1. The Court has convened through video conferencing.

2. Heard Shri Ram Charitra Pandey, learned Counsel for the petitioners, Shri S.P. Singh, learned A.G.A. for the Staterespondents and perused the record.

3. This writ petition has been filed by the petitioner -Braham Singh with the following prayer :-

"(i) Issue a writ, order or direction in the nature of mandamus commanding opposite parties no.2, 3 and 4 to record the statements of the petitioner during the course of investigation in FIR No.281 of 2019 u/s 13(1)(e) & 13(2) Prevention of Corruption Act, 1988, Police Station - Kasna, District Gautam Buddh Nagar in light of representation dated 18.03.2020 and 16.06.2022 as attached herewith as Annexure No.1 & 2 respectively to this writ petition.

(ii) Issue a writ, order or directing in the nature of mandamus commanding opposite parties no.2, 3 & 4 to bring on the record during the course of investigation, relevant evidence material in the light of representation dated 18.03.2020 and 16.06.2022 as attached herewith as Annexure No.1 & 2 respectively to this writ petition."

4. Learned A.G.A. raised a preliminary objection with respect to the prayer made in the present petition stating that this matter relates to District Gautam Buddh Nagar, which falls within the jurisdiction of this Court at Allababad.

5. In view of the above, this writ petition is, accordingly, dismissed with liberty to file a fresh writ petition before this Court at Allahabad.