K.L.Sharma, J. - (1.) This is an application under Section 482, Cr. P.C. for quashing the proceedings of a complaint case No. 352 of 1991, Mushtaq Ahmad v. Molvi Habibur Rahman and Ors. pending in the Court of Chief Judicial Magistrate, Mau under Sections 406, 402, 420, 467 and 468, I.P.C. and for quashing the summoning order dated 8-4-1991 under Section 406 and 409, I.P.C.
(2.) I have heard Sri R.H. Zaidi learned counsel for the applicants, Sri A.N. Singh and Sri R.C. Padia counsel for the opposite party No. 2 and the learned A.G. A. for the State and perused the material brought on record.
(3.) Since the counter affidavit and rejoinder affidavit have been exchanged between the parties, the following admitted facts emerge from the affidavits.;