MANJU RANI CHAUHAN - (1.) This order has been passed seeing the present scenario of the pandemic situation due to Covid-19.
(2.) This application u/s 482 Cr.P.C . has been filed to quash the order dated 06.06.2019 passed by Additional Chief Judicial Magistrate, Court No.4, Mathura in Case No. 512 of 2010 as well as order dated 09.01.2020 passed by District Session Judge, Mathura, whereby, Criminal Revision No. 285 of 2019 filed by the applicants against the order dated 06.06.2019 has been dismissed.
(3.) Heard Mr. Shobhit Dube, Advocate holding brief of Mr. Anant Ram Dube, learned counsel for the applicants, learned A.G.A. for the State and perused the entire record.;