- (1.) Heard Mr. Pal Singh Yadav, learned counsel for the petitioner, Mr. Aniruddh Kumar Singh, learned A.G.A. and perused the record.
(2.) By means of the present petition, the petitioner prayed for following prayers:- i. To pass appropriate order for setting aside the examination in chief of the informant PW-1, the opposite party No.2. ii. To pass appropriate orders for transfer of trial of criminal case No.1302 of 2018 from the court of Additional Sessions Judge/Special Judge-VII PC Act, Lucknow to any other competent court for trial of the case. iii. To pass appropriate orders for initiating judicial enquiry in respect of aforesaid proceedings by misusing the powers.
(3.) Learned counsel for the petitioner submitted that on the written complaint of the Inspector Jai Shankar Singh, the F.I.R. as Case Crime No.240 of 2018, under Sections 7, 13(1)(d), 13(2) of Prevention of Corruption Act, 1988 was registered against the petitioner on 30.05.2018 and after investigation, the charge sheet was filed and the cognizance was taken by the competent court. After framing the charges, the prosecution witness was summoned. He further submitted that the matter was fixed on 06.11.2019. On the said date, the petitioner was unable to attend the court due to illness, as a result, he informed to his counsel and his counsel stated him that he is out of station, therefore, adjournment application would be moved alongwith application for exemption before the trial court by his junior counsel.;