Rajesh Dayal Khare, J. - (1.) HEARD learned Counsel for the applicant, learned A.G.A. and Sri K.D. Tripathi, learned Counsel for the opposite party No. 2.
(2.) ANOTHER Bench of this Court, vide its order dated 14.12.1999 had issued notice to the opposite party No. 2 and in the meantime stayed the proceedings of Case No. 1884 of 1993 (Bheekam Pal Singh v. Nathu Singh and Ors.) pending before learned Additional Chief Judicial Magistrate, District Aligarh. Pursuant to the aforesaid order of this Court, counter affidavit has been filed by the opposite party No. 2 after serving the copy to the learned Counsel for the applicant on 07.04.2010, but till date no rejoinder affidavit has been filed.
(3.) THE present 482 Cr.P.C. petition has been filed for quashing the proceedings of Case No. 1884 of 1993 (Bheekam Pal Singh v. Nathu Singh and Ors.) under Sections , , , , I.P.C., Police Station Sikandra Rao, District Aligarh, pending before learned Additional Chief Judicial Magistrate, District Aligarh and also for quashing of the orders dated 21.01.1994, 25.01.1997 and 03.11.1999 issued in the aforesaid case.;