- (1.) Heard the learned counsel for the petitioner and learned A.G.A. who has put in appearance on behalf of opposite party no.1.
(2.) At this stage notice in respect of opposite party no. 2 is dispensed with.
(3.) The application under Section 482 Cr.P.C. has been filed for quashing the impugned charge-sheet dated 02.09.2006 arising out of Case Crime No.244 of 2003, under 409, 420, 467, 468, 471, 120-B I.P.C., Police Station Bhinga, District Shravasti.;