Mrs. Vijay Lakshmi, J. - (1.) The applicant, by means of this application under Section 482 Cr.P.C., has invoked the inherent jurisdiction of this Court with prayer to quash the charge-sheet dated 11.4.2015 as well as the entire proceedings of Criminal Case No. 1448 of 2015, arising out of Case Crime No. 51 of 2015, under Sections 174(A) I.P.C., P.S. Shivpur, district Varanasi, pending in the court of AC.J.M. VI, Varanasi.
(2.) In pursuance of the previous order of this court dated 27.7.2016 the record of Criminal Misc. Writ Petition No. 6255 of 2015 has been sent by the office.
(3.) Heard learned counsel for the applicant and learned AGA. Perused the record.;