- (1.) Heard Sri D. S. Misra, Senior Counsel assisted by Sri M.I. Farooqui, learned counsel for applicants, Sri Syed Ali Murtaza, learned AGA for State and Smt. Pashali Solanki, learned counsel for respondent-2.
(2.) Criminal Misc. Application u/s 482 No.4692 of 2003 (hereinafter referred to as "CrMA-1") has been filed under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") by two applicants namely, Wasiullah and Mahfooz with a prayer that proceedings in Case No.1453 of 2000 including Charge sheet No.60 of 2000 pending in Court of Chief Judicial Magistrate IV, Allahabad be quashed.
(3.) Sri D. S. Misra, learned Senior Counsel assisted by Sri M.I. Farooqui, Advocate appearing for applicant at the outset stated that applicant-1 Wasiullah has already died, hence, CrMA-1 is surviving only in respect of applicant-2 Mahfooz.;