- (1.) Heard learned counsel for the petitioner and the learned AGA.
(2.) The present petition has been filed for quashing of the order dated 31.5.2011, contained in Annexure No.1 to the petition.
(3.) The petitioner earlier filed a petition under Section 482 Cr.P.C. before this Court and this Court dismissed the petition with the direction that the petitioner's contention may be considered at the time of framing of charge and the petitioner may apprise the trial court in this regard. In pursuance to the direction of this Court, the petitioner moved an application for discharge on 19.3.2006. The said application is pending since then and has not been disposed of up till now. In the meantime, the learned Magistrate has proceeded to pass an order whereby the petitioner was asked to get himself bailed out.;