Rajesh Dayal Khare, J. - (1.) LIST revised. None appears to press the application on behalf of the applicants. Learned A.G.A. is present for the State respondent.
(2.) THIS Court vide its order dated 30.07.2010 had issued notice to the applicants to engage another counsel as learned Counsel for the applicant, as he then was, has been elevated as Judge of this Court. Pursuant to that order notices were sent to the applicants and as per office report dated 25.9.2010, notices, sent to the applicant, have not been returned back after service. This Court vide its order dated 5.4.1993 had issued notice to the respondent No. 1 and in the meantime proceedings in Case Crime No. 1915/1990, under Section I.P.C. pending before the Judicial Magistrate, Firozabad were stayed but till date no counter affidavit has been filed.
(3.) THE present Cr.P.C. application has been filed for quashing of Complaint Case No. 1915/1990 State v. Ajai Kumar and Ors. pending before the Judicial Magistrate, Firozabad.;