- (1.) This application u/s 482 Cr.P.C. has been filed for quashing the order dated 28.1.2015 and 5.2.2015 passed in Complaint Case No 106 of 2012(Jata Shanker Vs. Man Chand and others) u/s 419, 420 IPC P.S. Badlapur District Jaunpur pending before Chief Judicial Magistrate, Jaunpur.
(2.) It transpires that an application seeking discharge was moved before the trial court but the same did not find favour with the court and the same was rejected. Aggrieved by this order of the court whereby discharge was refused a revision was filed in the lower revisional court. The same though was admitted but the court did not find it fit to grant any stay order. Thereafter coercive process was issued by the trial court on 28.1.2015 in order to procure the presence of the accused. It seems that an application was moved on behalf of the applicant to put in abeyance the coercive process but the same was refused by the trial court vide its order dated 5.2.2015. Both the orders, one issuing coercive process and another refusing to stay the same have been challenged in this application.
(3.) Heard applicants' counsel as well as learned A.G.A. and perused the record.;