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Judgment
8 paragraphs · 235 wordsSanjay Kumar Dwivedi, J
Heard Mr. Pritam Mandal, the learned counsel for the petitioner and Mr. Vineet Kumar Vashishtha, the learned counsel appearing on behalf of the respondent State.
This petition has been filed for quashing of the order dated 05.08.2022 passed in Vigilance (Special) Case No.31(C)/2013 pending in the court of learned Special Judge, A.C.B., Ranchi.
The learned counsel for the petitioner submits that the learned court has already passed the order and by impugned order the document/ materials requested to be called has been rejected.
It appears from the record of the revision petition that the petitioner has filed a petition dated 27.8.2019 and by this petition the petitioner has prayed to call for installation report booklet including utilization certificate of beneficiaries and village energy committee report etc. pertaining to remote village solar electrification project of 82 villages in the financial year 2005-2006 from Vigilance (ACB) Ranchi and JREDA. According to the petitioner the above documents are in custody of A.C.B.
The Court finds that by order dated 05.8.2022 the learned court has considered the argument of learned Spl. P.P that these documents have not been seized during the investigation by the investigating officer.
It appears that the document/materials will not be exhibited by the prosecution and in view of that no prejudice is caused to the petitioner in the trial.
Accordingly, this petition is dismissed.