- (1.) By means of this application under Section 482 Cr.P.C. the applicant has prayed for quashing of the entire proceedings of Complaint Case No. 111 of 2004, under Section 323, 504, 506 IPC, P.S. Etmadadaulla, District Agra, pending in the Court of Ist Addl. Chief Judicial Magistrate, Agra. This application was entertained and disposed of by this Court at its admission stage vide order dated 13.3.2007. The order is quoted below: "Hon'ble K.K. Mishra, J Heard learned counsel for the applicant and learned A.G.A. The summoning order is of the year 2005. The 482 application is disposed of by providing that in case the applicant appears or is produced before the courts concerned and applies for bail in Complaint Case No. 111 of 2004 under section 323, 504, 506 IPC, P.S. Edmadadaulla, Distt. Agra, his bail prayer shall be dealt with as per the seven Judges' decision of this Court dated 15.10.2004 passed in Criminal Misc. Application N. 2154 of 1995 (Smt. Amarwad and another vs. State of U.P.) reported in 2004 (57) ALR 390. The non-bailable warrant issued against the applicant shall be kept in abeyance for fifteen days only. Order dated 13.3.2007."
(2.) Feeling aggrieved against the order dated 13.3.2007, applicant choose to prefer Criminal Appeal No. 1436 of 2008 before the Hon'ble Apex Court under its Criminal Appellate Jurisdiction arising out of SLP(Crl.) No. 5646/2007 and the Hon'ble Apex Court considering the aforesaid order and Keeping in view the facts and circumstances of the case, set aside the order passed by this Court and requested this Court to consider and dispose of the appellant/applicant's application under Section 482 of Cr.P.C. on its own merit as expeditiously as possible.
(3.) Before adverting to the merits of the case, details of the facts germane to the filing of the present application for adjudicating the controversy involved herein are to be noted, which is hereunder:-;