- (1.) Heard learned counsel for the applicant and learned AGA for the State.
(2.) This application u/s 482 Cr.P.C. has been filed with a prayer to quash the entire proceedings of Case No. 826 of 2011 (State Vs. Ram Lal), under Sections 3/5 Public Property Damage (Prevention) Act, P.S. Manda, District- Allahabad pending in the court of Special Chief Judicial Magistrate, Allahabad.
(3.) After hearing learned counsel for the parties and going through the material available on record, no case for quashing the proceedings is made out.;