- (1.) Leave granted.
(2.) This appeal challenges the order dated 06.12.2018 passed by the High Court of Judicature at Allahabad in Criminal Misc. Writ Petition No.35460 of 2018.
(3.) While issuing notice on 21.10.2019, following order was passed by this Court: "Initially a petition under Article 226 of the Constitution was moved challenging the sanction order. The challenge did not meet with any success. Thereafter, present writ petition was moved submitting inter alia that the proceedings initiated vide FIR No.1470 of 2016 under Sections 7, 13(1)(d) and 13(2) of the Prevention of Corruption Act, registered with Police Station Kotwali Mau, District Mau, be quashed. The prayer having been rejected, the present special leave petition has been filed. Since the sanction has already been issued, normally the investigation in the matter must be complete by then. In the circumstances, we issue notice to the respondent State confined to the question whether the petitioner is required to be arrested in connection with Reason: the aforesaid crime or not. Let notice be made returnable on 25.11.2019. Dasti service, in addition, is permitted. Liberty is granted to serve the learned Standing Counsel for the State.";