Karuna Nand Bajpayee, J. - (1.) This criminal revision has been filed seeking the quashing of impugned order of cognizance dated 15.2.2017 and order dated 4.4.2017 issuing non bailable warrant against the revisionist by learned Special judge (Anti Corruption), Varanasi in Special Trial No.01/2017 (State of U.P. vs. Ashok Kumar Gupta), arising out of case Crime No.48 of 2011, u/s 467, 468, 471, 409, 420, 120-B I.P.C. read with sections 13(1) C and 13(2) of Prevention of Corruption Act, 1988 Police Station-Bara, District Allahabad.
(2.) Heard revisionist's counsel as well as learned A.G.A.
(3.) Entire record has been perused.;