PANKAJ TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) The Court has heard D.P. Dutt Tiwari, learned counsel for the applicant and Shri Hansraj Verma, learned AGA through video conference.

(2.) In pursuance of the order dated 26.06.2020, the learned counsel for the applicant has filed the rejoinder affidavit which is taken on record.

(3.) The submission of Sri Tiwari, learned counsel for the applicant is that as per the allegations contained in the First Information Report, the entire thrust is that the applicant was posted as the Incharge of the Wheat Purchase Center at Sunderval wherein there is an alleged embezzlement of 2205.92 quintals of wheat. It is in respect thereto that the First Information Report has been lodged.