- (1.) This application u/s 482 Cr.P.C. has been filed seeking the quashing of entire proceedings of Case No.1972 of 2012 (State vs. Kripa @ Harivansh Yadav and others) arising out of Case Crime No.179 of 2012, u/s 147, 323, 452, 504, 506, 325, 427 I.P.C., Police Station-Mirzamurad, District-Varanasi pending in the Court of Additional Chief Judicial Magistrate-Xth, Varanasi.
(2.) Heard applicants' counsel and learned A.G.A.
(3.) Entire record has been perused.;