AMAR SARAN, J. - (1.) HEARD learned Counsel for the appellants and Shri Ashok Kumar for the Income Tax Department.
(2.) LEARNED Counsel for the applicants states that applicant No. 1 had died and, therefore, he may be permitted to delete her name from the array of the parties. The prayer is accepted. A prosecution has been launched against the applicants under Sections 276 -C in respect of the assessment year (AY) 1979 -80 (Annexure -11) and 1980 -81 (Annexure -12) and under Section 276 -CC for the AY 1979 -80, (Annexure -13) after a search and seizure operation at the applicants' premises under Section 132 of the Income Tax Act on 21 -5 -1980.
(3.) THE three aforesaid complaints at Annexures 11, 12 and 13 resulted in Criminal Cases Nos. 625, 626 and 627 of 1988 which are pending after cognizance before the Special CJM, Kanpur. The applicants seek quashing of these there criminal cases by means of the present application under Section 482 Cr. P.C.;