- (1.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(2.) This application has been filed with a prayer to quash the entire proceedings of case no. 1807 of 2010 arising out of case crime no.159 of 2008 under sections 463, 464, 471, 472, 474, 420 IPC, P.S. Mirehchi, District Etah pending in the Court of Addl. Civil Judge (J.D.)/Judicial Magistrate, Court No.24, Etah.
(3.) After hearing learned counsel for the applicant and learned A.G.A. for the State, I am of the opinion that no case for quashing the proceedings is made out.;