- (1.) Leave granted.
(2.) The appellant herein had filed petition under Section 482 Criminal Procedure Code (in short the 'Cr.P.C.') before the High Court to quash the F.I.R. No. 437/CR/OCW-II/EKM, dated 05.07.2010.
(3.) While entertaining the petition, the High Court initially had granted an interim order and stayed all further proceedings pending before the learned Magistrate.;