Rajesh Dayal Khare, J. - (1.) LIST revised none appears to press this application on behalf of applicant and Sri M.W. Siddiqui, who had put in appearance on behalf of the private opposite party is also not present.
(2.) HEARD learned A.G.A. for the State. Vide order dated 31.01.1994, another Bench of this Court had issued notice and stayed the further proceedings of Complaint Case No. 4879 of 1993 (Sankatha Prasad Pandey v. Surendra Singh and Ors.), pending before learned Chief Judicial Magistrate, Varanasi.
(3.) THE present 482 Cr.P.C. petition has been filed for quashing the proceedings of the Complaint Case No. 4879 of 1993, under Sections 147, 120 -B, 323, 353, 342 I.P.C., Police Station Aadampur, District Varanasi, pending before learned Chief Judicial Magistrate, District Varanasi.;