Rajnish Kumar, J. - (1.) Heard Sri Nandit K. Srivastava and Sri Pranjal Krishna, learned counsel representing the petitioner and Sri Amarjeet Singh Rakhra, learned counsel representing the C.B.I.
(2.) This petition by an accused named in the First Information Report No. RC AC1 2018 A 0001, dated 02.02.2018, under Section 120-B of Indian Penal Code, 1860 and Sections 7, 11 and 12 of the Prevention of Corruption Act, 1988 has been instituted under Article 226 of the Constitution of India with the prayer that appropriate action against the Investigating Officer of the case and the Superintendent of Police be ordered to be taken for alleged irregularities committed by them in not following the statutory provisions of the Code of Criminal Procedure as also the provisions of C.B.I. Manual. Another prayer has been made in the writ petition seeking a writ of certiorari quashing the order dated 02.04.2018, passed by the court of learned Special Judge, Anti Corruption, C.B.I., Central, Lucknow along with the subsequent order dated 16.04.2018.
(3.) At the outset, learned counsel for the petitioner has stated that he may be permitted to withdraw the prayer No. (ii). The said prayer, thus, is rejected as not pressed.;