- (1.) Heard Ms. Seema Mishra, Sri Arvind Singh, Sri P.N.Tripathi, learned counsel for the applicant, learned A.G.A. for the State of U.P.and Sri Sriprakash Dwivedi, counsel for O.P.Nos. 4 to 6 ( in Criminal Misc. Application No. 1661 of 2005).
(2.) The applicant Madhuri Devi has moved the Criminal Misc. Application Nos. 1661 of 2005 and 35968 of 2008, in both the applications the common issue is involved , therefore, both the above mentioned applications are being disposed of by a common order.
(3.) The Criminal Misc. Application No. 1661 of 2005 has been moved with the following prayer: "That this Hon'ble Court may graciously be pleased to allow this application and quash the Judgment and order of registration of FIR by the opposite party no. 1 against the applicant to be lodged as criminal case ( FIR) directing the O.P.No.2 to lodge before Police Station Cantt.Varanasi against Madhuri Devi, applicant and further be pleased to direct the Respondent No. 2 not to harass and initiate proceedings in pursuance of the order dated 15.1.2005 passed by Respondent no. 1 during the pendency if the application before this Hon'ble Court otherwise the applicant shall suffer great loss and injury";