge. The case is pending in the court of Additional Sessions Judge-IV-cum-CBI, Dhanbad for framing of charge." Be further pleased to discharge the petitioner from R.C. Case No. 08(A)/2014-D as there is no sufficient ground for proceeding in the present case for offences under Section 420, 467,468, 471 of the Indian Penal Code and Section 13(2) read with Section 13(1) (d) of the Prevention of Corruption Act.";