- (1.) Leave granted.
(2.) This appeal arises out of Judgment and order dated 9.5.2008 passed by learned Single Judge of High Court of Judicature at Allahabad in Criminal Misc. Application No.26653 of 2007 wherein and whereby a petition filed by respondent Nos.2, 3 and 4, viz., Panna Lal, Ram Babu and Rajkumar respectively under Section 482 of the Code of Criminal Procedure (for short, 'Cr.P.C.') has been allowed and the Criminal case No.1245/IX of 2007 titled State Vs. Panna Lal and Ors. registered against them under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code (for short, 'IPC') on the file of Additional Chief Judicial Magistrate-I, Mathura and the order dated 24.9.2007 whereby and whereunder the Presiding Officer of the Court took cognizance against the accused, respondent nos.2 to 4 herein, have been quashed. Appellant, feeling aggrieved by the said order of quashment is before us challenging the same on variety of grounds.
(3.) We have accordingly heard Mr. D.K. Goswami, learned counsel for the appellant and Mr. R. Dash, learned senior counsel for respondent No.1-State. Despite service of notices none appeared before us for the accused-respondent Nos.2 to 4.;