HARIDWAR PANDEY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Haridwar Pandey and Sri Santosh Kumar Pandey, learned counsel on behalf of the Vigilance. A supplementary affidavit has been filed in the Court. Let the same be kept on record.

(2.) The prayer made in paragraph No. 1 to the petition reads as under:--

(3.) Altogether nine petitions arising out of Vigilance P.S. Case No. 37(4) of 1978 corresponding to Special Case No. 158 of 1983 filed by the petitioner were heard together and dismissed by a common reasoned order passed on 10th April, 2013. The petitioner seeks review of the aforesaid order dated 10th April, 2013.