- (1.) Heard learned counsel for the applicant, learned State Counsel and perused the relevant material on record as well as counter affidavit filed by opposite party no.2. None is present on behalf of opposite party no.2.
(2.) This petition under Section 482 Cr.P.C. has been preferred for quashing the charge sheet of case no.1289/06, State v. Dr.Manoj Kuar; Crime no.220/05, under Section 304-A I.P.C., P.S.Ghazipur, District Lucknow, pending in the Court of Special C.J.M. (Customs), Lucknow and also for quashing the proceedings pursuant to filing of the charge sheet including the bailable warrant issued on 26.9.2006.
(3.) This Court vide order dated 8.11.2006 issued notice to opposite party no.2 calling for filing objection/counter affidavit, if any, within four weeks. Rejoinder affidavit, if any, was directed to be filed within one week thereafter. The Court also passed interim order staying the proceedings of the case including issuance of warrant.;