Yogendra Kumar Sangal, J. - (1.) THIS petition under Section 482 Code of Criminal Procedure moved by Smt. Jai Raji with the prayer to quash the proceedings of the case pending before the Additional Civil Judge (J.D.)/Magistrate, Court No. 5, Gonda and also summoning order dated 11.07.2005 in Criminal Case No. 51/2005.
(2.) THIS case is listed in the list of cases likely to have been infructuous. Heard learned Counsel for the Petitioner as well as learned Additional Government Advocate and perused the record.
(3.) FROM the perusal of the record, it reveals that on 16.10.2006 by this Court has passed the stay order that further proceedings of the aforesaid case pending before the trial court shall remain stayed till the next date of listing.;