S.V.S.Rathore, J. - (1.) - Heard learned counsel for the petitioner and learned AGA on behalf of the State and perused the material available on record.
(2.) In this case notice was issued to opposite party no. 2 but neither he has put in his appearance nor filed any counter affidavit. In this case proceedings of the lower court were stayed by this Court vide order dated 03.08.2004, hence it cannot be said that opposite party no. 2 had no notice of instant proceedings.
(3.) By means of this petition the petitioner has prayed to quash the Complaint Case no. 939 of 2003, under Sections 384, 504, 506 I.P.C., M/S Bhatia Brothers v. Chaman Lal Sarangal and another pending in the court of Special Chief Judicial Magistrate (Custom), Lucknow.;