- (1.) Heard Sri S.K. Misra, learned counsel for the applicant and the learned A.G.A. for the State.
(2.) By the present application u/s 482 Cr.P.C., the applicant has sought for quashing of the order dated 7.1.2013 passed A.C.J.M., Court No. 5, Allahabad in Case No. 57 of 2010 whereby the application of the applicant dated 4.3.2010 has been rejected.
(3.) Earlier, by order dated 4.2.2013 of this Court, the record of the court below was summoned. Pursuant to the said order, the record of the court below has been made available.;