- (1.) Heard Sri A.R. Khan, learned counsel for the petitioner and Sri Abhay Veer Singh, learned AGA for the State.
(2.) By means of this petition under Section 482 Cr.P.C. petitioner has prayed for quashing the charge sheet and also prayed to stay the further proceeding of Criminal Case No. 79-A/2003 now numbered as 946 of 2006, Case Crime No. 74 of 1998, under Section 120B IPC read with Section 302 IPC, P.S.-Kandhaie, District Pratapgarh pending in the court of Chief Judicial Magistrate, Pratapgarh.
(3.) Learned AGA informed that no appeal has been filed against the judgment of acquittal passed in Sessions Trial No. 404 of 2003. Opposite party No.2 in respect of personal service did not appear or file any counter affidavit.;