RAJESH DAYAL KHARE, J. - (1.) HEARD Sri Azhar Ahmad, learned Counsel, holding brief of Sri J.J. Munir learned Counsel for the applicant and learned A.G.A.
(2.) ANOTHER Bench of this Court, vide its order dated 07.09.1998 had issued notice to the opposite party No. 2 and in the meantime, stayed the further proceedings of Criminal Case No. 334 of 1997 (State v. Waliullah), pending before learned IInd Additional Judicial Magistrate at Sambhal, District Moradabad.
(3.) AS per office report, notice issued to the opposite party No. 4 has been served but till date no counter affidavit has been filed till date. The present Cr.P.C. petition has been filed for quashing the charge sheet dated 25.05.1996 registered as Case No. 334 of 1997 (State v. Waliullah), arising out of Case Crime No. 121 of 1995, under Section , Police Station Naksha, District Moradabad, pending before learned IInd Additional Judicial Magistrate, Sambhal, District Moradabad.;