Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicants and the learned A.G.A. for the State.
(2.) ANOTHER Bench of this Court vide order dated 13.01.1995 had issued notice to the opposite party No. 2 and in the meantime further proceedings of Case No. 756 of 1994 (State v. Shrawan Kumar), under Sections 467, 468, 420, 504, 506 I.P.C., Police Station Chetganj, District Varanasi, pending before learned IInd Additional Chief Judicial, Varanasi. Till date no counter affidavit has been filed.
(3.) THE present 482 Cr.P.C. petition has been filed for quashing the proceedings of Case No. 756 of 1994 (State v. Shrawan Kumar), under Sections 467, 468, 420, 504, 506 I.P.C., Police Station Chetganj, District Varanasi, pending before learned IInd Additional Chief Judicial, Varanasi.;