BRIJESH KUMAR SRIVASTAVA, J. - (1.) THIS petition under Section 482 Cr.P.C. has been filed for quashing of summoning order dated 20.09.2012 passed by Chief Judicial Magistrate, Bahraich, on the basis of charge -sheet no. 97 of 2011 dated 03.08.2011 in Case No. 3778 of 2012 [State of U.P. Versus Puttan] arising out of Case Crime No. 500 of 2011, under Sections 419, 420, 467, 468, 471 I.P.C., Police Station Kaisherganj, District Bahraich.
(2.) IN nutshell the case of applicant -petitioner is that a first information report was lodged on 04.05.2011 leveling baseless charge against him by the opposite party no. 2 under the order of the learned Magistrate, which was registered vide Case Crime No. 500 of 2011, under Sections 419, 420, 467, 468, 471 I.P.C., Police Station Kaiserganj, District Bahraich.
(3.) THEREAFTER applicant -petitioner filed Writ Petition No. 4969 (MB) of 2011 [Puttan Vs. State of U.P. and others] challenging the first information report dated 04.05.2011, which was dismissed vide order dated 26.05.2011. Against the order dated 26.05.2011 applicant -petitioner approached the Hon'ble Apex Court by means of Special Leave to Appeal (Crl) No. 4624 of 2011 challenging the judgment and order dated 26.05.2011 passed in Writ Petition No. 4969 (MB) of 2011 wherein the Hon'ble Apex Court observed as under: "Issue notice, returnable within four weeks. In the meantime, in case the petitioner is arrested, he shall be released on bail to the satisfaction of the Arresting Officer." Thereafter charge sheet No. 97 of 2011 was filed in the matter and the SLP preferred by the applicant - petitioner was dismissed as infructuous.;