- (1.) Heard learned counsel for the applicant and learned A.G.A.
(2.) The present 482 Cr.P.C. petition has been filed for quashing the proceedings of Criminal Case No. 1610 of 2001, State Vs. Smt. Saroj, u/s 467, 468, 420 I.P.C. Police Station Akbarpur, District Ramabai Nagar (Kanpur Dehat) pending in the court of C.J.M. Kanpur Dehat.
(3.) It has been contended by learned AGA that in the present case charge sheet was submitted by the police in the year 1997 and cognizance was taken by the court.;