- (1.) By this application under S. 482, Cr. P.C. the applicant seeks quashing of proceedings, initiated against him under S. 107/116, Cr. P.C.
(2.) It is not disputed that proceedings under S. 107/106, Cr. P.C. are already pending against the present applicant on the basis of a report contained in annexure 1. During the pendency of these proceedings another set of proceedings are sought to be initiated against the applicant under the same provisions of law.
(3.) I have heard learned counsel for the parties.;