- (1.) This is a petition under section 482 for quashing the orders dated 01.07.2011 and 27.07.2011 passed by the Special Judge (E.C. Act) Varanasi passed in Criminal Case No. 72 of 2010 (State v Vijay Yadav) arising out of Case Crime No. 449 of 2009, under section 135 Indian Electricity Act, P.S. Sarnath, District Varanasi.
(2.) Heard learned counsel for the petitioner and the learned AGA for the State and perused the record.
(3.) The learned counsel for the petitioner submitted that application for discharge was moved under the order and direction of this Court dated 04.04.2011 passed in Application U/s 482 No. 7762 of 2011 by another Bench of this Court and the petitioner was permitted by this Court to press the discharge prayer through counsel but unfortunately on 01.07.2011 the petitioner's counsel could not appear in the court due to being busy elsewhere, therefore, the learned trial court rejected the discharge prayer. It was further submitted that the petitioner may be provided one more opportunity to press the aforesaid application.;