- (1.) Counter affidavit filed today is taken on record.
(2.) Heard learned counsel for the applicant and learned A.G.A. for the State.
(3.) By means of the present application under Section 482 Cr.P.C. the applicant has invoked inherent jurisdiction of this Court with the prayer to quash the order dated 25.7.2011 passed by Judicial Magistrate-II, Gorakhpur in Criminal Case No.1250 of 2011 arising out of Case Crime No.4 of 2008 under Sections 419, 420, 467, 468, 471, 504 and 506 I.P.C., Police Station Barhalganj, District Gorakhpur.;