JUDGEMENT
Ramesh Sinha,J. -
(1.)The Court has convened through Video Conferencing.
(2.)Heard Sri Ajay Pratap Singh 'Vatsa', learned counsel for the petitioner and learned AGA for the State and perused the material brought on record.
(3.)The present writ petition under Article 226 of the Constitution of India has been filed by the petitioner, Ankur Agarwal, challenging the First Information Report dated 01.01.2014 so far as it relates to the petitioner registered as F.I.R. No. 01 of 2014, under Sections 409/120-B of the Indian Penal Code and Section 13 (1) read with Section 13 (2) of the Prevention of Corruption Act, 1988.
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