JUDGEMENT
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(1.) This application u/s 482 Cr.P.C. has been filed with the prayer to quash the entire criminal proceeding of Case No.320/12 (State vs. Riyasat Yar Khan) u/s 406/420 IPC pending before A.C.J.M.-VII, Bareilly instituted on the basis of Charge sheet dated 18.12.2011 in Crime No.1926/2011 u/s 420/406 I.P.C., Police Station-Subhash Nagar, District-Bareilly. Shri Sujeet Kumar Singh, Advocate has filed short counter affidavit on behalf of opposite party no.2 today in the Court, which is taken on record.
(2.) Heard Abhay Raj Singh, learned counsel for the applicant, Shri Sujeet Kumar Singh, learned counsel for opposite party no.2 and learned A.G.A. for the State.
(3.) Perused the record.;
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