- (1.) Heard learned Counsel for the petitioner and learned AGA for the State.
(2.) No notice is issued to private respondent in view of the order proposed to be passed today, however, liberty is reserved for private respondent to apply for variation or modification of this order if he feels so aggrieved.
(3.) This writ petition has been filed with a prayer to issue a writ, order or direction in the nature of certiorari quashing the order dated 11.6.2010 passed by the Addl. Sessions Judge, Court No. 5 as well as order dated 8.4.2008 passed by the Judicial Magistrate, Court No. 1, Badaun.;