Rajesh Dayal Khare, J. - (1.) LIST revised. None appears to press the application on behalf of the applicant. Learned A.G.A. is present for the State Respondent.
(2.) THIS Court vide its order dated 06.01.1992 had issued notice and in the meantime further proceedings in Criminal Case No. 658/1988, under Section / I.P.C. pending in the Court of Judicial Magistrate, Gyanpur, were stayed till 31.3.1992. In spite of service of notice, no counter affidavit has been filed till today.
(3.) THE present Cr.P.C. application has been filed for quashing of Complaint Case No. 658/1988, under Section / I.P.C. pending in the Court of Judicial Magistrate, Gyanpur.;