Ravindra Singh, J. - (1.) Heard Sri Bhagwant Prasad, Raj Nath Bhakta and Om Prakash Yadav, learned counsel for the applicant and learned A.G.A.
(2.) This application is filed with the following prayers: "(i) stay the proceeding of the Criminal Case No. 187 of 2005, State v. Anil Singh, Under Sections 419, 420, 467, 466 and 471 I.P.C. P.S. Anpare, District Sonbhadra, arising out of Case Crime No. 363/04, Under Sections 419, 420, 467, 468 and 471 I.P.C. State v. Anil Singh, P.S.-Anpara, District Sonbhadra. (ii) set the applicant free on his personal bond, or admit him to ball; (iii) pass any other order or direction deemed by the Hon'ble Court just and proper in the interest of justice."
(3.) It is contended by the learned counsel for the applicant that an F.I.R. was lodged against the applicant by opposite party No. 8 Shri Gorakh Nath Yadav, Station Officer of 'Police Station Anpara, District Sonbhadra on 24.1.1.2004 in Case Crime No. 363 of 2004 in which after investigation, the charge sheet dated 20.1.2005 has been submitted in the court of learned Magistrate against the applicant for the offence punishable under Sections 419, 420, 467, 468 and 471 I.P.C. The applicant is in jail in the aforesaid offences.;