JUDGEMENT
Rajesh Dayal Khare, J. -
(1.) LIST revised none appears to press this application on behalf of applicants.
(2.) HEARD learned A.G.A. for the State. Another Bench of this Court vide order dated 31.08.1998 another Bench of this Court had issued notice to the opposite party No. 3 and in the meantime stayed further proceedings of Criminal Case No. 2218 of 1997 pending before learned Chief Judicial Magistrate, District Etah.
(3.) TILL date no counter affidavit has been filed.;
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