- (1.) Leave granted.
(2.) This appeal is directed against order dated 3.1.2014 passed by the High Court of Judicature at Allahabad whereby said Court has dismissed Criminal Misc. Case No. 3977 of 2012, challenging the proceedings of criminal case No. 1807 of 2012 pending in the Court of Additional Chief Judicial Magistrate, Lucknow, relating to Crime No. 344 of 2011 in respect of offences punishable Under Sections 420, 504 and 506 of Indian Penal Code (Indian Penal Code).
(3.) We have heard learned Counsel for the parties and perused the papers on record.;