- (1.) Supplementary affidavit filed by learned counsel for the applicant is taken on record.
(2.) Heard learned counsel for the applicant, learned A.G.A. and perused the record.
(3.) This criminal misc. application u/s 482 Cr.P.C. has been filed with the prayer to quash the order dated 28.7.2012 passed by 7th A.C.J.M., Agra in Criminal Case No.369 of 2010 "State Vs. Gyanendra Kumar Rawat", under Sections 420, 465, 467, 468, 471 I.P.C., P.S. Lohamandi, District Agra.;