- (1.) Learned counsel for applicant is present. As per report of Chief Judicial Magistrate concerned, opposite party 2 has been served but he has chosen not to appear hence I proceed to decide the matter after hearing counsel for applicant and A.G.A. for State.
(2.) Applicant has invoked jurisdiction of this Court under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as " Cr.P.C .") with a prayer to quash charge sheet dated 18.11.2010 as well as summoning order dated 26.3.2011, in Case Crime No.887 of 2007, Police Station Cantt., District Faizabad, whereby applicant has been summoned to face trial under Sections 419 , 420 , 506 IPC.
(3.) It is contended that applicant was not named in the FIR and even otherwise, allegations made by Informant-opposite party 2 are taken to be true, still no offence under Sections 419 , 420 IPC is made out.;