- (1.) Heard learned counsel for the petitioner and the learned A.G.A.
(2.) This petition, in our opinion, is an abuse of the process of the Court. The reasons for recording such a conclusion are as follows :
(3.) Proceedings being Criminal Misc. Case No. 07 of 2015 (C.B.I. Vs. Ram Singh Thakur and Others) are pending in the Court of Special Judge 01, C.B.I., ACB, Ghaziabad, U.P. under Section 120-B, 420, 467, 468, 471 IPC and under Section 13(2) read with 13(1) (d) of the Prevention of Corruption Act, 1988 with reference to the First Information Report dated 30.06.2012 registered as R.C. No. 1202012A0005.;