Pratyush Kumar, J. - (1.) The instant writ petition has been filed seeking the issue of writ of certiorari to quash the judgment and order dated 6th August, 2013 passed in Criminal Case No. 9518 of 2007 (State v/s. Pratibha Sharma and others) and the judgment and order dated 24.1.2014 passed by Sessions Judge, Lucknow in Criminal Revision No. 674 of 2013 (Seema Ambekar v/s. State of U.P.) and all further proceedings of Criminal Case No. 9518 of 2007 (State v/s. Pratibha Sharma and others) pending in the court of Additional Chief Judicial Magistrate, Court No. 27, Lucknow to the extent it relates to the petitioner and further with the prayer to issue a writ of mandamus staying the operation of the orders impugned in the writ petition.
(2.) Heard Sri Aklank Jain learned counsel for the petitioner and the learned A.G.A. For the State and perused the record.
(3.) The facts relevant for the present purpose may be summarized as under: "On 27th May, 1998 on a report lodged by Radhey Shyam Kol, Case Crime No. 190 of 1998 under Ss. 406, 420, 467, 468, 471, 120B and 109 IPC was registered at police station Mahanagar, District Lucknow.";